[Cites 8, Cited by 0]
Kerala High Court
Anitha R. Nair vs State Of Kerala on 2 December, 2025
Author: K.Babu
Bench: K. Babu
2025:KER:91700
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947
BAIL APPL. NO. 13623 OF 2025
CRIME NO.1148/2025 OF Chingavanam Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT DATED 07.11.2025 IN CRMC NO.1439 OF
2025 OF ADDITIONAL SESSIONS COURT - V, KOTTAYAM (DESIGNATED
COURT UNDER THE BANNING OF UNREGULATED DEPOSIT SCHEMES ACT,
2019)
--------------------
PETITIONER/ACCUSED No.4 :-
ANITHA R. NAIR, AGED 54 YEARS
W/O SAJITH A.J., KELAMANGALAM HOUSE,
CHANNANIKAD P.O., KOTTAYAM, PIN - 686 533
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
SMT.V.SARITHA
SRI.DILU JOSEPH
SRI.C.A.ANUPAMAN
SHRI.T.B.SIVAPRASAD
SMT.NEETHU.K.SHAJI
SRI.C.Y.VIJAY KUMAR
SMT.MANJU E.R.
SHRI.ALINT JOSEPH
SHRI.PAUL JOSE
SMT.DAINY DAVIS
SHRI.MAHESH KUMAR K.
RESPONDENTS/STATE/COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031
ADDL.2 SREEJA.D.V., AGED 52 YEARS
W/O JAYACHANDRAN, SIVA KRIPA HOUSE, S PURAM.P.O.,
KURICHI, KOTTAYAM DISTRICT, PIN 686 532.
IS IMPLEADED AS THE ADDITIONAL SECOND RESPONDENT AS
B.A.No.13623 of 2025 and connected cases
-: 2 :-
2025:KER:91700
PER ORDER DATED 11.11.2025 IN CRL MA 4/2025 IN BA
13623/2025.
BY ADVS.
SHRI.LUKE J CHIRAYIL
SMT.CHITHRA C.EDADAN
SMT.NEHA RAMAKRISHNAN
SHRI.JACOB VICTOR
SHRI.ZAINUDHEEN P.
SHRI.VYSAKH C.S.
OTHER PRESENT:
SR.M.C.ASHI, SR.P.P
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, ALONG WITH Bail Appl..13636/2025 AND CONNECTED
CASES, THE COURT ON 02.12.2025 PASSED THE FOLLOWING:
B.A.No.13623 of 2025 and connected cases
-: 3 :-
2025:KER:91700
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947
BAIL APPL. NO. 13626 OF 2025
CRIME NO.1170/2024 OF Chingavanam Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT DATED 01.08.2025 IN Bail Appl.
NO.8792 OF 2025 OF HIGH COURT OF KERALA
------------------
PETITIONER/ACCUSED No.5 :-
ANITHA R. NAIR, AGED 54 YEARS
W/O SAJITH A.J., KELAMANGALAM HOUSE,
CHANNANIKAD P.O., KOTTAYAM, PIN - 686 533
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
SMT.V.SARITHA
SRI.DILU JOSEPH
SRI.C.A.ANUPAMAN
SHRI.T.B.SIVAPRASAD
SMT.NEETHU.K.SHAJI
SRI.C.Y.VIJAY KUMAR
SMT.MANJU E.R.
SHRI.ALINT JOSEPH
SHRI.PAUL JOSE
SMT.DAINY DAVIS
SHRI.MAHESH KUMAR K.
RESPONDENT/STATE/COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031
ADDL.2 SATHEESH B, AGED 52 YEARS
S/O.K.BALAKRISHNAN NAIR, KOOVAPARAMBIL HOUSE,
CHANNANIKKADU P.O., KOTTAYAM DISTRICT, PIN-686 533
IS IMPLEADED AS THE ADDITIONAL SECOND RESPONDENT AS
PER ORDER DATED 11.11.2025 IN CRL MA 4/2025 IN BA
13626/2025.
B.A.No.13623 of 2025 and connected cases
-: 4 :-
2025:KER:91700
BY ADVS.
SHRI.LUKE J CHIRAYIL
SMT.CHITHRA C.EDADAN
SMT.NEHA RAMAKRISHNAN
SHRI.ZAINUDHEEN P.
SHRI.JACOB VICTOR
SHRI.VYSAKH C.S.
