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Jose Thomas vs State Of Kerala
2024 Latest Caselaw 8607 Ker

Citation : 2024 Latest Caselaw 8607 Ker
Judgement Date : 27 March, 2024

Kerala High Court

Jose Thomas vs State Of Kerala on 27 March, 2024

Author: C.S. Dias

Bench: C.S.Dias

BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                  1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                                BAIL APPL. NO. 2231 OF 2024
           CRIME NO.162/2023 OF Town East Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1448 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:

                 JOSE THOMAS,
                 AGED 42 YEARS
                 S/O THOMAS, VETTIKKATTIL HOUSE, FLAT NO.1, 29/401/1,
                 DAMODAR APARTMENT, KUNNATH LANE, NEAR THIRUVAMBADY
                 TEMPLE, MOONUKUTTY, THRISSUR DISTRICT,, PIN - 680001.
                 BY ADVS.
                 ABRAHAM MATHAN
                 P.P.HARRIS

RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,
                 HIGH COURT OF KERALA, PIN - 682031
       2         GILBERT LOURDURAJ JAMES,
                 S/O JAMES LOURDRAJ, AGED 49 YEARS, RESIDENT OF 16,
                 VIVEKANANDA NAGAR, COIMBATORE, TAMILNADU,, PIN - 641005
                 BY ADVS.
                 ANUPA ANNA JOSE KANDOTH
                 JAYARAMAN S.(K/1244/2019)
                 DHANYA SUNNY(K/239/2024)
                 ANN MILKA GEORGE(K/1014/2024)

OTHER PRESENT:

                 PUBLIC PROSECUTOR SMT.SHYNIMOL V.O.

        THIS      BAIL      APPLICATION        HAVING    COME   UP   FOR   ADMISSION   ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                  2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                                BAIL APPL. NO. 2233 OF 2024
           CRIME NO.196/2023 OF Town East Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1442 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:

                 JOSE THOMAS,
                 AGED 42 YEARS
                 S/O THOMAS, VETTIKKATTIL HOUSE, FLAT NO.1, 29/401/1,
                 DAMODAR APARTMENT, KUNNATH LANE, NEAR THIRUVAMBADY
                 TEMPLE, MOONUKUTTY, THRISSUR DISTRICT,, PIN - 680001
                 BY ADVS.
                 ABRAHAM MATHAN
                 P.P.HARRIS


RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
                 PIN - 682031
       2         GILBERT LOURDURAJ JAMES,
                 S/O JAMES LOURDRAJ, AGED 49 YEARS, RESIDENT OF 16,
                 VIVEKANANDA NAGAR, COIMBATORE, TAMILNADU,, PIN - 641005
                 BY ADVS.
                 ANUPA ANNA JOSE KANDOTH
                 JAYARAMAN S.(K/1244/2019)
                 DHANYA SUNNY(K/239/2024)
                 ANN MILKA GEORGE(K/1014/2024)

OTHER PRESENT:
           PUBLIC PROSECUTOR SMT.SEETHA S.

        THIS      BAIL      APPLICATION        HAVING    COME   UP   FOR   ADMISSION   ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                  3

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                                BAIL APPL. NO. 2234 OF 2024
           CRIME NO.195/2023 OF Town East Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1335 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:

                 JOSE THOMAS,
                 AGED 42 YEARS
                 S/O THOMAS, VETTIKKATTIL HOUSE, FLAT NO.1, 29/401/1,
                 DAMODAR APARTMENT, KUNNATH LANE, NEAR THIRUVAMBADY
                 TEMPLE, MOONUKUTTY, THRISSUR DISTRICT,, PIN - 680001
                 BY ADVS.
                 ABRAHAM MATHAN
                 P.P.HARRIS


RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
                 PIN - 682031
       2         GILBERT LOURDURAJ JAMES,
                 S/O JAMES LOURDRAJ, AGED 49 YEARS, RESIDENT OF 16,
                 VIVEKANANDA NAGAR, COIMBATORE, TAMILNADU,, PIN - 641005
                 BY ADVS.
                 ANUPA ANNA JOSE KANDOTH
                 JAYARAMAN S.(K/1244/2019)
                 DHANYA SUNNY(K/239/2024)
                 ANN MILKA GEORGE(K/1014/2024)

OTHER PRESENT:
           SR PUBLIC PROSECUTOR SMT.SEETHA S.

