Kerala High Court
Anwar Sadath vs State Of Kerala on 25 August, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
Bail Appl. No.10411 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 25TH DAY OF AUGUST 2025 / 3RD BHADRA, 1947
BAIL APPL. NO. 10411 OF 2025
CRIME NO.296/2025 OF NATTUKAL POLICE STATION,
PALAKKAD AGAINST THE ORDER/JUDGMENT DATED 13.08.2025 IN CRMC
NO.4326 OF 2025 OF DISTRICT COURT & SESSIONS COURT / RENT
CONTROL APPELLATE AUTHORITY , PALAKKAD.
PETITIONER:
ANWAR SADATH.,
AGED 50 YEARS,
S/O RAZAK HAJI, KALATHIL HOUSE,
PALKKAZHI P.O.KARKIDAMKUNNU,
PALAKKAD DISTRICT,KERALA,
PIN - 678 601.
BY ADVS.
SMT.GOWRI MENON
SHRI.ANOOP V.NAIR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 STATION HOUSE OFFICER
NATTUKAL POLICE STATION, PALAKKAD.,
PIN - 678 583.
Bail Appl. No.10411 of 2025
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THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.08.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Bail Appl. No.10411 of 2025
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BECHU KURIAN THOMAS, J.
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Bail Appl. No.10411 of 2025
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Dated this the 25th day of August, 2025
ORDER
This bail application is filed under section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').
2. Petitioner is the accused in Crime No.296 of 2025 of
Nattukal Police Station, Palakkad, registered for the offences
punishable under sections 131, 132, 296(b), 333 and 121(1) of the
Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').
3. According to the prosecution, on 11.07.2025, accused
abused the de facto complainant, who is a veterinary surgeon in a
veterinary hospital, and also the lady staff and hurled the furniture,
took the registers in the office and thus obstructed the smooth
functioning of the office and thereby committed the offences alleged.
Petitioner was arrested on 12.07.2025, and he has been in custody
since then.
4. Heard the learned counsel for the petitioner as well as the
learned Public Prosecutor.
5. The learned counsel for the petitioner submitted that the
petitioner has been in custody since 12.07.2025, and hence further
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detention is not necessary.
6. The learned Public Prosecutor opposed the bail
application and submitted that petitioner is involved in various other
crimes and also included in the rowdy history sheet.
7. Petitioner is alleged to have abused a veterinary surgeon
in a veterinary hospital and also the lady staff members and
obstructed the smooth functioning of the office. Though the
allegations are serious, considering the period of custody already
undergone, I am of the view that petitioner's further detention is not
necessary. However, the learned Public Prosecutor pointed out that
the petitioner is involved in various other crimes. Considering the
nature of allegations in the present crime, I am of the view that those
antecedents need not deter this Court from granting bail. Therefore,
he is entitled to be released on bail.
In the result, this application is allowed on the following
conditions:-
(a) Petitioner shall be released on bail on him 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.
(b) Petitioner shall appear before the Investigating Officer
as and when required.
(c) Petitioner shall not intimidate or attempt to influence
the witnesses; nor shall he tamper with the evidence.
(d) Petitioner shall not commit any similar offences while he
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is on bail.
(e) Petitioner shall not leave India without the permission of
the Court having jurisdiction.
In case of violation of any of the above conditions or if any
modification or deletion of the conditions are required, the
jurisdictional Court shall be empowered to consider such applications,
if any, and pass appropriate orders in accordance with law,
notwithstanding the bail having been granted by this Court.
Sd/-
BECHU KURIAN THOMAS
JUDGE
ADS
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APPENDIX OF BAIL APPL. 10411/2025
PETITIONER ANNEXURES
Annexure A TRUE COPY OF THE FIR NO. 296/2025 OF
NATTUKAL POLICE STATION DATED
11.07.2025.
Annexure B TRUE COPY OF ORDER IN CRL.M.C NO.
4326/2025 BY THE COURT OF SESSIONS,
PALAKKAD DIVISION BY ORDER DATED
13.08.2025.
Annexure C TRUE COPY OF THE FIR NO. 103 /2017 OF
NATTUKAL POLICE STATION DATED
14.02.2017.
Annexure D TRUE COPY OF THE FIR NO. 556 /2021 OF
NATTUKAL POLICE STATION DATED
13.12.2021.
Annexure E TRUE COPY OF THE FIR NO. 326 /2023 OF
NATTUKAL POLICE STATION DATED
18.06.2023.
Annexure F TRUE COPY OF THE FIR NO. 96/2024 OF
NATTUKAL POLICE STATION DATED
13.03.2024.
Annexure G TRUE COPY OF THE FIR NO. 472 /2024 OF
NATTUKAL POLICE STATION DATED
29.09.2024.
Annexure H TRUE COPY OF THE FIR NO. 473 /2024 OF
NATTUKAL POLICE STATION DATED
29.09.2024.
Annexure I TRUE COPY OF THE FIR NO. 238 /2024 OF
NATTUKAL POLICE STATION DATED
21.05.2024.
Annexure J TRUE COPY OF THE FIR NO. 449 /2024 OF
NATTUKAL POLICE STATION DATED
31.08.2024.
