Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 27 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1800 OF 2018
AGAINST THE ORDER IN ST NO.1749 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 964/2013.
2 ANEESH, S/o SHANAVAS, PARIPALLI HOUSE,
NALANDA NAGAR - 18, PALKULANGARA CHERI,
KILIKOLLUR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1801/2018, 1802/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1801 OF 2018
AGAINST THE ORDER IN ST NO.1719 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 2698/2013.
2 VIPIN ASOKAN, S/o ASOKAN,
KUTTECHI VEEDU, KAIKULANGARA CHERI,
KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1802 OF 2018
AGAINST THE ORDER IN ST NO.1682 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR.1367/2013.
2 DEEPU, S/o KRISHNAN,
ARAKKAL KIZHAKKATHIL, PANAYIL KADAVU,
ASRAMAM WARD, KOLLAM EAST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1803 OF 2018
AGAINST THE ORDER IN ST NO.1679 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR.1553/2013.
2 DHARMARAJAN, S/o CHELLAPPAN,
NEDUMANGANDAM THODIYIL VEEDU,
THEKKEVILA CHERI, MUNDAKKAL VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1804 OF 2018
AGAINST THE ORDER IN ST NO.1592 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR.2089/2012.
2 RAJU, S/o PANDYAN,
EMS CATERING SHOP, ANEZHATHU MUKKU,
KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1805 OF 2018
AGAINST THE ORDER IN ST NO.1736 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR 647/2013.
2 SEBASTIAN, S/o HENTRY,
THEVALLI PURAYIDATHIL, THANKASERI WARD,
KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1811 OF 2018
AGAINST THE ORDER IN ST NO.1745 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR.738/2013.
2 SANIL, S/o MURALI,
LAKSHMI BHAVAN, MUNIKUNNU MURIYIL,
VETTUR VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1812 OF 2018
AGAINST THE ORDER IN ST NO.1748 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR. 733/2013.
2 PRADEEP, S/o RAMACHANDRAN PILLAI,
RAKATTU KIZHAKKATHIL, MEVANAKONAM CHERI,
KALLUVATHUKKAL VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1813 OF 2018
AGAINST THE ORDER IN ST NO.1730 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR. 387/2013.
2 NASAR, S/o MOHAMMED KUNJU,
THEKKUM MOODU VEEDU,PANTHRANDU MURI NAGAR-137,
PANTHRANDU MURI CHERI, ERAVIPURAM VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1816 OF 2018
AGAINST THE ORDER IN ST NO.1755 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR.1075/2013.
2 ANILKUMAR, S/o VISHAWANATHAN,
ASWATHI BHAVANAM, NEAR MASJID,
UMAYANALLUR CHERI, THAZHUTHALA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1817 OF 2018
AGAINST THE ORDER IN ST NO.1751 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 1018/2013.
2 SAJEER, S/o ABDULSALAM,
SAJEELA MANZIL, KARIKODU CHERI,
MANGADU VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1818 OF 2018
AGAINST THE ORDER IN ST NO.2117 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 982/2013.
2 VITUS @ KANNAN, S/o LAWRENCE,
VADI TSUNAMI COLONY - 88,
KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.
3 JAFFET, S/o MARTIN, NEW COLONY,
NEAR KAKKATHOPPU PALLI, ERAVIPURAM VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1819 OF 2018
AGAINST THE ORDER IN ST NO.1735 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 598/2013.
2 SUNILKUMAR, S/o SUGUNAN,
JAGADEESH BHAVAN, MAYYANAD CHERI,
MAYYANAD VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1820 OF 2018
AGAINST THE ORDER IN ST NO.1734 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 603/2013.
2 ANEESH, S/o SAMOOTHIRI,
PUSHPAVILASAM, CHETADI CHERI,
MELILA VILLAGE, KOTTARAKKARA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1823 OF 2018
AGAINST THE ORDER IN ST NO.3078 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
PALLITHOTTAM, CR.1172/2013.
2 SHAJI, S/o SADANANDHAN,
VAZHAVILA PUTHENVEETTIL, NEAR KULASEKHARAM TEMPLE,
KIZHAKKEKARA CHERI, KOTTARAKARA, KOTTARAKARA TALUK.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1827 OF 2018
AGAINST THE ORDER IN ST NO.2845 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.812/2013.
2 ANILKUMAR, S/o MURALI,
AMMINEZHIKKATHU VILAYIL VEETTIL, VALIYAKAVU NAGAR,
KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1836 OF 2018
AGAINST THE ORDER IN ST NO.2447 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.329/2013.