OTHER PRESENT:
SRI.G.SUDHEER, P.P.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, ALONG WITH Bail Appl..13636/2025 AND CONNECTED
CASES, THE COURT ON 02.12.2025 PASSED THE FOLLOWING:
B.A.No.13623 of 2025 and connected cases
-: 5 :-
2025:KER:91700
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947
BAIL APPL. NO. 13630 OF 2025
CRIME NO.1503/2024 OF Chingavanam Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT DATED 04.02.2025 IN Bail Appl.
NO.971 OF 2025 OF HIGH COURT OF KERALA
--------------
PETITIONER/ACCUSED No.5 :-
ANITHA R. NAIR, AGED 54 YEARS
W/O SAJITH A.J., KELAMANGALAM HOUSE,
CHANNANIKAD P.O., KOTTAYAM, PIN - 686 533
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
SMT.V.SARITHA
SRI.DILU JOSEPH
SRI.C.A.ANUPAMAN
SHRI.T.B.SIVAPRASAD
SMT.NEETHU.K.SHAJI
SRI.C.Y.VIJAY KUMAR
SMT.MANJU E.R.
SHRI.ALINT JOSEPH
SHRI.PAUL JOSE
SMT.DAINY DAVIS
SHRI.MAHESH KUMAR K.
RESPONDENT/STATE/COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031
ADDL.2 SANTHOSH JOSE
S/O JOSE K.L., KADAMKULATHY HOUSE, PUTHANANGADI,
KOTTAYAM DISTRICT, PIN -686 001
IS IMPLEADED AS THE ADDITIONAL SECOND RESPONDENT AS
PER ORDER DATED 11.11.2025 IN CRL MA 4/2025 IN BA
13630/2025.
B.A.No.13623 of 2025 and connected cases
-: 6 :-
2025:KER:91700
BY ADVS.
SHRI.LUKE J CHIRAYIL
SMT.CHITHRA C.EDADAN
SMT.NEHA RAMAKRISHNAN
SHRI.JACOB VICTOR
SHRI.VYSAKH C.S.
SHRI.ZAINUDHEEN P.
OTHER PRESENT:
SMT.M.K.PUSHPALATHA, SR.P.P
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, ALONG WITH Bail Appl..13636/2025 AND CONNECTED
CASES, THE COURT ON 02.12.2025 PASSED THE FOLLOWING:
B.A.No.13623 of 2025 and connected cases
-: 7 :-
2025:KER:91700
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947
BAIL APPL. NO. 13634 OF 2025
CRIME NO.1165/2024 OF Chingavanam Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT DATED 04.02.2025 IN Bail Appl.
NO.924 OF 2025 OF HIGH COURT OF KERALA
---------------
PETITIONER/ACCUSED No.5 :-
ANITHA R. NAIR, AGED 54 YEARS
W/O SAJITH A.J., KELAMANGALAM HOUSE,
CHANNANIKAD P.O., KOTTAYAM, PIN - 688 533
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
SMT.V.SARITHA
SRI.DILU JOSEPH
SRI.C.A.ANUPAMAN
SHRI.T.B.SIVAPRASAD
SMT.NEETHU.K.SHAJI
SRI.C.Y.VIJAY KUMAR
SMT.MANJU E.R.
SHRI.ALINT JOSEPH
SHRI.PAUL JOSE
SMT.DAINY DAVIS
SHRI.MAHESH KUMAR K.
RESPONDENT/STATE/COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031
ADDL.2 SURESH B
S/O K.BALAKRISHNAN NAIR, BRINDAVAN HOUSE,
KARAPUZHA, KOTTAYAM DISTRICT, PIN - 686 533
IS IMPLEADED AS R2 VIDE ORDER DTD 11-11-25 IN CRL MA
4/25
B.A.No.13623 of 2025 and connected cases
-: 8 :-
2025:KER:91700
BY ADVS.
SHRI.LUKE J CHIRAYIL
SMT.CHITHRA C.EDADAN
SMT.NEHA RAMAKRISHNAN
SHRI.JACOB VICTOR
SHRI.VYSAKH C.S.
SHRI.ZAINUDHEEN P.
OTHER PRESENT:
SRI.M.C.ASHI, SR.P.P.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, ALONG WITH Bail Appl..13636/2025 AND CONNECTED
CASES, THE COURT ON 02.12.2025 PASSED THE FOLLOWING:
B.A.No.13623 of 2025 and connected cases
-: 9 :-
2025:KER:91700
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947
BAIL APPL. NO. 13636 OF 2025
CRIME NO.928/2024 OF Chingavanam Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT DATED 10.01.2025 IN Bail Appl.
