SUO MOTU PROCEEDINGS Vs. STATE OF KERALA

JUDGEMENT

(1.) These criminal revision cases were registered suo motu by this court on its noticing that the order of discharge passed by the Judicial Magistrate of First Class-II, Kollam in the cases covered by these criminal revision cases is illegal.

(2.) Though notice was served on the second respondent in each case, who were the accused in the court below, they have not appeared in person or through counsel.

(3.) All the cases are registered in the court below as Summary Trial Cases.