SUO MOTU Vs. ANEESH AND ORS.

JUDGEMENT

(1.) This is a Criminal Revision initiated under S.401 CrPC.

(2.) The Final Report filed after the investigation for the offences under S.511 of 377 and 302 IPC was taken on file by the Judicial First Class Magistrate's Court - III, Punalur as CP No. 54 of 2014. The accused was in custody at the Central Prison, Thiruvananthapuram. During the investigation, on 25/01/2013, the learned Magistrate has directed the Superintendent of Central Prison, Thiruvananthapuram to cause the accused to be examined by the Civil Surgeon as per S.328 CrPC. He was admitted at the Mental Health Centre, Thiruvananthapuram on 28/01/2013 and thereafter vide letter dated 08/02/2013, the Superintendent of the Mental Health Centre, Thiruvananthapuram reported as follows:

(3.) As the learned Magistrate found that there was nothing to suggest that the accused was incapable of facing the trial, after complying with the formalities under S.209 CrPC, the learned Magistrate committed the case under S.209 CrPC to the Sessions Court, Kollam. The case was taken on file as Sessions Case No. 597 of 2014. The learned Sessions Judge made over the case for trial and disposal to the Additional Sessions Court - IV, Kollam.