Kerala High Court
Dilroop Basil John vs State Of Kerala on 8 January, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
B.A.No.10447 of 2024 & connected cases
1
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10447 OF 2024
CRIME NO.475/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.3:
DILROOP BASIL JOHN
AGED 31 YEARS
DILROOP BASIL JOHN, AGED 31 YEARS, S/O. YOHANNAN,
MATTATHIL HOUSE, FAIRLAND COLONY, SULTHANBATHERY
P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl 10449/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
2
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10296 OF 2024
CRIME NO.2895/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.2:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
ATHIRA K.S.
JIJI C. BABY
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.G.SUDHEER-PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
3
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10449 OF 2024
CRIME NO.534/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.NO.6:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
4
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10450 OF 2024
CRIME NO.556/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
5
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10452 OF 2024
CRIME NO.564/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.4:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
6
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10454 OF 2024
CRIME NO.565/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 373592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.G.SUDHEER-PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
7
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10458 OF 2024
CRIME NO.570/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
8
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10462 OF 2024
CRIME NO.610/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
9
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10468 OF 2024
CRIME NO.1421/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.4:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
10
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10476 OF 2024
CRIME NO.1433/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.2:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN: 673 592.
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.G.SUDHEER-PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
11
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10477 OF 2024
CRIME NO.1461/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.11:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
12
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10479 OF 2024
CRIME NO.1463/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.7:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
13
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10481 OF 2024
CRIME NO.1470/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
14
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10484 OF 2024
CRIME NO.1537/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
15
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10717 OF 2024
CRIME NO.754/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.COMPLAINANT
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
16
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10718 OF 2024
CRIME NO.892/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
17
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10719 OF 2024
CRIME NO.714/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
18
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10720 OF 2024
CRIME NO.1205/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.6:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
19
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10721 OF 2024
CRIME NO.942/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
20
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10722 OF 2024
CRIME NO.2737/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
21
2025:KER:1238
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos. 10447, 10296, 10449, 10450,
10452, 10454, 10458, 10462, 10468,
10476,10477, 10479, 10481, 10484,
10717, 10718, 10719, 10720, 10721,
10722 of 2024
-------------------------------
Dated this the 08th day of January, 2025
ORDER
These Bail Applications are filed under Section 482 of Bharatiya Nagarik Suraksha Sanhita. These bail applications are connected and therefore I am disposing of these cases by a common order. The petitioner in these cases is the same person.
2. Petitioner is the accused in several cases registered by the CBCID, Kozhikode and Wayanad Unit. The offence alleged in these cases is inter alia under Section 420 r/w 34 IPC.
3. The prosecution case is that the 1 st accused, being the Managing Director of Dhanakodi Nidhi Pvt. Limited has collected huge amount from the defacto complainants in these cases and failed repay the said amount. According to the defacto B.A.No.10447 of 2024 & connected cases 22 2025:KER:1238 complainants, the 1st accused close down the concern and absconded. In view of the complaints lodged by the defacto complainants in these cases, the Koyilandy police registered different cases and the same were now transferred to CBCID, Kozhikode and Wayanad Unit.
4. Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor.
5. Counsel for the petitioner submitted that the 1st accused is the father of the petitioner. The 1 st accused is already arrested and released on bail. The petitioner is only a Director of the Company. He is not in charge of the day-to-day affairs of the Company and he is studying in U.K. The petitioner was subsequently added as an accused. It is submitted that the marriage of the petitioner is fixed on 20.01.2025. It is submitted that the petitioner is ready to abide any conditions if this Court grant him bail. The counsel also submitted that the petitioner is ready to surrender before the Investigating Officer as ordered by this Court.
6. The Public Prosecutor opposed the bail B.A.No.10447 of 2024 & connected cases 23 2025:KER:1238 applications and submitted that the allegations against the petitioner is very serious. The Public Prosecutor submitted that the petitioner also actively involved in these cases. The Public Prosecutor also submitted that the petitioner is now abroad.
