Kerala High Court
Anil Kumar vs State Of Kerala on 25 September, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
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2024:KER:71545
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 4011 OF 2018
CRIME NO.218/2018 OF KOIPURAM POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN OS
NO.536 OF 2017 OF MUNSIFF COURT, THIRUVALLA
ARISING OUT OF THE ORDER/JUDGMENT DATED IN MC
NO.17 OF 2018 OF SUB DIVISIONAL MAGISTRATE
COURT,THIRUVALLA
PETITIONER/ACCUSED:
GOPAKUMAR
AGED 34 YEARS, S/O. GOPALAKRISHNAN NAIR,
THAZOOR HOUSE,NELLIKKAL, KUMBANAD,
KOIPPURAM P.O, PATHANAMTHITTA - 689 548.
BY ADVS.
SRI.G.UNNIKRISHNAN
SRI.M.JAYAKRISHNAN
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
2
2024:KER:71545
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH
COURT OF KERALA,ERNAKULAM - 682 031.
2 STATION HOUSE OFFICER
KOIPPURAM POLICE STATION, KOIPPURAM P.O,
PATHANAMTHITTA - 689 548.
BY ADV.:
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD ON 25.09.2024, ALONG WITH Crl.MC.4013/2018,
4014/2018 AND CONNECTED CASES, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
3
2024:KER:71545
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 4013 OF 2018
CRIME NO.211/2018 OF KOIPURAM POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN OS
NO.536 OF 2017 OF MUNSIFF COURT, THIRUVALLA
ARISING OUT OF THE ORDER/JUDGMENT DATED 28.03.2018
IN MC NO.16 OF 2018 OF SUB DIVISIONAL MAGISTRATE
COURT,THIRUVALLA
PETITIONER/ RESPONDENT/ ACCUSED:
REJIMON
AGED 57 YEARS, S/O CHACKO, ALUM MOOTIL
VEEDU,PULLADU MURI, KOIPPURAM PO,
PATHANAMTHITTA-689 548.
BY ADVS.
SRI.G.UNNIKRISHNAN
SRI.M.JAYAKRISHNAN
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
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RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH
COURT OF KERALA, ERNAKULAM-682 031.
2 STATION HOUSE OFFICER
KOIPPURAM POLICE STATION, KOIPPURAM PO,
PATHANAMTHITTA-689 548.
BY ADV.:
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD ON 25.09.2024, ALONG WITH Crl.MC.4011/2018
AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
5
2024:KER:71545
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 4014 OF 2018
CRIME NO.235/2018 OF KOIPURAM POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN OS
NO.536 OF 2017 OF MUNSIFF COURT, THIRUVALLA
ARISING OUT OF THE ORDER/JUDGMENT DATED 28.03.2018
IN MC NO.21 OF 2018 OF SUB DIVISIONAL MAGISTRATE
COURT,THIRUVALLA
PETITIONER/ACCUSED:
SURESH KADAMBARI
AGED 57 YEARS, S/O RAMACHANDRAN, KADAMBARI
VEEDU, KAVIYOOUR, PATHANAMTHITTA-689 548.
BY ADVS.
SRI.G.UNNIKRISHNAN
SRI.M.JAYAKRISHNAN
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
6
2024:KER:71545
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2 STATION HOUSE OFFICER
KOIPPURAM POLICE STATION, KOIPPURAM PO,
PATHANAMTHITTA-689 548.
BY ADV.:
SRI.SANAL.P.RAJ, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD ON 25.09.2024, ALONG WITH Crl.MC.4011/2018
AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
7
2024:KER:71545
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 4015 OF 2018
CRIME NO.249/2018 OF KOIPURAM POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN MC NO.23
OF 2018 OF SUB DIVISIONAL MAGISTRATE
COURT,THIRUVALLA
PETITIONER/ACCUSED:
ANIL KUMAR
S/O THANKAPPAN, AGED 44 YEARS,
PADINJARETHU HOUSE, PULLAD, KOIPPURAM PO,
PATHANAMTHITTA-689 548.
BY ADVS.
SRI.G.UNNIKRISHNAN
SRI.M.JAYAKRISHNAN
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH
COURT OF KERALA, ERNAKULAM-682 031.
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
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2 STATION HOUSE OFFICER
KOIPPURAM POLICE STATION, KOIPURAM PO,
PATHANAMTHITTA -689 548.
BY ADV.:
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD ON 25.09.2024, ALONG WITH Crl.MC.4011/2018
AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
9
2024:KER:71545
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 4016 OF 2018
CRIME NO.117/2018 OF KOIPURAM POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN OS
NO.536 OF 2017 OF MUNSIFF COURT, THIRUVALLA
ARISING OUT OF THE ORDER/JUDGMENT DATED IN MC
NO.18 OF 2018 OF SUB DIVISIONAL MAGISTRATE
COURT,THIRUVALLA
PETITIONER/ACCUSED:
SURENDRAN
AGED 50 YEARS, S/O. CHACKO, THEKOIPURATHU
HOUSE,KAVUGUM PRAYAR, PURAMATTOM,
KOIPPURAM P.O, PATHANAMTHITTA - 689 548.
BY ADVS.
SRI.G.UNNIKRISHNAN
SRI.M.JAYAKRISHNAN
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
10
2024:KER:71545
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH
COURT OF KERALA,ERNAKULAM - 682 031.
2 STATION HOUSE OFFICER
KOIPPURAM POLICE STATION, KOIPPURAM P.O,
PATHANAMTHITTA - 689 548.
BY ADV.:
SRI.SANAL.P.RAJ, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD ON 25.09.2024, ALONG WITH Crl.MC.4011/2018
AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
11
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P.V.KUNHIKRISHNAN, J.
----------------------------------------------------
Crl.M.C. Nos. 4011, 4013, 4014, 4015
& 4016 of 2018
-----------------------------------------------------
Dated this the 25th day of September, 2024
ORDER
These Criminal Miscellaneous Cases are
filed challenging the proceedings of the Sub
Divisional Magistrate, Thiruvalla against the
petitioners under Section 107 Cr.P.C.
2. These Criminal Miscellaneous Cases
are pending before this Court from 2018
onwards. Notice is issued to show cause why
steps are not taken for executing a bond for a
period of one year to ensure peace in the
locality. That period is already over. If that be
the case, nothing survives in these cases.
Crl.M.C. Nos.4011, 4013, 4014, 4015 & 4016 of 2018
2024:KER:71545
Therefore, these Criminal Miscellaneous
Cases are dismissed as infructuous.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
nvj