NO.7166 OF 2024 OF HIGH COURT OF KERALA
------------------
PETITIONER/ACCUSED No.2 :-
ANITHA R. NAIR, AGED 54 YEARS
W/O SAJITH A.J., KELAMANGALAM HOUSE,
CHANNANIKAD P.O., KOTTAYAM, PIN - 688 533
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
SMT.V.SARITHA
SRI.DILU JOSEPH
SRI.C.A.ANUPAMAN
SHRI.T.B.SIVAPRASAD
SMT.NEETHU.K.SHAJI
SRI.C.Y.VIJAY KUMAR
SMT.MANJU E.R.
SHRI.ALINT JOSEPH
SHRI.PAUL JOSE
SMT.DAINY DAVIS
SHRI.MAHESH KUMAR K.
RESPONDENT/STATE/COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031
ADDL.2 REKHAMOL K.C., AGED 51,
W/O SURESH K.G., PADINJARE KALAYIL HOUSE,
CHANGANIKAD P.O., KOTTAYAM DISTRICT, PIN - 686 533
IS IMPLEADED AS R2 VIDE ORDER DTD 11-11-25 IN CRL MA
4/25
B.A.No.13623 of 2025 and connected cases
-: 10 :-
2025:KER:91700
BY ADVS.
SHRI.LUKE J CHIRAYIL
SMT.CHITHRA C.EDADAN
SHRI.JACOB VICTOR
SMT.NEHA RAMAKRISHNAN
SHRI.VYSAKH C.S.
SHRI.ZAINUDHEEN P.
OTHER PRESENT:
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, ALONG WITH Bail Appl..13623/2025 AND CONNECTED
CASES, THE COURT ON 02.12.2025 PASSED THE FOLLOWING:
B.A.No.13623 of 2025 and connected cases
-: 11 :-
2025:KER:91700
K.BABU, J.
-------------------------------------------
B.A. Nos.13623, 13626, 13630,
13634 & 13636 of 2025
------------------------------------------------------------
Dated this the 2nd day of December, 2025
COMMON ORDER
These are applications seeking regular bail, filed under Section
483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2. The petitioner is common in all these cases. She is
accused No.4 in Crime No.1148 of 2024, accused No.5 in Crime
Nos.1170 of 2024, 1503 of 2024 and 1165 of 2024, and accused
No.2 in Crime No.928 of 2024 respectively. All the crimes have been
registered by the Chingavanam Police Station, Kottayam for the
offences punishable under Sections 406 and 420 r/w Section 34 of
the Indian Penal Code and Sections 21 and 23 of the Banning of
Unregulated Deposit Schemes Act (BUDS Act), 2019.
3. The prosecution case is as follows :-
The petitioner, along with her husband (A1 - A.J.Sajith), two
sons, Abhijith S. and Abhishek S. and the mother of A1, who were
partners of the firm named M/s Kelamangalam Financiers and
Investors, accepted unregulated deposits from the additional second
respondents/defacto complainants. Hundreds of persons including
B.A.No.13623 of 2025 and connected cases
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the defacto complainants made deposits believing the promise that
exorbitant rates of interest would be paid. The petitioner and the
other accused, in furtherance of a criminal conspiracy, committed
fraudulent default by failing to repay the principal amount and the
promised interest. They obtained wrongful gain to the tune of Crores
of rupees, causing wrongful loss to the defacto complainants and
other members of the public.
4. The petitioner voluntarily appeared before the
Investigating Officer on 10.02.2025 in connection with Crime
No.1170 of 2024. She was released on bail on the same day by the
Investigating Officer. Thereafter, the petitioner again appeared
before the Investigating Officer on 17.02.2025, 24.02.2025,
03.03.2025 and 10.03.2025. She was interrogated by the
Investigating Officer.
5. The petitioner had earlier filed Bail Application Nos.912,
914, 916, 918, 919, 920 and connected cases seeking anticipatory
bail before this Court. By a common order dated 04.02.2025, the
bail applications were allowed granting pre-arrest bail to the
petitioner. Pursuant to the said order, the petitioner appeared
before the Investigating Officer and she was released on bail on the
same day.