7. This Court considered the contentions of the petitioner and the Public Prosecutor. Admittedly the 1 st accused is the father of the petitioner. He is the Managing Director of the Company. The petitioner is only a Director of the Company. The contention of the petitioner is that the petitioner is not in charge of the day-to-day affairs of the Company and he is studying abroad. I do not want to make any observation about the same at this stage. The 1st accused is already arrested and released on bail. Considering the facts and circumstances of the case, I think bail can be granted to the petitioner also in these cases after imposing stringent conditions.
8. Moreover, it is a well accepted principle that the bail is the rule and the jail is the exception. The Hon'ble Supreme Court in Chidambaram. P v Directorate of Enforcement [2019 (16) SCALE 870], after considering all the earlier judgments, B.A.No.10447 of 2024 & connected cases 24 2025:KER:1238 observed that, the basic jurisprudence relating to bail remains the same inasmuch as the grant of bail is the rule and refusal is the exception so as to ensure that the accused has the opportunity of securing fair trial.
9. Recently the Apex Court in Siddharth v State of Uttar Pradesh and Another [2021(5)KHC 353] considered the point in detail. The relevant paragraph of the above judgment is extracted hereunder.
"12. We may note that personal liberty is an important aspect of our constitutional mandate. The occasion to arrest an accused during investigation arises when custodial investigation becomes necessary or it is a heinous crime or where there is a possibility of influencing the witnesses or accused may abscond. Merely because an arrest can be made because it is lawful does not mandate that arrest must be made. A distinction must be made between the existence of the power to arrest and the justification for exercise of it. (Joginder Kumar v. State of UP and Others (1994 KHC 189: (1994) 4 SCC 260: 1994 (1) KLT 919: 1994 (2) KLJ 97: AIR 1994 SC 1349: 1994 CriLJ 1981)) If arrest is made routine, it can cause incalculable harm to the reputation and self-esteem of a person. If the Investigating Officer has no reason to believe that the accused will abscond or disobey summons and has, in fact, throughout cooperated with the investigation we fail to appreciate why there should be a B.A.No.10447 of 2024 & connected cases 25 2025:KER:1238 compulsion on the officer to arrest the accused."
10. In Manish Sisodia v. Central Bureau of Investigation [2023 KHC 6961], the Apex Court observed that even if the allegation is one of grave economic offence, it is not a rule that bail should be denied in every case.
11. Considering the dictum laid down in the above decision and considering the facts and circumstances of these cases, these Bail Applications are allowed with the following directions:
1. The petitioner shall appear before the Investigating Officer within three weeks from today and shall undergo interrogation.
Petitioner shall appear before the Investigating Officer continuously for four days from 10 A.M. to 4 P.M., after surrender.
2. After interrogation, if the Investigating Officer propose to arrest the petitioner, he shall be released on bail on B.A.No.10447 of 2024 & connected cases 26 2025:KER:1238 executing a bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the arresting officer concerned.
3. The petitioner shall appear before the Investigating Officer for interrogation as and when required. The petitioner shall co-operate with the investigation and shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
4. Petitioner shall not leave India without permission of the jurisdictional Court.
5. Petitioner shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected.
6. Needless to mention, it would be well B.A.No.10447 of 2024 & connected cases 27 2025:KER:1238 within the powers of the investigating officer to investigate the matter and, if necessary, to effect recoveries on the information, if any, given by the petitioner even while the petitioner is on bail as laid down by the Hon'ble Supreme Court in Sushila Aggarwal v. State (NCT of Delhi) and another [2020 (1) KHC 663].
7. If any of the above conditions are violated by the petitioner, the jurisdictional Court can cancel the bail in accordance to law, even though the bail is granted by this Court. The prosecution and the victim are at liberty to approach the jurisdictional Court to cancel the bail, if any of the above conditions are violated.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE DM