Kerala High Court
Raju George @ N.M. George vs State Of Kerala on 11 September, 2024
Author: C.S.Dias
Bench: C.S.Dias
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7538 OF 2024
CRIME NO.556/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE,
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., THIRUVALLA,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA,PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., THIRUVALLA,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE,
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., THIRUVALLA,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7539/2024, 7541/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
2
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7539 OF 2024
CRIME NO.571/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
3
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7541 OF 2024
CRIME NO.580/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA,PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
4
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7542 OF 2024
CRIME NO.581/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA,PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA,PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA,PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
5
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7546 OF 2024
CRIME NO.663/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE,
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
6
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7547 OF 2024
CRIME NO.683/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
7
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7548 OF 2024
CRIME NO.685/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
8
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7558 OF 2024
CRIME NO.582/2024 OF MEDICAL COLLEGE POLICE STATION,
THIRUVANANTHAPURAM
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
9
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7562 OF 2024
CRIME NO.556/2024 OF VATTIYOORKAVU POLICE STATION,
THIRUVANANTHAPURAM
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
10
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7566 OF 2024
CRIME NO.372/2024 OF EDATHUA POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
11
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7568 OF 2024
CRIME NO.449/2024 OF EDATHUA POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
12
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7571 OF 2024
CRIME NO.417/2024 OF KOTTARAKKARA POLICE STATION, KOLLAM
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
13
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7575 OF 2024
CRIME NO.1055/2024 OF KOTTARAKKARA POLICE STATION, KOLLAM
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
KOTTARAKARA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
14
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7591 OF 2024
CRIME NO.1055/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
15
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7593 OF 2024
CRIME NO.727/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
16
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7595 OF 2024
CRIME NO.736/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
17
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7597 OF 2024
CRIME NO.782/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
18
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7598 OF 2024
CRIME NO.803/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
19
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7599 OF 2024
CRIME NO.810/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O., ADOOR,
PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SRI. C.S. HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
20
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7601 OF 2024
CRIME NO.521/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIOERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
21
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7603 OF 2024
CRIME NO.401/2024 OF PULIKEEZHU POLICE STATION,
PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
22
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7604 OF 2024
CRIME NO.528/2024 OF HARIPPAD POLICE STATION, ALAPPUZHA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
23
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7606 OF 2024
CRIME NO.273/2024 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1575
OF 2024 OF HIGH COURT OF KERALA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
24
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7612 OF 2024
CRIME NO.781/2024 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. SEETHA. S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
25
2024:KER:69100
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
BAIL APPL. NO. 7615 OF 2024
CRIME NO.782/2024 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA
PETITIONERS:
1 RAJU GEORGE @ N.M. GEORGE
AGED 64 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
2 GRACE RAJU
AGED 57 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
3 ALAN GEORGE
AGED 33 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
4 ANSON GEORGE
AGED 31 YEARS
NEDUMPARAMBIL GARDENS KUTTAPPUZHA P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN - 689103
BY ADV JAI GEORGE
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SR.PP SMT. PUSHPALATHA. M.K
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, ALONG WITH Bail Appl..7538/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL.NO.7538 OF 2024 & con.cases
26
2024:KER:69100
Dated this the 11th day of September, 2024
-----------------------------------------------------------
C.S.DIAS, J.
----------------------------------------------------------------------
[Bail Appl. Nos.7538/2024, 7539/2024, 7541/2024,
7542/2024, 7546/2024, 7547/2024, 7548/2024, 7558/2024,
7562/2024, 7566/2024, 7568/2024, 7571/2024, 7575/2024,
7591/2024, 7593/2024, 7595/2024, 7597/2024, 7598/2024,
7599/2024, 7601/2024, 7603/2024, 7604/2024, 7606/2024,
7612/2024 and 7615/2024]
-------------------------------------------------------------------------------------
COMMON ORDER
The applications are filed under Section 483 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 (in short,
'BNSS'), by the accused Nos. 1 to 4 in the below
mentioned crimes for allegedly committing the offences
punishable under Sections 406, 409, and 420 read with
Section 34 of the Indian Penal Code (in short, 'IPC') and
Section 4 r/w Section 22 of the Banning of Unregulated
Deposit Schemes Act, 2019. The petitioners were
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