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
6. Challenging the grant of pre-arrest bail to the petitioner,
the defacto complainants filed Special Leave Petition (Crl.) Nos.6677,
6678, 6679, 6680 and 6681 of 2025 before the Hon'ble Supreme
Court. The Supreme Court, by order dated 13.10.2025, cancelled
the pre-arrest protection granted to the petitioner.
7. Pursuant to the order of the Hon'ble Supreme Court, the
petitioner surrendered before the Investigating Officer on
22.10.2025. She filed Crl.M.C. Nos.1435/2025, 1436/2025,
1437/2025, 1438/2025 and 1439/2025 seeking regular bail before
the Designated Court under the BUDS Act along with an application
for interim bail. The Designated Court dismissed the bail
applications and remanded her to judicial custody.
8. She has been in judicial custody since 22.10.2025.
9. Heard the learned counsel for the petitioner, the learned
Public Prosecutor and the learned counsel for the defacto
complainants.
10. The learned counsel for the petitioner submitted that the
petitioner is innocent of the allegations levelled against her and she
has been falsely implicated in the crime. It is submitted that she is
fully co-operating with the investigation. The learned counsel
submitted that the petitioner has no direct connection to the
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
offences alleged. It is further submitted that the pre-arrest
protection granted to the petitioner in the remaining 26 crimes was
not challenged by the State or the defacto complainants.
11. The learned counsel for the additional 2 nd respondent/
defacto complainants challenged the applications seeking regular
bail on the ground that recovery of ornaments allegedly
misappropriated by the petitioner is to be effected. It is submitted
that the offences alleged are very grave in nature. It is further
submitted that the conduct of the petitioner after getting
anticipatory bail was improper.
12. The learned Public Prosecutor opposed the bail
applications. The learned Public Prosecutor submitted that some
other accused are yet to be arrested. The learned Public Prosecutor
further submitted that investigation is almost in the final stage.
13. I have gone through the Case Diary.
14. The apprehension of the prosecution and the defacto
complainants is that the petitioner will abscond. The prosecution
has no case that the petitioner is not co-operating with the
investigation. The petitioner made an undertaking that she will not
leave the territorial limits of Kottayam Revenue District. The
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
petitioner is prepared to appear before the Investigating Officer as
and when required.
15. The learned counsel for the petitioner submitted that the
petitioner has already surrendered her passport before the
jurisdictional court.
16. The principle that bail is the rule and jail is the exception
has been well recognised by judicial pronouncements. This is the
principle underlined in Article 21 of the Constitution of India.
17. There cannot be an inexorable formula in the matter of
granting bail. The facts and circumstances of each case will govern
the exercise of judicial discretion in granting or cancelling bail. [Vide:
Gurcharan Singh v. State (Delhi Admn.) [(1978) 1 SCC 118].
18. The issue of bail is one of liberty, justice, public safety
and burden of the public treasury, all of which insist that a
developed jurisprudence of bail is integral to a socially sensitised
judicial process. Personal liberty, deprived when bail is refused, is
too precious a value of our constitutional system recognised under
Article 21 that the curial power to negate it is a great trust
exercisable, not casually but judicially, with lively concern for the
cost to the individual and the community. After all, personal liberty
of an accused or convict is fundamental, suffering lawful eclipse only
B.A.No.13623 of 2025 and connected cases
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in terms of "procedure established by law" [Vide: Gudikanti
Narasimhulu v. State [(1978) 1 SCC 240].
19. 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 [Vide: Sanjay
Chandra v. CBI [(2012) 1 SCC 40].
20. Having considered the entire circumstances, including
the stage of the investigation and the tenure of judicial custody
undergone by the petitioner on the touchstone of the principles
discussed above, I find that the petitioner is entitled to be released
on bail on conditions.
In the result, the Bail Application is allowed as follows :-
(a) The petitioner is ordered to be released on bail on her
executing bond for Rs.10,00,000/- (Rupees Ten Lakhs
B.A.No.13623 of 2025 and connected cases
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only) with two solvent sureties each for the like sum
to the satisfaction of the jurisdictional court.
(b) The petitioner shall appear before the Investigating
Officer on all Mondays, Wednesdays and Fridays
between 10 A.M. and 11 A.M., until further orders.
(c) The petitioner shall not leave the territorial limits of
Kottayam District without the permission of the
jurisdictional court.
(d) The jurisdictional court shall not release her passport
without the permission of this Court.
(e) The petitioner shall not maintain contact with any of
the persons acquainted with the facts of the cases.
