IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
BAIL APPL. NO. 1380 OF 2022
CRIME NO.75/CB/KNR&KSD/2019 OF CBCID, KASARAGOD
PETITIONER/ACCUSED:
REJI VARGHESE, AGED 44 YEARS,
KOOVAKATT PUTHAN PURAYIL HOUSE, ECHILADUKKAM,
PERIYA, KASARGODE, PIN - 671316
BY ADVS.
TOM JOSE OZHUKAYIL
GEETHA JOB(OZHUKAYIL)
JOBIN JOLLY
TANYA TOM
RESPONDENTS:
1 STATE OF KERALA, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 THE DEPUTY SUPERINTENDENT OF POLICE, CBI, SCB,
THIRUVANANTHAPURAM, CENTRAL BUREAU OF
INVESTIGATION, SPECIAL CRIME BRANCH, TC 1757/5,
CBI OCR COMPLEX, MUTTATHARA, VALLAKADAVU POST,
THIRUVANANTHAPURAM, KERALA, PIN - 695008
BY ADVS.
PUBLIC PROSECUTOR
MANU S., ASG OF INDIA
SUVIN R MENON
OTHER PRESENT:
SRI. SUVIN R.MENON FOR ASG
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.06.2022, ALONG WITH Bail Appl..2075/2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos. 1380 & 2075 of 2022 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
BAIL APPL. NO. 2075 OF 2022
CRIME NO.81/2019 OF Bekal Police Station, Kasargod
AGAINST THE ORDER/JUDGMENT IN CRMC 288/2022 OF SESSIONS
COURT, ERNAKULAM
CRMC 288/2022 OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM
CRIME NO.75/CB/KNR & KSD/2019
PETITIONER/ACCUSED NO.11:
[email protected] AGED 35 YEARS, THANNITHODU, PERIYA,
KASARGOD DISTRICT- 671316., PIN - 671316
BY ADVS.
ABHISHEK KURIAN
SUJESH MENON V.B.
RESPONDENTS/COMPLAINANT/STATE:
1 STATE OF KERALA, REPRESENTED BY PUBLIC
PROSECUTOR,HIGH COURT OF KERALA,ERNAKULAM, PIN -
682031
2 CENTRAL BUREAU OF INVESTIGATION,
SPECIAL CRIME BRANCH,THIRUVANANTHAPURAM -695008
[CRIME NO. RC 3 (S) OF 2019
CBI:(SCB) THIRUVANANTHAPURAM], PIN - 695008
BY ADVS.
PUBLIC PROSECUTOR
MANU S. ASG OF INDIA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.06.2022, ALONG WITH Bail Appl..1380/2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos. 1380 & 2075 of 2022 3
VIJU ABRAHAM, J.
---------------------
B.A. Nos. 1380 & 2075 of 2022
------------------------------
Dated this the 8th day of June, 2022
ORDER
Applications for regular bail.
2. B.A.No.1380 of 2022 is filed by accused No.17, whereas B.A.No.2075 of 2022 is filed by the 11 th accused in Crime No.75/CB/KNR & KSD of 2019 of Crime Branch Kasargod.
3. When the matter was taken up for consideration today, the counsel appearing in both cases sought permission to withdraw the respective bail applications with liberty to move the Sessions Court seeking bail. Permission is granted. Reserving the right of the petitioners to move before the Sessions Court seeking bail, the above bail applications are dismissed as withdrawn.
sd/-
VIJU ABRAHAM, JUDGE pm B.A. Nos. 1380 & 2075 of 2022 4 APPENDIX OF BAIL APPL. 2075/2022 PETITIONERS' ANNEXURES Annexure-A I A TRUE COPY OF ORDER DATED 11.7.2019 IN CMP NO. 2230 OF 2019 OF SESSIONS COURT KASARGOD.
Annexure-A II A TRUE COPY OF ORDER DATED 7.8.2019 IN BAIL APPLICATION NO. 5421/19 OF THE HONOURABLE HIGH COURT OF KERALA Annexure-A III A TRUE COPY OF ORDER DATED 31.10.2019 IN CMP NO. 3313 OF 2019 OF SESSIONS COURT KASARGOD Annexure-A IV A TRUE COPY OF ORDER DATED 8.1.2020 IN BAIL APPLICATION NO. 8318/19 OF THE HONOURABLE HIGH COURT OF KERALA Annexure-A V A TRUE COPY OF ORDER DATED 25.8.2020 IN BAIL APPLICATION NO. 3674/20 OF HONOURABLE HIGH COURT OF KERALA Annexure-A VI A TRUE COPY OF THE ORDER DATED 08-06-2021 IN C.M.P.NO. 1052 OF 2021 OF THE COURT OF CHIEF JUDICIAL MAGISTRATE, ERNAKULAM Annexure-A VII A TRUE COPY OF THE ORDER DATED 4/8/21 IN B.A.NO.4675 OF 2021 BY THE HONOURABLE HIGH COURT OF KERALA Annexure-A VIII A TRUE COPY OF THE ORDER DATED 1/2/2022 IN B.A.NO. 223/2022 BY THE HONOURABLE HIGH COURT OF KERALA Annexure-A IX ORIGINAL OF THE ORDER DATED 14.2.2022 IN CRL.M.C NO. 288 OF 2022, PASSED BY THE 2ND ADDL. SESSIONS COURT AT ERNAKULAM WHICH WAS GIVEN TO THE PETITIONER/ACCUSED NO 11 AFTER THE DISMISSAL OF HIS BAIL APPLICATION B.A. Nos. 1380 & 2075 of 2022 5 APPENDIX OF BAIL APPL. 1380/2022 RESPONDENTS, ANNEXURES Annexure Annexure R2(a) PETITIONER ANNEXURES ANNEXURE A ANNEXURE A:- A true copy of the judgment of this Honourable Court in W.P.(C) No.10265/2019 dated 30.09.2019