originally arrested in Crime No. 644/2024 of the
Thiruvalla Police Station on 07.05.2024. Subsequently,
the petitioners' arrests were recorded from 02.07.2024
to 12.08.2024 in the following cases: B.A.No.7538/2024
filed in Crime No.556/2024, B.A.No.7539/2024 filed in
Crime No.571/2024 and B.A.No.7541/2024 filed in Crime
No.580/2024, B.A.No.7542/2024 filed in Crime
No.581/2024, B.A.No.7546/2024 filed in Crime
No.663/2024, B.A.No.7547/2024 filed in Crime
No.683/2024, B.A.No.7548/2024 filed in Crime
No.685/2024, B.A.No.7601/2024 filed in Crime
No.521/2024, B.A.No.7604/2024 filed in Crime
No.528/2024, all registered by the Harippad Police
Station, Alappuzha; B.A.No.7558/2024 filed in Crime
No.582/2024, registered by the Medical College Police
Station, Thiruvananthapuram; B.A.No.7562/2024 filed in
Crime No.556/2024, registered by the Vattiyoorkavu
Police Station; B.A.No.7566/2024 filed in Crime
No.372/2024 and B.A.No.7568/2024 filed in Crime
No.449/2024, registered by the Edathua Police Station;
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
B.A.No.7571/2024 filed in Crime No.417/2024 and
B.A.No.7575/2024 filed in Crime No.1055/2024,
registered by the Kottarakkara Police Station, Kollam;
B.A.No.7591/2024 filed in Crime No.1055/2024,
B.A.No.7593/2024 filed in Crime No.727/2024,
B.A.No.7595/2024 filed in Crime No.736/2024,
B.A.No.7597/2024 filed in Crime No.782/2024,
B.A.No.7598/2024 filed in Crime No.803/2024,
B.A.No.7599/2024 filed in Crime No.810/2024, and
B.A.No.7612/2024 filed in Crime No.781/2024, all
registered by the Adoor Police Station, Pathanamthitta;
B.A.No.7603/2024 filed in Crime No.401/2024,
registered by the Pulikeezhu Police Station,
Pathanamthitta; B.A.No.7606/2024 filed in Crime
No.273/2024, and B.A.No.7615/2024 filed in Crime
No.782/2024, registered by the Thiruvalla Police Station,
Pathanamthitta. Since all the above applications are filed
by the same petitioners, the applications were
consolidated, jointly heard, and are being disposed of by
this common order.
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
2. The common case of the de-facto complainants
in the respective crimes is that the accused were running
an establishment named 'Nedumparambil Credit
Syndicate'. The accused had offered high interest on
fixed deposits to the de-facto complainants. Accordingly,
the de-facto complainants deposited money in the said
establishment on the belief of getting high interest.
However, the accused did not pay the interest or return
the capital. Thus, the accused have committed the above
offences.
3. Heard; Sri.Jai George, the learned counsel
appearing for the petitioners; Smt. Seetha S.,
Sri.C.S.Hrithwik, and Smt. Pushpalatha. M.K, the
learned Senior Public Prosecutors.
4. The learned counsel for the petitioners
submitted that the petitioners are totally innocent of the
accusations levelled against them. They have been
falsely implicated in the crime. There is no material to
substantiate that the petitioners have committed the
above offences. In any given case, the petitioners have
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
been in judicial custody for the last 128 days, the
investigation in the cases is not complete, and the final
reports have not been filed, despite the lapse of 90 days.
Therefore, the petitioners are entitled to be released on
statutory bail in all the crimes, as contemplated under
sub-section (2) of Section 167 of the Code. By the
common order dated 06.08.2024 in B.A.No.5656/2024
and connected cases, the common order dated
30.08.2024 in B.A.No.7170/2024 and connected cases,
and the common order dated 09.09.2024 in
B.A.No.7300/2024 and connected cases, this Court has
already enlarged the petitioners on bail. The petitioners
are entitled to the benefit of a similar order. Hence, the
applications may be allowed.
5. The learned Public Prosecutors opposed the
applications. They submitted that the petitioners have
committed serious economic offences by cheating the
public at large. There are numerous cases registered
against the petitioners for committing similar offences.
The petitioners are not entitled to statutory bail since
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
their arrests were recorded in this batch of cases only
from 02.07.2024 to 12.08.2024. Since Section 409 of the
IPC is incorporated, the petitioners are liable to be
punished with life sentences. Therefore, the time period
to file final reports is up to 90 days, which has not lapsed
in these cases. If the petitioners are enlarged on bail,
there is every likelihood of them committing similar
offences. Hence, the applications may be dismissed.
6. The common prosecution case in all the crimes
is that the petitioners had induced the de-facto
complainants to deposit money in their establishment on
the assurance of paying them high interest. However, the
accused failed to pay the interest or return the capital
within the stipulated time period. The fact remains that
the petitioners were arrested in Crime No.644/2024 of
the Thiruvalla Police Station as early as on 07.05.2024.
They have been in judicial custody for the last 128 days.
In one batch of cases, this Court has already enlarged
the petitioners on statutory bail, since the final reports
were not filed within the stipulated time period. The
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
petitioners are actually entitled to the benefit of
statutory bail since they are languishing in jail from
07.05.2024. It is only because their arrests were
subsequently recorded that they are not entitled to
statutory bail as on today. However, the fact remains
that the petitioners have been in judicial custody for the
last 128 days, the investigation in the cases is practically
complete, and recoveries have been effected.
7. Recently, in Manish Sisodia v. Directorate
of Enforcement [2024 INSC 595] the Honourable
Supreme Court has observed that, over a period of time,
the trial courts and the High Courts have forgotten a
very well-settled principle of law that bail is not to be
withheld as a punishment. From its experience, it
appears that the trial courts and the High Courts attempt
to play safe in matters of grant of bail. The principle that
bail is the rule and refusal is an exception is, at times,
followed in breach. On account of non-grant of bail even
in straight forward open and shut cases, the Honourable
Supreme Court is flooded with huge number of bail
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
petitions thereby adding to the huge pendency. It is high
time that the trial courts and the High Courts recognize
the principle that "bail is the rule and jail is an
exception.