        THIS      BAIL      APPLICATION        HAVING    COME   UP   FOR   ADMISSION   ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                  4

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                                BAIL APPL. NO. 2235 OF 2024
           CRIME NO.205/2023 OF Town East Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1443 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:

                 JOSE THOMAS,
                 AGED 42 YEARS
                 S/O THOMAS, VETTIKKATTIL HOUSE, FLAT NO.1, 29/401/1,
                 DAMODAR APARTMENT, KUNNATH LANE, NEAR THIRUVAMBADY
                 TEMPLE, MOONUKUTTY, THRISSUR DISTRICT,, PIN - 680001
                 BY ADVS.
                 ABRAHAM MATHAN
                 P.P.HARRIS


RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
                 PIN - 682031
       2         GILBERT LOURDURAJ JAMES,
                 S/O JAMES LOURDRAJ, AGED 49 YEARS, RESIDENT OF 16,
                 VIVEKANANDA NAGAR, COIMBATORE, TAMILNADU,, PIN - 641005
                 BY ADVS.
                 ANUPA ANNA JOSE KANDOTH
                 JAYARAMAN S.(K/1244/2019)
                 DHANYA SUNNY(K/239/2024)
                 ANN MILKA GEORGE(K/1014/2024)

OTHER PRESENT:
           SR.PUBLIC PROSECUTOR SMT.NEEMA T.V.

        THIS      BAIL      APPLICATION        HAVING    COME   UP   FOR   ADMISSION   ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                  5

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                                BAIL APPL. NO. 2236 OF 2024
           CRIME NO.206/2023 OF Town East Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1445 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:

                 JOSE THOMAS,
                 AGED 42 YEARS
                 S/O THOMAS, VETTIKKATTIL HOUSE, FLAT NO.1, 29/401/1,
                 DAMODAR APARTMENT, KUNNATH LANE, NEAR THIRUVAMBADY
                 TEMPLE, MOONUKUTTY, THRISSUR DISTRICT,, PIN - 680001
                 BY ADVS.
                 ABRAHAM MATHAN
                 P.P.HARRIS


RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
                 PIN - 682031
       2         GILBERT LOURDURAJ JAMES,
                 S/O JAMES LOURDRAJ, AGED 49 YEARS, RESIDENT OF 16,
                 VIVEKANANDA NAGAR, COIMBATORE, TAMILNADU,, PIN - 641005
                 BY ADVS.
                 ANUPA ANNA JOSE KANDOTH
                 JAYARAMAN S.(K/1244/2019)
                 DHANYA SUNNY(K/239/2024)
                 ANN MILKA GEORGE(K/1014/2024)

OTHER PRESENT:
           SR.PUBLIC PROSECUTOR SMT.NEEMA T.V.

        THIS      BAIL      APPLICATION        HAVING    COME   UP   FOR   ADMISSION   ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024
                                                 6




                                           C.S. DIAS, J
              ==================================
              BA No.2231, 2233, 2234, 2235 & 2236 of 2024
              ==================================
                 Dated this the 27th day of March, 2024


                                               ORDER

These are the second applications filed under Section 439 of

the Code of Criminal Procedure, 1973, by the very same accused

in different crime numbers of the Town East Police Station,

Thrissur to enlarge him on bail.

