Kerala High Court
Yohannan vs State Of Kerala on 21 December, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 9971 OF 2023
CRIME NO.456/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1678/2023 OF DISTRICT COURT &
SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI,
MATTATHIL HOUSE, FAIR LAND COLONY,
SULTHAN BATHERY. P.O,
WAYANAD DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS
S/O. JOSEPH, MUTHIRAKALAYIL HOUSE,CHERUKATTOOR.
P.O. CHERUKATTOOR VILLAGE,MANATHAVADI TALUK,
WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE., PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.12.2023, ALONG WITH Bail Appl..10008/2023, 10011/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..2..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY,THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10008 OF 2023
CRIME NO.589/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1582/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI,
MATTATHIL HOUSE, FAIR LAND COLONY,
SULTHAN BATHERY. P.O,
WAYANAD DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, IN-670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10011 OF 2023
CRIME NO.571/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1581/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI,
MATTATHIL HOUSE,FAIR LAND COLONY, SULTHAN
BATHERY. P.O,WAYANAD DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..4..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10014 OF 2023
CRIME NO.555/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1579/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O, WAYANAD
DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..5..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10017 OF 2023
CRIME NO.556/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1578/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O, WAYANAD
DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI ,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..6..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10042 OF 2023
CRIME NO.479/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1577/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O,
WAYANAD DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..7..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10044 OF 2023
CRIME NO.478/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1576/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O, WAYANAD
DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..8..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10048 OF 2023
CRIME NO.516/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1679/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O, WAYANAD
DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..9..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10049 OF 2023
CRIME NO.415/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1575/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O, WAYANAD
DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..10..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
BAIL APPL. NO. 10051 OF 2023
CRIME NO.564/2023 OF KOYILANDY POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT CRMC 1580/2023 OF DISTRICT
COURT & SESSIONS COURT,KOZHIKODE
PETITIONERS/ACCUSED NOS.1 TO 3:
1 YOHANNAN,
AGED 59 YEARS, S/O. MATHAI, MATTATHIL HOUSE,
FAIR LAND COLONY, SULTHAN BATHERY. P.O,
WAYANAD DISTRICT, PIN - 673592
2 M.J. SEBASTIAN @ SAJI,
AGED 46 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
3 GEORGE,
AGED 55 YEARS, S/O. JOSEPH, MUTHIRAKALAYIL
HOUSE,CHERUKATTOOR. P.O. CHERUKATTOOR
VILLAGE,MANATHAVADI TALUK, WAYANAD, PIN - 670721
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 SUB INSPECTOR OF POLICE,
KOYILANDY POLICE STATION,
KOZHIKODE, PIN - 673305
SMT. T.V NEEMA, SR.PP &
SRI. M.C. ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.12.2023, ALONG WITH Bail Appl..9971/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..11..
MOHAMMED NIAS C.P., J.
---------------------
B.A.Nos. 9971, 10008, 10011, 10014, 10017,
10042, 10044, 10048, 10049 & 10051 of 2023
---------------------------
Dated this the 21st day of December, 2023
ORDER
These applications are filed under Section 439 of the Code of
Criminal Procedure, seeking regular bail.
2. In all these cases, the petitioners are accused Nos. 1 to 3, the
details of which are as follows:
Police Amount
B.A.No Crime No. Sections
Station (Rs.)
420 of IPC & S.3
Koyilandy
1. r/w 21, 4 r/w 22, 5
9971/2023 456/2023 Police 2,70,000/-
r/w 23 of the BUDS
Station
Act
420 r/w 34 of IPC & Koyilandy
2. 10008/2023 589/2023 S.3 r/w 21, 5 r/w 23 Police 6,79,000/-
of the BUDS Act Station
420 and 406 of IPC Koyilandy
3. 10011/2023 571/2023 & S.3 r/w 21, 5 r/w Police 1,97,500/-
23 of the BUDS Act Station
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..12..
