Bijoy.P.R vs State Of Kerala
2025 Latest Caselaw 3242 Ker

Citation : 2025 Latest Caselaw 3242 Ker
Judgement Date : 8 August, 2025

Kerala High Court

Bijoy.P.R vs State Of Kerala on 8 August, 2025

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

B.A.No.9388 of 2025                 1



                                                    2025:KER:59680

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    FRIDAY, THE 8TH DAY OF AUGUST 2025 / 17TH SRAVANA, 1947

                      BAIL APPL. NO. 9388 OF 2025

     CRIME NO.376/2025 OF Mankara Police Station, Palakkad

 AGAINST THE ORDER/JUDGMENT DATED IN CRMC NO.3971 OF 2025 OF

   DISTRICT COURT & SESSIONS COURT / RENT CONTROL APPELLATE

                          AUTHORITY, PALAKKAD

PETITIONERS/ACCUSED NOS.1,4,5,6 & 7:

     1       BIJOY.P.R., AGED 31 YEARS,
             S/O.VIJAYAN, PATHIYIL HOUSE,
             G.S.SADAN, GANDHI SEVA SADAN POST,
             LAKKIDI-PERUR, PALAKKAD,
             PIN - 679302

     2       AJITH, AGED 26 YEARS
             S/O.MURALI, THEKKEPATTUPADI HOUSE,
             MULANJOOR POST, NELLIKURISSI,
             LAKKIDI, PALAKKAD, PIN - 679301

     3       AYYAPPADAS, AGED 28 YEARS,
             S/O.RADHAKRISHNAN, PANAKKATTIL HOUSE,
             VENGASSERY POST, AMBALAPPARA, PALAKKAD,
             PIN - 679516

     4       RANJITH, AGED 35 YEARS
             S/O.NARAYANAN, KARADIMALKUNNU VEEDU,
             MANKARA POST, PALAKKAD, PIN - 678613
 B.A.No.9388 of 2025                 2



                                                  2025:KER:59680

     5       PRAVEEN @ APPOOS, AGED 31 YEARS, S/O.CHANDRAN,
             KALATHIL HOUSE, KOTTUPURA, KUNNAMBARIYARAM,
             MANKARA POST, PALAKKAD, PIN - 678613


             BY ADVS.
             SHRI.T.K.SANDEEP
             SMT.SWETHA R.



RESPONDENTS/COMPLAINANT & STATE:

     1       STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, PIN - 682031

     2       SABEERALI
             AGED 42 YEARS
             S/O ABDUL SAMAD, PATTANITHERUV, NURANI P.O,
             PALAKKAD DISTRICT, PIN - 678004

             BY SMT.SREEJA V., PP


      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.08.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 B.A.No.9388 of 2025                       3



                                                                2025:KER:59680

                      BECHU KURIAN THOMAS, J.
                ......................................................
                          B.A.No.9388 of 2025
                  ...................................................
               Dated this the 8th day of August, 2025

                                    ORDER

This bail application is filed under section 483 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

2. Petitioners are accused 1, 4, 5, 6 and 7 in Crime No.376

of 2025 of Mankara Police Station, Palakkad, registered for the

offences punishable under Sections 189(2), 191(2), 191(3), 126(2),

118(1), 324(2), 109 and 190 of the Bharatiya Nyaya Sanhita, 2023.

3. According to the prosecution, on 22.06.2025 at around

8 p.m., the accused assaulted the de facto complainant with an iron

rod and other dangerous weapons and thereby committed the

offences alleged. Petitioners were arrested on 22.06.2025 and they

have been in custody since then.

5. Heard Sri.T.K.Sandeep, the learned Counsel for the

petitioners as well as Smt.Sreeja V., the learned Public Prosecutor.

6. The learned counsel for the petitioners submitted that

the prosecution allegations are false and petitioners have been

2025:KER:59680

roped in as accused without any basis. It was also submitted that

as per the de facto complainant's statement, one Prabhu and Vijay,

along with 8 other persons, are the main accused, who had

assaulted him. In the FIR also, those two persons are named as

accused 1 and 2. According to the learned Counsel, petitioners

have been roped in as accused without any basis. It was further

submitted that petitioners have been in custody for a sufficiently

long period and, therefore, they ought to be released on bail.

7. The learned Public Prosecutor opposed the bail

application and submitted that the allegations against the

petitioners are serious as they have inflicted 16 injuries on the de

facto complainant and since the allegations being serious, they

ought not to be released on bail.

8. The de facto complainant had, in his statement,

specifically referred to two persons, namely Prabhu and Vijay, who

along with 8 others, had assaulted him. However, since the persons

before this Court are not Prabhu and Vijay and taking into

consideration the period of detention already undergone by the

petitioners, I am of the view that their continued detention is not

2025:KER:59680

necessary.

In the result, these bail applications are allowed on the

following conditions:-

(a) Petitioners shall be released on bail on each of them executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the court having jurisdiction.