8. Similarly, in Jalaluddin Khan v Union of
India [2024 INSC 604] the Hon'ble Supreme Court has
observed in the following lines:
"21. xxx xxxx xxx When a case is made out for a
grant of bail, the Courts should not have any hesitation in
granting bail. The allegations of the prosecution may be
very serious. But, the duty of the Courts is to consider the
case for grant of bail in accordance with the law. "Bail is
the rule and jail is an exception" is a settled law. Even in a
case like the present case where there are stringent
conditions for the grant of bail in the relevant statutes, the
same rule holds good with only modification that the bail
can be granted if the conditions in the statute are
satisfied. The rule also means that once a case is made out
for the grant of bail, the Court cannot decline to grant bail.
If the Courts start denying bail in deserving cases, it will
be a violation of the rights guaranteed under Article 21 of
our Constitution."
9. In Satender Kumar Antil v. CBI and
another [(2022) 10 SCC 51], the Hon'ble Supreme
Court, after a meticulous survey of all the precedents on
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
the law governing bail, has laid down exhaustive
guidelines for the Courts while dealing with the bail
applications. It is profitable to extract the relevant
paragraphs of the decision in this context of the case on
hand, which reads thus:
"12. The principle that bail is the rule and jail is the
exception has been well recognised through the repetitive
pronouncements of this Court. This again is on the touchstone
of Article 21 of the Constitution of India. This Court in Nikesh
Tarachand Shah v. Union of India [Nikesh Tarachand
Shah v. Union of India, (2018) 11 SCC 1 : (2018) 2 SCC (Cri)
302] , held that : (SCC pp. 22-23 & 27, paras 19 & 24) ."
13. Further this Court in Sanjay
Chandra v. CBI [Sanjay Chandra v. CBI, (2012) 1 SCC 40 :
(2012) 1 SCC (Cri) 26 : (2012) 2 SCC (L&S) 397] , has
observed that : (SCC p. 52, paras 21-23)
"21. In bail applications, generally, it has been laid
down from the earliest times that the object of bail is to
secure the appearance of the accused person at his trial by
reasonable amount of bail. The object of bail is neither
punitive nor preventative. Deprivation of liberty must be
considered a punishment, unless it is required to ensure that
an accused person will stand his trial when called upon. The
courts owe more than verbal respect to the principle that
punishment begins after conviction, and that every man is
deemed to be innocent until duly tried and duly found guilty.
10. In Prabir Purkayastha v. State (NCT of
Delhi)[2024 SCC OnLine SC 934], the Honourable
Supreme Court has observed as follows:-
"21. The Right to Life and Personal Liberty is the
most sacrosanct fundamental right guaranteed under
Articles 20, 21 and 22 of the Constitution of India. Any
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
attempt to encroach upon this fundamental right has
been frowned upon by this Court in a catena of decisions.
In this regard, we may refer to following observations
made by this Court in the case of Roy V.D. v. State of
Kerala[(2022) SCC OnLine SC 929 : 2022 INSC 756]:--
"7. The life and liberty of an individual is so
sacrosanct that it cannot be allowed to be interfered with
except under the authority of law. It is a principle which
has been recognised and applied in all civilised countries.
In our Constitution Article 21 guarantees protection of
life and personal liberty not only to citizens of India but
also to aliens."
11. On an overall consideration of the facts, the
rival submissions made across the Bar, and the materials
placed on record, particularly on considering the fact
that the petitioners have been in judicial custody for the
last 128 days, the investigation in the cases is practically
complete, recoveries have been effected, and the
petitioners have been enlarged on bail in several cases
by this Court, I am of the firm view that the petitioners'
further detention is unnecessary. Hence, I hold that the
petitioners are entitled to be enlarged on bail; but
subject to stringent conditions.
In the result, the applications are allowed, by
directing the petitioners to be released on bail in each
crime, on them executing a bond for Rs.1,00,000/-
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
(Rupees one lakh only) with two solvent sureties each for
the like sum, in each of the crimes to the satisfaction of
the courts having jurisdiction, which shall be subject to
the following conditions:
(i) The petitioners shall appear before
the Investigating Officers on every fourth Saturday
between 9 a.m. and 11 a.m till the final reports are
laid. They shall also appear before the Investigating
Officers as and when required;
(ii) The petitioners 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 them from disclosing such facts to
the court or to any Police Officer or tamper with the
evidence in any manner, whatsoever;
(iii) The petitioners shall not commit any
offence while they are on bail;
(iv) 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.
BAIL APPL.NO.7538 OF 2024 & con.cases
2024:KER:69100
(v) Applications for deletion/modification of
the bail conditions shall be moved and entertained
by the court below.
(vi) 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
petitioners even while the petitioners are 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
mtk/11.09.24