(f) The petitioner shall not try to influence the
prosecution witnesses or attempt to tamper with the
evidence.
(g) The petitioner shall not commit any other offence
while on bail.
(h) The petitioner shall fully co-operate with the
investigation.
B.A.No.13623 of 2025 and connected cases
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(i) If any of the bail conditions are violated by the
petitioner, the jurisdictional Court will be at liberty to
cancel the bail, in accordance with law.
Sd/-
K.BABU
JUDGE
Jvt/01.12.2025
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
APPENDIX OF BAIL APPL. NO. 13623 OF 2025
PETITIONER ANNEXURES :-
Annexure A-1 TRUE COPY OF THE FIR DATED 20-09-2024 IN CRIME
NO.1148 OF 2024 ON THE FILES OF THE CHINGAVANAM
POLICE STATION, KOTTAYAM DISTRICT.
Annexure A-2 TRUE COPY OF ORDER DATED 13-10-2025 IN
SLP(CRL.)NOS.6677, 6678, 6679, 6680 AND 6681 OF
2025 PASSED BY THE HON'BLE SUPREME COURT OF
INDIA.
Annexure A-3 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 27-
01-2020 PERTAINING TO THE FIRM M/S KELAMANGALAM
FINANCIERS AND INVESTORS, PANNIMATTOM.
Annexure A-4 TRUE COPY OF THE RECONSTITUTED DEED OF
PARTNERSHIP DATED 9-2-2024 PERTAINING TO M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-5 TRUE COPY OF COMMON ORDER DATED 04-02-2025 IN
BA NOS. 912, 914, 916, 918, 919, 920, 921, 922,
924, 925, 926, 927, 928, 931, 932, 933, 934,
937, 948, 949, 953, 955, 960, 963, 965, 969 AND
971 OF 2025 PASSED BY THIS HON'BLE COURT,
GRANTING ANTICIPATORY BAIL TO THE PETITIONER.
Annexure A-6 TRUE COPY OF COMMON ORDER DATED 06-02-2025 IN
BA NOS.1744, 1745, 1747 AND 1748 OF 2025 PASSED
BY THIS HON'BLE COURT, GRANTING ANTICIPATORY
BAIL TO THE PETITIONER.
Annexure A-7 FREE COPY OF THE COMMON ORDER DATED 7-11-2025
IN CRL.M.C NO.1439 OF 2025 PASSED BY THE
HON'BLE ADDITIONAL SESSIONS COURT-V (DESIGNATED
COURT UNDER THE BUDS ACT, 2019) AT KOTTAYAM.
Annexure A-8 TRUE COPY OF THE NOTICE DATED 29-09-2025
BEARING NO.15/2025 ISSUED BY THE DY.S.P (CRIME
BRANCH), EOW, KOTTAYAM IDUKKI UNIT AT
ERATTUPETTA TO THE PETITIONER.
Annexure A-9 TRUE COPY OF THE CRL.M.C.NO1439 OF 2025 FILED
BY THE APPLICANT BEFORE THE DESIGNATED COURT
UNDER THE BUDS ACT,2019 EXCLUDING THE
DOCUMENTS.
Annexure A-10 TRUE COPY OF THE REMAND APPLICATION SUBMITTED
BY THE INVESTIGATING OFFICER IN CRIME NO. 1148
OF 2024 OF CHINGAVANAM POLICE STATION BEFORE
THE DESIGNATED COURT AT KOTTAYAM.
