Kerala High Court

Pradeep Kumar K.V vs State Of Kerala on 23 February, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                      BAIL APPL. NO. 502 OF 2024
   CRIME NO.2776/2023 OF Kalamassery Police Station, Ernakulam
   AGAINST THE ORDER/JUDGMENT CRMC 76/2024 OF DISTRICT COURT &
                      SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED NO.1:

            PRADEEP KUMAR K.V.,
            AGED 42 YEARS
            S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
            VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
            BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
            LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
            BY ADVS.
            BALAMURALI K.P.
            HARIPRIYA.M
            RENIL IQUBAL K.
            ATHEESHA M.V.


RESPONDENTS/COMPLAINANT:

    1       STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            PIN - 682031
    2       RENJINI M.K.,
            W/O. ARUNKUMAR, ARAVASSERIL, VTC AROOKUTTY, CHERTHALA,
            ALAPPUZHA, IS IMPLEADED AS ADDL R2 AS PER ORDER DATED
            08/02/24 IN CRL MA 1/24
            BY ADV NIDHEESH T.P



OTHER PRESENT:

            PP-SRI.PRASANTH M.P,SR.PP-SRI.VIPIN NARAYANAN, SR.PP-
            SRI.RENJIT GEORGE


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl..503/2024, 507/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            2




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        BAIL APPL. NO. 503 OF 2024
    CRIME NO.2807/2023 OF Kalamassery Police Station, Ernakulam
    AGAINST THE ORDER/JUDGMENT CRMC 77/2024 OF DISTRICT COURT &
                         SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED:

              PRADEEPKUMAR K.V.,
              AGED 42 YEARS
              S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
              VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
              BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
              LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
              BY ADV BALAMURALI K.P.


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              PIN - 682031
     2        SHAMEER T.A.,
              THURUTHY HOUSE, CHENNALODE, KALPETTA, WAYANAD, KERALA,
              IS IMPLEADED AS ADDL R2 AS PER ORDER DATED 08/02/24 IN
              CRL MA 1/24
              BY ADV NIDHEESH T.P
              PP.SRI.PRASANTH M.P


      THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl..502/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            3




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        BAIL APPL. NO. 507 OF 2024
    CRIME NO.2806/2023 OF Kalamassery Police Station, Ernakulam
    AGAINST THE ORDER/JUDGMENT CRMC 78/2024 OF DISTRICT COURT &
                         SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED NO.1:

              PRADEEPKUMAR K.V.,
              AGED 42 YEARS
              S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
              VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
              BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
              LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
              BY ADV BALAMURALI K.P.


RESPONDENTS/COMPLAINANT:

     1        STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              PIN - 682031
     2        NISHA.K.K,
              W/0. BINNY, KIZHETHU HOUSE, NELLIKUZHI, KOTHAMANGALAM,
              ERAMALLOR P.O., ERNAKULAM , IS IMPLEADED AS ADDL R2 AS
              PER ORDER DATED 08/02/24 IN CRL MA 1/24
              BY ADVS.
              EMMANUAL SANJU
              NIDHEESH T.P
              SR.PP SRI. VIPIN NARAYANAN


      THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl..502/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            4




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        BAIL APPL. NO. 527 OF 2024
    CRIME NO.2814/2023 OF Kalamassery Police Station, Ernakulam
    AGAINST THE ORDER/JUDGMENT CRMC 83/2024 OF DISTRICT COURT &
                         SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED:

              PRADEEP KUMAR K.V.,
              AGED 42 YEARS
              S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
              VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
              BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
              LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
              BY ADV BALAMURALI K.P.


RESPONDENTS/COMPLAINANT:

     1        STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              PIN - 682031
     2        ANTONY NIBIN,
              PAKOLIL HOUSE, KUMBALAGHI POST, ERNAKULAM, KERALA.
              (IMPLEADED AS ADDL R2 AS PER ORDER DATED 8/2/24 IN CRL
              MA 1/24)
              BY ADVS.
              NIDHEESH T.P
              EMMANUAL SANJU
              SR.PP SRI. VIPIN NARAYANAN


      THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl..502/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            5




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        BAIL APPL. NO. 528 OF 2024
    CRIME NO.2802/2023 OF Kalamassery Police Station, Ernakulam
    AGAINST THE ORDER/JUDGMENT CRMC 79/2024 OF DISTRICT COURT &
                         SESSIONS COURT, ERNAKULAM
PETITIONER:

              PRADEEP KUMAR K.V.,
              AGED 42 YEARS
              S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
              VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
              BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
              LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
              BY ADVS.
              BALAMURALI K.P.
              SREEDEV U


RESPONDENTS/COMPLAINANT:

     1        STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              PIN - 682031
     2        JISHNU P.,
              S/O.RAMESHAN K.P, KAILASAM, MALAPATTAM POST, KANNUR,
              KERALA, PIN: 670631 (IMPLEADED AS ADDL R2 AS PER ORDER
              DATED 8/2/24 IN CRL MA 1/24)
              BY ADV I.P.SREEKANTH
              SR.PP SRI. RENJIT GEORGE


      THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl..502/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            6




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        BAIL APPL. NO. 530 OF 2024
    CRIME NO.2801/2023 OF Kalamassery Police Station, Ernakulam
    AGAINST THE ORDER/JUDGMENT CRMC 75/2024 OF DISTRICT COURT &
                         SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED NO.1:

              PRADEEP KUMAR K.V.,
              AGED 42 YEARS
              S/O. K.V. KUNJIKANNAN, VARIKKULAM HOUSE, KOLATHUR
              VILLAGE, KOLATHUR POST, KASARGOD, KERALA - 671 541,
              BHUVANESWARI INFOTECH & MANPOWER SOLUTIONS PRIVATE
              LTD., EDAPALLY, ERNAKULAM, KERALA, PIN - 682024
              BY ADVS.
              BALAMURALI K.P.
              SREEDEV U
              HARIPRIYA.M
              SREEJITH.M.R
              RENIL IQUBAL K.
              SHAJI T.M.
              CHRISTEENA P GEORGE
RESPONDENTS/COMPLAINANT:

     1        STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              PIN - 682031
     2        SREEJIN,
              PUTHUVAL, KAKKAZHOM, VANDANAM POST, ALAPPUZHA, KERALA.
              (IMPLEADED AS ADDL R2 AS PER ORDER DATED 8/2/24 IN CRL
              MA 1/24)
              BY ADV EMMANUAL SANJU
              SR.PP.SRI. RENJIT GEORGE
      THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.02.2024, ALONG WITH Bail Appl.502/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 502 OF 2024 &

contd cases                            7




                                  ORDER

[Bail Appl. Nos.502/2024, 503/2024, 507/2024, 527/2024, 528/2024, 530/2024]

Learned counsel for the petitioner in these bail applications

submitted that, since final report has not been filed, the

petitioner is entitled for statutory bail. But learned Public

Prosecutor after verification submitted that, the petitioner was

remanded on 26/12/2023, 27/12/2023 and 28/12/2023 the

period is not completed to grant statutory bail to the petitioner.

2. Learned counsel for the petitioner submitted that, he is

withdrawing all these petitions.

3. Permission is granted to withdraw and hence all these bail

applications are dismissed as withdrawn.

Sd/-