420 r/w 34 of IPC & Koyilandy
4. 10014/2023 555/2023 S.3 r/w 21, 5 r/w 23 Police 9,81,150/-
of the BUDS Act Station
420 r/w 34 of IPC &
Koyilandy
5. S.3 r/w 21, 4 r/w 22,
10017/2023 556/2023 Police 9,61,225/-
5 r/w 23 of the
Station
BUDS Act
420 r/w 34 of IPC & Koyilandy
6. 10042/2023 479/2023 S.3 r/w 21, 5 r/w 23 Police 38,100/-
of the BUDS Act Station
420 r/w 34 of IPC & Koyilandy
7. 10044/2023 478/2023 S.3 r/w 21, 5 r/w 23 Police 1,89,400/-
of the BUDS Act Station
420 r/w 34 of IPC &
Koyilandy
8. S.3 r/w 21, 4 r/w 21,
10048/2023 516/2023 Police 4,88,000/-
5 r/w 23 of the
Station
BUDS Act
420 of IPC & S.3 Koyilandy
9. 10049/2023 415/2023 r/w 21, 5 r/w 23 of Police 1,80,150/-
the BUDS Act Station
420 of IPC & S.3 Koyilandy
10. 10051/2023 564/2023 r/w 21, 5 r/w 23 of Police 1,92,250/-
the BUDS Act Station
3. The common allegation in all these cases is that the accused,
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..13..
who are the directors of "Dhanakodi Chits Pvt. Ltd.", had dishonestly
induced the complainants to subscribe to a chitty which they conducted
unauthorisedly and cheated them by not returning the amount deposited
by them even after the expiry of the period of maturity and thereby
committed the offence.
4. The learned counsel appearing for the petitioner would say
that the petitioners are innocent and falsely implicated with ulterior
motives. The petitioners were arrested on 19/09/2023, which is evident
from the order of the Sessions Court rejecting bail. It is not disputed
before me that the petitioners were in custody before the arrest was
recorded in these cases on 19/09/2023. If that be so, by now, the
petitioners are entitled to default bail under Section 167 of the Code of
Criminal Procedure, as no charge sheet has been filed to date. It was also
brought to my notice by the learned Public Prosecutor that all these cases
filed before various Police Stations in the State were transferred to the
Crime Branch as per proceedings dated 12/10/2023. Taking note of the
fact that the petitioners have been under custody since 19/09/2023 and
further detention of the petitioners is illegal, as stated above and also,
since the prosecution raises no apprehension that if released on bail, the
petitioners are likely to abscond, I am inclined to grant regular bail to the
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..14..
petitioners notwithstanding the gravity of the offences allegedly
committed and the amount involved.
Accordingly, these bail applications are allowed, and the petitioners
are granted bail subject to the following conditions:-
(i) The petitioners shall be released on bail on executing a bond
for Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties
each for the like sum to the satisfaction of the jurisdictional court;
(ii) The petitioners shall report before the Investigating Officer
as and when directed;
(iii) The petitioners shall not tamper or attempt to tamper with the
evidence or influence or try to influence the witnesses;
(iv) The petitioners shall not be involved in any other crime
while on bail or leave the Country without the prior permission of the
Court concerned.
(v) The petitioners shall surrender their passports, if any, within
seven days from the date of their release before the Court concerned, and
if the release of the passports is required at the later period, petitioners
shall be at liberty to move appropriate applications for the same before
the court having jurisdiction. If they have no passport, they shall file
B.A.Nos. 9971, 10008, 10011, 10014, 10017, 10042,
10044, 10048, 10049 & 10051 of 2023
..15..
affidavits to that effect before the court concerned on the date of
execution of the bond or within three days thereafter.
(vi) If any of the conditions are violated, the court concerned will
be empowered to take steps for cancellation of bail as per law;
It is made clear that it is within the power of police to investigate
the matter and if necessary to effect recoveries on the information if any
given by the petitioners, even when the petitioners are on bail as per the
judgment of the Apex Court in Sushila Aggarwal and others V. State
( NCT of Delhi) and another [2021 (1) KHC 663].
Sd/-
MOHAMMED NIAS C.P.
JUDGE
APA