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
RESPONDENT ANNEXURES :-
Annexure R2H TRUE COPIES OF THE DEPOSIT SLIPS ISSUED TO THE
APPLICANT BY KELAMANGALAM JEWELLERS DATED
24.05.2014, 29.05.2014, 02.02.2019
Annexure R2(a) True copy of the Memo filed by the Special
Government Pleader to the DGP and Additional
Public prosecutor as per the Direction of the
Honorable High Court on 17th day of October
2024 in WP Crl No 1113 of 2024 on the files of
the Honorable High Court of Kerala
Annexure R2(b) True copy of the Memo filed by the Additional
Prosecutor as per the Direction of the
Honorable High Court on 01 November 2024 in WP
Crl No 1113 of 2024 on the files of the
Honorable High Court of Kerala
Annexure R2(c) True copy of the order of the Honorable High
Court of Kerala in WP Crl No 1113 of 2024 dated
27 may 2025
Annexure R2(d) True copy of the Additional Affidavit filed as
per the order of the Supreme Court dated 25
August 2025 in Special Leave to Appeal Crl Nos
6677 to 6681 of 2025 on the files of the
Honorable Supreme Court of India
Annexure R2(e) True copy of the order dated 04 September 2025
in Special Leave to Appeal Crl Nos 6677 to 6681
of 2025 on the files of the Honorable Supreme
Court of India
Annexure R2(f) True copy of the order dated 26 September 2025
in Special Leave to Appeal Crl Nos 6677 to 6681
of 2025 on the files of the Honorable Supreme
Court
Annexure R2(g) The True copy of the order of the Honorable
Supreme Court of India in Special Leave to
Appeal Crl Nos 6677 to 6681 of 2025 dated 13
October 2025
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
APPENDIX OF BAIL APPL. NO. 13626 OF 2025
PETITIONER ANNEXURES
Annexure A-1 TRUE COPY OF THE FIR DATED 25-09-2024 IN CRIME
NO.1170 OF 2024 ON THE FILES OF THE CHINGAVANAM
POLICE STATION, KOTTAYAM DISTRICT.
Annexure A-2 TRUE COPY OF ORDER DATED 13-10-2025 IN
SLP(CRL.)NOS.6677, 6678, 6679, 6680 AND 6681 OF
2025 PASSED BY THE HON'BLE SUPREME COURT OF
INDIA.
Annexure A-3 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 27-
01-2020 PERTAINING TO THE FIRM M/S KELAMANGALAM
FINANCIERS AND INVESTORS, PANNIMATTOM.
Annexure A-4 TTRUE COPY OF THE RECONSTITUTED DEED OF
PARTNERSHIP DATED 9-2-2024 PERTAINING TO M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-5 TRUE COPY OF COMMON ORDER DATED 04-02-2025 IN
BA NOS. 912, 914, 916, 918, 919, 920, 921, 922,
924, 925, 926, 927, 928, 931, 932, 933, 934,
937, 948, 949, 953, 955, 960, 963, 965, 969 AND
971 OF 2025 PASSED BY THIS HON'BLE COURT,
GRANTING ANTICIPATORY BAIL TO THE PETITIONER.
Annexure A-6 TRUE COPY OF COMMON ORDER DATED 06-02-2025 IN
BA NOS.1744, 1745, 1747 AND 1748 OF 2025 PASSED
BY THIS HON'BLE COURT, GRANTING ANTICIPATORY
BAIL TO THE PETITIONER.
Annexure A-7 TRUE COPY OF THE COMMON ORDER DATED 7-11-2025
IN CRL.M.C NO. 1435 OF 2025 PASSED BY THE
HON'BLE ADDITIONAL SESSIONS COURT-V (DESIGNATED
COURT UNDER THE BUDS ACT, 2019) AT KOTTAYAM.
Annexure A-8 TRUE COPY OF THE NOTICE DATED 29-09-2025
BEARING NO.15/2025 ISSUED BY THE DY.S.P (CRIME
BRANCH), EOW, KOTTAYAM IDUKKI UNIT AT
ERATTUPETTA TO THE PETITIONER.
Annexure A-9 TRUE COPY OF THE CRL.M.C.NO.1435 OF 2025 FILED
BY THE APPLICANT BEFORE THE DESIGNATED COURT
UNDER THE BUDS ACT,2019 EXCLUDING THE
DOCUMENTS.
Annexure A-10 TRUE COPY OF THE REMAND APPLICATION SUBMITTED
BY THE INVESTIGATING OFFICER IN CRIME NO. 1170
OF 2024 OF CHINGAVANAM POLICE STATION BEFORE
THE DESIGNATED COURT AT KOTTAYAM.