2. In B.A.2231/2024, the petitioner is the 3 rd accused in

Crime No.162 of 2023, in B.A.No.2233/2024, the petitioner is the

4th accused in Crime No.196/2023, in B.A. No.2234/2024, the

petitioner is the 4th accused in Crime No.195/2023, in

B.A.No.2235/2024, the petitioner is the 2nd accused in Crime

No.205/2023 and in B.A.No.2236/2024 the petitioner is the 4 th

accused in Crime No.206/2023 all of the Town East Police station, BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

Thrissur. The petitioner was arrested on 11.02.2024 in Crime

No.195/2023 and arrest was formally recorded in the other four

cases on 14.02.2024. Since the petitioner is the same in all the five

bail applications, the applications were consolidated, jointly heard

and are being disposed of by this common order.

3. The common case of the prosecution in the above five

crimes is that: the accused 1 to 4, after hatching a conspiracy, and

in furtherance of their common intention to cheat the first

informant, partner of Primaro Global Fincorp, Coimbatore,

dishonestly induced him to pay Rs.1,21,25,000/- in crime

No.162/203, Rs.2,00,00,000/- in Crime No.195/2023,

Rs.1,00,00,000/- in Crime No.196/2023, Rs.1,94,00,000/- in

Crime No.205/2023 & Rs.2,22,00,000/- in Crime No.206/2023

assuring him profits from various business ventures, including the

distribution rights in films, forex investments, export business,

real estate business etc. Despite receipt of the above amounts, the

accused failed to pay any profit or return the capital. Thus, the BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

accused has committed the offences punishable under Sections

420, 465, 468, 471 and 120-B r/w. Section 34 of the Indian Penal

Code.

4. Heard Sri. Abraham Mathan, the learned counsel

appearing for the petitioner in all the cases, Smt.Neema T.V. and

Smt.Seetha S., Shinymol V.O. the learned Public Prosecutors and

Smt. Anupa Anna Jose Kandoth, the learned counsel appearing for

the defector-complainant/2nd respondent.

5. The learned counsel for the petitioner submitted that the

petitioner is totally innocent of the accusations levelled against

him. He has been falsely implicated in the above crimes. A reading

of the FIRs would reveal that the dispute between the parties is

purely civil in nature. The petitioner's earlier applications were

dismissed by Annexure A12 common order principally on finding

that the petitioner's custodial interrogation is necessary and the

investigation was at a preliminary stage. The petitioner has been

in judicial custody for the last 45 days. The investigation in the BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

cases is complete and recoveries have been effected. Therefore,

the petitioner's further detention is unnecessary. Hence, the

petitioner may be released on bail.

6. The learned Public Prosecutor opposed the application.

They contended that the investigation is in progress. They also

stated that the petitioner has committed a grave economic offence.

If the petitioner is released on bail, he is likely to interfere with the

investigation. Hence the application may be dismissed.

7. The learned Counsel for the defacto complainant also

opposed the application. She submitted that going by the

magnitude of the crime, the petitioner may not be released on bail

at this stage. There are materials to show the involvement of the

petitioner in all the crimes. The petitioner is an influential person

and is likely to sabotage the investigation. Hence, the application

may be dismissed.

8. The prosecution allegation against the petitioner is that

he along with other accused hatched a conspiracy and received BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

Rs.8.62 Crores from defacto complaint assuring profits in various

business ventures. However the petitioner failed to pay any profit

or return any capital to the defacto complainant.

9. Indisputably, this is the second application filed by the

petitioner to enlarge him on bail. The petitioner has been in

judicial custody since 11.02.2024, which is 45 days. The

investigation is practically complete and recovery has been

effected. Hence, the application may be allowed.

10. In Sanjay Chandra v. CBI, [2012 1 SCC 40], the

Honourable Supreme Court has categorically held that the

fundamental postulate of criminal jurisprudence is the

presumption of innocence until a person is found guilty. Any

imprisonment prior to conviction is to be considered as punitive

and it would be improper on the part of the Court to refuse bail

solely on the ground of former conduct.