2 SUDHEER, S/o MUHAMMAD SALI,
THASLIMA MANZIL, KAITHODE CHERI,
EETTIMOODU, NILAMEL VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1840 OF 2018
AGAINST THE ORDER IN ST NO.2804 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.705/2015.
2 SAJEEV, S/o MURALEEDHARAN PILLAI,
ARAPPURA VEETTIL, ARAPPURA NAGAR - 146,
VATTIYOORKAVU MURI, VATTIYOORKAVU VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1849 OF 2018
AGAINST THE ORDER IN ST NO.2385 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR 1324/2012.
2 SHAJAHAN, S/o ABDUL SAMAD, CHARUVILA PUTHEN VEEDU,
GANDHI NAGAR - 128, NEAR MUTHIRAPARAMBU MOSQUE,
KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.
3 SAVAD, S/o ABDUL REHIM, CHARUVILA PUTHEN VEEDU,
GANDHI NAGAR - 128, NEAR MUTHIRAPARAMBU MOSQUE,
KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1854 OF 2018
AGAINST THE ORDER IN ST NO.2539 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.236/2013.
2 MANIKANDAN, S/o SANKARANARAYANA PILLA,
AISWARYA LEKSHMI VEEDU, KUREEPPUZHA CHERI,
SASKTHINKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1855 OF 2018
AGAINST THE ORDER IN ST NO.2478 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.878/2013.
2 RAMESHAN, S/o RAJAN PERUMAL,
OMKARAM VEEDU, MKRA-128,
MANAYIKULANGARA CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1859 OF 2018
AGAINST THE ORDER IN ST NO.2468 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.717/2013.
2 NAZEER, S/o IBRAHIMKUTTY,
PORUNNUVILA THEKKATHIL, NEAR PANMANA SCHOOL,
VADAKUMTHALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1862 OF 2018
AGAINST THE ORDER IN ST NO.2361 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVECOMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.1145/2012.
2 NAVEEN, S/o RAMESAN,
ALAKAPURIYIL, NADUVATHOOR CHERI,
THEKKUMBHAGAM VILLAGE, KARUNAGAPPALLY TALUK.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1865 OF 2018
AGAINST THE ORDER IN ST NO.2345 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR. 985/12
2
VINOD, S/o VIJAYAN, T.N. NAGAR - 59,
K.V. NIVAS, MANAYILKULANGARA CHERI,
KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1872 OF 2018
AGAINST THE ORDER IN ST NO.2350 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR. 995/12.
2 SANTHOSH KUMAR, S/o SARASAN,
ASARIVILA VADAKKATHIL, THRIKKADAVOOR CHERI,
THRIKKADAVOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1880 OF 2018
AGAINST THE ORDER IN ST NO.3537 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1199/2013.
2 VIJAYAKUMAR, S/o RAJAN,
CHEPPALLI KIZHAKKATHIL, CRESCENT JN.,
KOTTUKADU CHERI, CHAVARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1910 OF 2018
AGAINST THE ORDER IN ST NO.3999 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 570/2014.
2 ANEESH, S/o ARAVINDAKSHAN,
KARTHI NIVAS, VADAKKEVILA NAGAR- 524,
PATTATHANAM CHERI, VADAKKEVILA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1973 OF 2018
AGAINST THE ORDER IN ST NO.4324 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 2032/2014.
2 WILSON, S/o DHANASWAMY,
SHEEJA DALE, SLUM COLONY,
KAIKULANGARA NORTH CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1985 OF 2018
AGAINST THE ORDER IN ST NO.4144 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
PALLITHOTTAM, CR.469/2015.
2 AJITH, S/o DASAN, RENJU NIVAS,
PEROOR CHERI, KOTTAMKARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1987 OF 2018
AGAINST THE ORDER IN ST NO.5654 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.682/2013.
2 ANILKUMAR, S/o SASIKUMAR,
ANIL NIVAS, NEAR ST.MERCY SCHOOL,
KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 1997 OF 2018
AGAINST THE ORDER IN ST NO.5650 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.9.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.542/2013
2 SANTHOSH, S/o KRISHNAN,
KOTTAVILA VEETTIL, KACHERI WARD,
KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2000 OF 2018
AGAINST THE ORDER IN ST NO.4874 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR.442/2014.
