Kerala High Court
Sheeja V.P vs State Of Kerala on 16 April, 2025
BAIL APPL. NO. 4277 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947
BAIL APPL. NO. 4277 OF 2025
CRIME NO.241/2025 OF Kattoor Police Station, Thrissur
JUDGMENT DATED 19.03.2025 IN CRMC NO.335 OF 2025 OF DISTRICT
COURT & SESSIONS COURT,THRISSUR
PETITIONERS/ACCUSED 2 & 3:
1 SHEEJA V.P.,
AGED 45 YEARS
W/O. SHINE K.M., KAKKERI HOUSE, KARALAM, THRISSUR
DISTRICT, PIN - 680711
2 LISHA K.M. ,
AGED 46 YEARS
W/O. RAMDAS INIKKAL HOUSE PAYAMMEL POOMANGALAM,
ARIPALAM, PIN - 680688
BY ADVS.
P.SANJAY
A.PARVATHI MENON
BIJU MEENATTOOR
P.K.MURALYKRISHNAN
PAUL VARGHESE (PALLATH)
KIRAN NARAYANAN
RAHUL RAJ P.
MUHAMMED BILAL.V.A
MEERA R. MENON
BAIL APPL. NO. 4277 OF 2025
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RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY SHO, KATTOOR POLICE STATION THROUGH
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, PIN - 682031
2 KARALAM SERVICE CO-OPERATIVE BANK ,
REPRESENTED BY SECRETARY, MOORKANAD ROAD, KARALAM,
THRISSUR, KERALA, PIN - 680711
OTHER PRESENT:
SRI.RENJIT GEORGE, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 4277 OF 2025
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C. PRATHEEP KUMAR, J.
============================
B.A. No. 4277 of 2025
==============================
Dated 16th day of April 2025
ORDER
1. This is an application for anticipatory bail filed under Section 482
B.N.S.S. by the accused Nos. 2 and 3 in Crime No. 241 of 2005 of
Kattoor police station, Trissur. The offences alleged against the
petitioners are under Sections 420 and 34 of IPC.
2. At the time of arguments, the learned counsel for the petitioners
submitted that the matter has been settled and the entire amount has
already been paid.
3. The learned Public Prosecutor, after verification, submitted that the
matter has been settled, and the entire amount involved in the case
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has already been remitted to the bank.
4. On a perusal of the above arguments advanced by both sides, I am of
the considered view that this is a fit case in which the petitioners are
entitled to get the discretionary relief of anticipatory bail.
5. In the result, this application is allowed subject to the following
conditions:-
(i) Petitioners shall be released on bail on executing
bond for Rs.50,000/- (fifty thousand only) each with
two solvent sureties for the like sum, in case they are
arrested in connection with the above crime.
(ii) Petitioners shall report before the Investigating
Officer on every Monday between 10.00 and 11.00
am till the final report is filed or till the end of June,
2025, whichever is earlier.
(iii) The petitioners shall co-operate with the
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investigation, and they shall not intimidate or
influence the witnesses and tamper with the evidence.
Sd/-
C. PRATHEEP KUMAR,
JUDGE
RMV
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APPENDIX OF BAIL APPL. 4277/2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.241/2025 OF KATTOR
POLICE STATION DATED 24.02.2025
Annexure A2 TRUE COPIES OF RECEIPTS ON SEVERAL DATES
Annexure A3 TRUE COPY OF THE LETTER DATED 24.02.2024
ISSUED BY THE PRESIDENT OF THE BANK
Annexure A4 TRUE COPY OF THE ORDER DATED 19.03.2025
CRL.M.C.NO.335 OF 2025 ON THE FILES OF THE
SESSIONS COURT, THRISSUR
Annexure A5 TRUE COPY OF MEDICAL CERTIFICATE ISSUED BY
THE COMPETENT AUTHORITY AT THE GENERAL
HOSPITAL, IRINJALAKUDA, AND THE CLINICAL
PSYCHOLOGY EVALUATION REPORT FROM THE
NATIONAL INSTITUTE OF PHYSICAL MEDICINE &
REHABILITATION (NIPMR), DATED 15.12.2020 AND
03.03.2020 RESPECTIVELY