11. In Dataram Singh v. State of U.P., [(2018) 3 SCC 22]

the Honourable Supreme Court observed that grant of bail is a BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

rule and putting a person in jail is an exception. Even though the

grant of bail is entirely the discretion of the court, it has to be

evaluated based on the facts and circumstances of each case and

the discretion has to be exercised in a judicious and

compassionate manner.

12. In State of Kerala v. Raneef, [(2011) 1 SCC 784], the

Honourable Supreme Court has declared that undertrial prisoners

detained in jail for indefinite periods, without any sufficient reason

or due to the delay in concluding the trial, will tantamount to

infringement of his right to life guaranteed under Article 21 of the

Constitution.

13. After anxious consideration of the facts, the rival

submissions made across the Bar and the materials placed on

record, especially on considering the facts that the petitioner has

been in judicial custody since 11.2.2024, that the investigation in

the case is practically complete and that the recovery has been

effected, I am of the firm view that the petitioner's further BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

detention is unnecessary. Hence, I am inclined to allow the bail

applications, but subject to stringent conditions.

In the result, the application is allowed, by directing the

petitioner to be released on bail on executing a bond for

Rs.1,00,000/- (Rupees one lakh only) with two solvent sureties

each for the like sum in each of the cases , to the satisfaction of the

court having jurisdiction, which shall be subject to the following

conditions:

(i) The petitioner shall appear before the Investigating

Officer on every Tuesday and Saturday between 9 a.m.

and 11 a.m till the final report is filed. He shall also

appear before the Investigating Officer as and when

directed;

(ii) The petitioner shall not directly or indirectly make any

inducement, threat or procure to any person acquainted

with the facts of the case so as to dissuade him from BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

disclosing such facts to the court or to any Police Officer

or tamper with the evidence in any manner, whatsoever;

(iii) The petitioner shall not commit any offence while he is

on bail;

(iv) The petitioner shall surrender his passport, if any, before

the court below at the time of execution of the bond. If

he has no passport, he shall file an affidavit to the effect

before the court below on the date of execution of the

bond;

(v) The petitioner shall not leave the territorial of the

jurisdiction of the Court of Session, Thrissur without the

previous permission of the jurisdictional Court.

(vi) In case of violation of any of the conditions mentioned

above, the jurisdictional court shall be empowered to

consider the application for cancellation of bail, if any

filed, and pass orders on the same, in accordance with

law.

BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

(vii) Applications for deletion/modification of the bail

conditions shall be moved and entertained by the court

below.

(viii) Needless to mention, it would be well 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]

Sd/-

C.S. DIAS, JUDGE

S.M.K. BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

APPENDIX OF BAIL APPL. 2231/2024

PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE F.I.R IN CRIME NO. 162 OF 2023 OF THRISSUR EAST POLICE STATION, THRISSUR DISTRICT DATED 18.01.2023 Annexure -2 TRUE COPY OF W.P(CRL). 85 OF 2023 DATED 27.

01.2023 FILED BEFORE THIS HONOURABLE COURT Annexure -3 TRUE COPY OF THE ORDER DATED 20.03.2023 IN W.P(CRL). 85 OF 2023 Annexure -4 TRUE COPY OF THE ORDER DATED 24.07.2023 IN W.P(CRL). 85 OF 2023 Annexure -5 THE COPY OF THE COMMON ORDER DATED 22.12.2023 IN B.A.NO. 5659 OF 2023 Annexure -6 THE COPY OF THE ORDER DATED 31.01.2024 IN B.A.NO. 463 OF 2024 Annexure -7 TRUE COPY OF THE ORDER DATED 15.02.2024 IN CRL.M.P.NO. 1786 OF 2024 Annexure -8 TRUE COPY OF THE COMMON ORDER DATED 07.03.2024 IN B.A.NO. 1448 OF 2024 Annexure -9 TRUE COPY OF THE SALE DEED DATED 25.10.2022 WITH GRM NO. KL019164443202223M OF SRO THRISSUR Annexure -10 TRUE COPY OF THE AGREEMENT DATED 22.10.2022 Annexure -11 TRUE COPY OF THE PLAINT IN O.S. 242 OF 2022 FILED BEFORE THE SUB COURT, ERNAKULAM Annexure 12 ORDER DATED 07-03-2024 IN BAIL APPL.1448/2024 ON HIGH COURT Annexure -A13 TRUE COPY OF THE CERTIFICATE ISSUED BY DR.D.GEORGE, CONSULTANT PHYSICIAN OF ST. JOSEPH'S HOSPITAL, KOTHAMANGALAM DATED 20.03.2024 BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