2 BINU, S/o SURENDRAN,
UTHRITATHI, NEAR MASJID,
KOLAM CHERI, CHAVARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2009 OF 2018
AGAINST THE ORDER IN ST NO.4597 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.608/2014
2 MADHU, S/o VISWANATHAN,
MANU MANDIRAM, NEAR INDALAYAPPAN TEMPLE,
NETTAYAM CHERI, ILAMAD VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2027 OF 2018
AGAINST THE ORDER IN ST NO.3714 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.1280/2014.
2 ABDUL RASHEED, S/o BASHEER SAHIB,
ROADARUKATH VEEDU, NER PATHAMKALLU JN.,
NEDUMANGAD VILLAGE, NEDUMANGAD TALUK,
THIRUVANANTHAPURAM DISTRICT.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2032 OF 2018
AGAINST THE ORDER IN ST NO.3954 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1040/2013.
2 VIMAL KUMAR, S/o RAJAN BABU,
RAJA BHAVAN, TRA-138,
KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2033 OF 2018
AGAINST THE ORDER IN ST NO.3944 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.952/2012.
2 SUNIL SAIT, S/o GULMUHAMMAD SAIT,
VELANKANNI NAGAR-32, VADAKKUMBHAGAM CHERI,
KOLLAM EAST VILLAGE, (FROM AZANTHA VEEDU, VARAKKALA
KURAKKANNI)
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2057 OF 2018
AGAINST THE ORDER IN ST NO.3434 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR. 2647/2012.
2 SAJEER, S/o SAINUDEEN, ABIDA MANZIL,
MALAPPURAM PALLI, CHILAKKUR DHESAM,
VARKALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2081 OF 2018
AGAINST THE ORDER IN ST NO.4088 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1970/2014.
2 VENUE, S/o KESAVAN ASARI,
THUNDIL VADAKKATHIL VEEDU, ALTHARAMOODU,
KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2082 OF 2018
AGAINST THE ORDER IN ST NO.4090 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1961/2014.
2 SIJU, S/o SUDHARMAN, SN VIHAR,
NEAR SN COLLEGE, CHATHANNOOR CERI,
MEENATTU VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2083 OF 2018
AGAINST THE ORDER IN ST NO.4056 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1819/2014.
2 UNNIRAJAN, S/o RAVEENDRAN PILLAI,
PARASSERI THEKKATHIL, NEAR MARUTHADI TEMPLE,
KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2084 OF 2018
AGAINST THE ORDER IN ST NO.4060 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1735/2014.
2 VIJITH KUMAR, S/o VIJAYAN PILLAI,
CHARUVILA PUTHEN VEETTIL, NADAKUNNU,
KIZHAKKE THERUVU, MELILA VILLAGE, KOTTARAKARA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2086 OF 2018
AGAINST THE ORDER IN ST NO.4082 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1935/2014.
2 RAMESH KUMAR, S/o THANKAPPAN PILLAI,
LAKSHMI NIVAS, EDAPATTAZHI ROAD, KANNIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2096 OF 2018
AGAINST THE ORDER IN ST NO.4442 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 2889/2014.
2 TONY, S/o RAJU, KININGAZHATHIL VEETIL,
MEENATHU CHERI, SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2109 OF 2018
AGAINST THE ORDER IN ST NO.3465 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.390/2013.
2 BINU, S/o BHARGAVAN, THARAMKODE VEEDU,
NEAR MUKKADA L P S, THARAMKODE MURI, ITTIVA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2115 OF 2018
AGAINST THE ORDER IN ST NO.5864 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18/09/2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR. 100/2014.
2 SHIJAD, S/o MUHAMMED HANEEFA,
VAYALIL VEETTIL, SHEGANA NAGAR-4,
VADAKKEVILA CHERI, VADAKKEVILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2139 OF 2018
AGAINST THE ORDER IN ST NO.4331 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,CR.NO.2025/2014.
2 RENJITH, S/o MATHEW,
PUSHPAVILASAM VEEDU, EDAKKARA,
CHERUMOODU CHERI, PERINADU VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2158 OF 2018
AGAINST THE ORDER IN ST NO.3394 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.1316/2012.
2 THOMAS, S/o SONY, MELKKARAPPURAM VEETTIL,
MUDIYOORKKARA DESOM, ATHIRAMPUZHA VILLAGE,
KOTTAYAM DISTRICT.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2173 OF 2018
AGAINST THE ORDER IN ST NO.5392 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDING AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1749/2013
2 SYAM MOHAN, S/o MOHANAN PILLAI,
VENKULANGARA NAGAR-169, KANNIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2176 OF 2018
AGAINST THE ORDE IN ST NO.3392 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.9.2017.
RESPONDENTS:
1 STATE OF KERALA,
REP.BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.1378/2012.
