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