APPENDIX OF BAIL APPL. 2233/2024

PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE F.I.R IN CRIME NO. 196 OF 2023 OF THRISSUR EAST POLICE STATION, THRISSUR Annexure -2 TRUE COPY OF W.P(CRL). 85 OF 2023 DATED 27.

01.2023 FILED BEFORE THIS HONOURABLE COURT Annexure -3 TRUE COPY OF THE ORDER DATED 20.03.2023 IN W.P(CRL). 85 OF 2023 Annexure -4 TRUE COPY OF THE ORDER DATED 24.07.2023 IN W.P(CRL). 85 OF 2023 Annexure -5 THE COPY OF THE COMMON ORDER DATED 22.12.2023 IN B.A.NO. 5651 OF 2023 Annexure -6 THE COPY OF THE ORDER DATED 31.01.2024 IN B.A.NO. 470 OF 2024 Annexure -7 TRUE COPY OF THE ORDER DATED 15.02.2024 IN CRL.M.P.NO. 1787 OF 2024 Annexure -8 TRUE COPY OF THE COMMON ORDER DATED 07.03.2024 IN B.A.NO. 1442 OF 2024 Annexure -9 TRUE COPY OF THE SALE DEED DATED 25.10.2022 WITH GRM NO. KL019164443202223M OF SRO THRISSUR Annexure -10 TRUE COPY OF THE AGREEMENT DATED 22.10.2022 Annexure -11 TRUE COPY OF THE PLAINT IN O.S. 242 OF 2022 FILED BEFORE THE SUB COURT, ERNAKULAM, Annexure 12 ORDER DATED 07-03-2024 IN BAIL APPL.1442/2024 ON HIGH COURT BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

APPENDIX OF BAIL APPL. 2234/2024

PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE F.I.R IN CRIME NO. 195 OF 2023 OF THRISSUR EAST POLICE STATION, THRISSUR DISTRICT DATED 20.01.2023 Annexure -2 TRUE COPY OF W.P(CRL). 85 OF 2023 DATED 27.

01.2023 FILED BEFORE THIS HONOURABLE COURT Annexure -3 TRUE COPY OF THE ORDER DATED 20.03.2023 IN W.P(CRL). 85 OF 2023 Annexure -4 TRUE COPY OF THE ORDER DATED 24.07.2023 IN W.P(CRL). 85 OF 2023 Annexure -5 THE COPY OF THE COMMON ORDER DATED 22.12.2023 IN B.A.NO. 5668 OF 2023 Annexure -6 THE COPY OF THE ORDER DATED 31.01.2024 IN B.A.NO. 466 OF 2024 Annexure -7 TRUE COPY OF THE ORDER DATED 14.02.2024 IN CRL.M.P.NO. 1789 OF 2024 Annexure -8 TRUE COPY OF THE COMMON ORDER DATED 07.03.2024 IN B.A.NO. 1335 OF 2024 Annexure -9 TRUE COPY OF THE SALE DEED DATED 25.10.2022 WITH GRM NO. KL019164443202223M OF SRO THRISSUR Annexure -10 TRUE COPY OF THE AGREEMENT DATED 22.10.2022 Annexure -11 TRUE COPY OF THE PLAINT IN O.S. 242 OF 2022 FILED BEFORE THE SUB COURT, ERNAKULAM Annexure 12 ORDER DATED 07-03-2024 IN BAIL APPL.1335/2024 ON HIGH COURT BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