2 SURESH, S/o MANIYAN,
SARASWATHY VEETTIL, VAIDYASALA NAGAR-238,
AASRAMAM CHERI, KOLLAM EAST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CRL.RC NO. 2203 OF 2018
AGAINST THE ORDER IN ST NO.5460 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON 18.09.17
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR 937/2014
2 SREENATH, S/o SREE KUMAR, VALIYA PLAKKAT VEETTIL,
NEAR AMMAYAR TEMPLE, VADAKKUMBHAGOM MURIYIL,
THEKKUMBHAGOM VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.1800 of 2018 &
connected cases 51
ORDER
Crl.RC Nos.1800/2018, 1801/2018, 1802/2018, 1803/2018, 1804/2018,
1805/2018, 1811/2018, 1812/2018, 1813/2018, 1816/2018, 1817/2018,
1818/2018, 1819/2018, 1820/2018, 1823/2018, 1827/2018, 1836/2018,
1840/2018, 1849/2018, 1854/2018, 1855/2018, 1859/2018, 1862/2018,
1865/2018, 1872/2018, 1880/2018, 1910/2018, 1973/2018, 1985/2018,
1987/2018, 1997/2018, 2000/2018, 2009/2018, 2027/2018, 2032/2018,
2033/2018, 2057/2018, 2081/2018, 2082/2018, 2083/2018, 2084/2018,
2086/2018, 2096/2018, 2109/2018, 2115/2018, 2139/2018, 2158/2018,
2173/2018, 2176/2018, 2203/2018
Suo motu proceedings were initiated against the
order of acquittal on the ground that the jurisdiction
under Section 258 Cr.P.C. was exercised without any
sufficient ground and without the compliance of
requirement as mandated.
2. Section 258 Cr.P.C. is extracted below for
reference:
"258.Power to stop proceedings in
certain cases.--In any summons-case
instituted otherwise than upon complaint, a
Magistrate of the first class or, with the
previous sanction of the Chief Judicial
Magistrate, any other Judicial Magistrate,
may, for reasons to be recorded by him,
stop the proceedings at any stage without
pronouncing any judgment and where such
stoppage of proceedings is made after the
Crl.R.C.Nos.1800 of 2018 &
evidence of the principal witnesses has
been recorded, pronounce a judgment of
acquittal, and in any other case, release
the accused, and such release shall have
the effect of discharge."
3. In a summons case, it is permissible for the
Magistrate, for the reason to be recorded, to stop
further proceedings at any stage without pronouncing
any judgment and to release the accused which will
have the effect of a discharge or in the case of
recording of statement of principal witness to
pronounce a judgment of acquittal, if it is found that
the accused could not be procured within a reasonable
time or cost of procuring the accused would exceed the
maximum fine amount that can be imposed for the
offence alleged against.
4. A Division Bench of this Court had the
occasion to consider the application of Section 258
Cr.P.C. in a summons case in Suo motu v. State of
Kerala and Another (2023 KHC OnLine 821). The relevant
portion of the judgment is extracted below for
reference:
Crl.R.C.Nos.1800 of 2018 &
"ii. In the case of those summons-cases
instituted otherwise than upon a complaint,
which do not qualify as petty offences,
where the prosecution files a report
stating unambiguously that despite its best
efforts at locating the accused, it has not
been successful in securing the presence of
the accused before the Magistrate, the
Magistrate concerned shall scrutinise the
report submitted by the prosecution to
satisfy himself/herself of the fact that
reasonably sufficient steps have been taken
by the prosecution to ensure the presence
of the accused and that the costs of
ensuring the appearance of such accused far
exceed the maximum fine that is prescribed
under the Statute for the offence
concerned. In the event of the Magistrate
being satisfied of both of the aspects
mentioned above, then it would be
permissible for the Magistrate to record an
order of stoppage of proceedings in
accordance with Section 258 of the Cr.P.C."
5. Being the legal position settled as above, it
is within the jurisdiction of the trial
court/concerned Magistrate to exercise the power under
Section 258 Cr.P.C. on its satisfaction that the
presence of the accused could not be procured in spite
of attempt or that the cost of ensuring/procuring the
accused would exceed the maximum fine that may be
imposed for the offence.
Crl.R.C.Nos.1800 of 2018 &
These cases would squarely fall under the purview
of Section 258 Cr.P.C. Hence, stoppage of proceedings
by the learned Magistrate deserves no interference.
The revisions fail and are closed.
Sd/-
P.SOMARAJAN
JUDGE
DMR/-