APPENDIX OF BAIL APPL. 2235/2024

PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE F.I.R IN CRIME NO. 205 OF 2023 OF THRISSUR EAST POLICE STATION, THRISSUR DISTRICT DATED 21.01.2023 Annexure -2 TRUE COPY OF W.P(CRL). 85 OF 2023 DATED 27.

01.2023 FILED BEFORE THIS HONOURABLE COURT Annexure -3 TRUE COPY OF THE ORDER DATED 20.03.2023 IN W.P(CRL). 85 OF 2023 Annexure -4 TRUE COPY OF THE ORDER DATED 24.07.2023 IN W.P(CRL). 85 OF 2023 Annexure -5 THE COPY OF THE COMMON ORDER DATED 22.12.2023 IN B.A.NO. 5646 OF 2023 Annexure -6 THE COPY OF THE ORDER DATED 31.01.2024 IN B.A.NO. 473 OF 2024 Annexure -7 TRUE COPY OF THE ORDER DATED 15.02.2024 IN CRL.M.P.NO. 1785 OF 2024 Annexure -8 TRUE COPY OF THE COMMON ORDER DATED 07.03.2024 IN B.A.NO. 1443 OF 2024 Annexure -9 TRUE COPY OF THE SALE DEED DATED 25.10.2022 WITH GRM NO. KL019164443202223M OF SRO THRISSUR Annexure -10 TRUE COPY OF THE AGREEMENT DATED 22.10.2022 Annexure -11 TRUE COPY OF THE PLAINT IN O.S. 242 OF 2022 FILED BEFORE THE SUB COURT, ERNAKULAM, Annexure 12 ORDER DATED 07-03-2024 IN BAIL APPL.1443/2024 ON HIGH COURT BA Nos.2231, 2233, 2234, 2235 & 2236 of 2024

APPENDIX OF BAIL APPL. 2236/2024

PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE F.I.R IN CRIME NO. 206 OF 2023 OF THRISSUR EAST POLICE STATION, THRISSUR DISTRICT DATED 21.01.2023 Annexure -2 TRUE COPY OF W.P(CRL). 85 OF 2023 DATED 27.

01.2023 FILED BEFORE THIS HONOURABLE COURT Annexure -3 TRUE COPY OF THE ORDER DATED 20.03.2023 IN W.P(CRL). 85 OF 2023 Annexure -4 TRUE COPY OF THE ORDER DATED 24.07.2023 IN W.P(CRL). 85 OF 2023 Annexure -5 THE COPY OF THE COMMON ORDER DATED 22.12.2023 IN B.A.NO. 5656 OF 2023 Annexure -6 THE COPY OF THE ORDER DATED 31.01.2024 IN B.A.NO. 475 OF 2024 Annexure -7 TRUE COPY OF THE ORDER DATED 15.02.2024 IN CRL.M.P.NO. 1788 OF 2024 Annexure -8 TRUE COPY OF THE COMMON ORDER DATED 07.03.2024 IN B.A.NO. 1445 OF 2024 Annexure -9 TRUE COPY OF THE SALE DEED DATED 25.10.2022 WITH GRM NO. KL019164443202223M OF SRO THRISSUR Annexure -10 TRUE COPY OF THE AGREEMENT DATED 22.10.2022 Annexure -11 TRUE COPY OF THE PLAINT IN O.S. 242 OF 2022 FILED BEFORE THE SUB COURT, ERNAKULAM Annexure 12 ORDER DATED 07-03-2024 IN BAIL APPL.1445/2024 ON HIGH COURT

 
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