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
RESPONDENT ANNEXURES
Annexure R2(b) True copy of the Memo filed by the Additional
Prosecutor as per the Direction of the
Honorable High Court on 01 November 2024 in WP
Crl No 1113 of 2024 on the files of the
Honorable High Court of Kerala
Annexure R2(c) True copy of the order of the Honorable High
Court of Kerala in WP Crl No 1113 of 2024 dated
27 may 2025
Annexure R2(d) True copy of the Additional Affidavit filed as
per the order of the Supreme Court dated 25
August 2025 in Special Leave to Appeal Crl Nos
6677 to 6681 of 2025 on the files of the
Honorable Supreme Court of India
Annexure R2(e) True copy of the order dated 04 September 2025
in Special Leave to Appeal Crl Nos 6677 to 6681
of 2025 on the files of the Honorable Supreme
Court of India
Annexure R2(f) True copy of the order dated 26 September 2025
in Special Leave to Appeal Crl Nos 6677 to 6681
of 2025 on the files of the Honorable Supreme
Court
Annexure R2(g) The True copy of the order of the Honorable
Supreme Court of India in Special Leave to
Appeal Crl Nos 6677 to 6681 of 2025 dated 13
October 2025
Annexure R2(a) True copy of the Memo filed by the Special
Government Pleader to the DGP and Additional
Public prosecutor as per the Direction of the
Honorable High Court on 17th day of October
2024 in WP Crl No 1113 of 2024 on the files of
the Honorable High Court of Kerala
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
APPENDIX OF BAIL APPL. NO. 13630 OF 2025
PETITIONER ANNEXURES :-
Annexure A-1 TRUE COPY OF THE FIR DATED 29-11-2024 IN CRIME
NO.1503 OF 2024 ON THE FILES OF THE CHINGAVANAM
POLICE STATION, KOTTAYAM DISTRICT.
Annexure A-2 TRUE COPY OF ORDER DATED 13-10-2025 IN
SLP(CRL.)NOS.6677, 6678, 6679, 6680 AND 6681 OF
2025 PASSED BY THE HON'BLE SUPREME COURT OF
INDIA.
Annexure A-3 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 27-
01-2020 PERTAINING TO THE FIRM M/S KELAMANGALAM
FINANCIERS AND INVESTORS, PANNIMATTOM.
Annexure A-4 TRUE COPY OF THE RECONSTITUTED DEED OF
PARTNERSHIP DATED 9-2-2024 PERTAINING TO M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-5 TRUE COPY OF COMMON ORDER DATED 04-02-2025 IN
BA NOS. 912, 914, 916, 918, 919, 920, 921, 922,
924, 925, 926, 927, 928, 931, 932, 933, 934,
937, 948, 949, 953, 955, 960, 963, 965, 969 AND
971 OF 2025 PASSED BY THIS HON'BLE COURT,
GRANTING ANTICIPATORY BAIL TO THE PETITIONER.
Annexure A-6 TRUE COPY OF COMMON ORDER DATED 06-02-2025 IN
BA NOS.1744, 1745, 1747 AND 1748 OF 2025 PASSED
BY THIS HON'BLE COURT, GRANTING ANTICIPATORY
BAIL TO THE PETITIONER.
Annexure A-7 FREE COPY OF THE COMMON ORDER DATED 7-11-2025
IN CRL.M.C NO. 1438 OF 2025 PASSED BY THE
HON'BLE ADDITIONAL SESSIONS COURT-V (DESIGNATED
COURT UNDER THE BUDS ACT, 2019) AT KOTTAYAM.
Annexure A-8 TRUE COPY OF THE NOTICE DATED 29-09-2025
BEARING NO.15/2025 ISSUED BY THE DY.S.P (CRIME
BRANCH), EOW, KOTTAYAM IDUKKI UNIT AT
ERATTUPETTA TO THE PETITIONER.
Annexure A-9 TRUE COPY OF THE CRL.M.C.NO.1438 OF 2025 FILED
BY THE APPLICANT BEFORE THE DESIGNATED COURT
UNDER THE BUDS ACT,2019 EXCLUDING THE
DOCUMENTS.
Annexure A-10 TRUE COPY OF THE REMAND APPLICATION SUBMITTED
BY THE INVESTIGATING OFFICER IN CRIME NO. 1503
OF 2024 OF CHINGAVANAM POLICE STATION BEFORE
THE DESIGNATED COURT AT KOTTAYAM.
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
APPENDIX OF BAIL APPL. NO. 13634 OF 2025
PETITIONER ANNEXURES
Annexure A-1 TRUE COPY OF THE FIR DATED 24-09-2024 IN CRIME
NO.1165 OF 2024 ON THE FILES OF THE
CHINGAVANAM POLICE STATION, KOTTAYAM DISTRICT.
Annexure A-2 TRUE COPY OF ORDER DATED 13-10-2025 IN
SLP(CRL.)NOS.6677, 6678, 6679, 6680 AND 6681
OF 2025 PASSED BY THE HON'BLE SUPREME COURT OF
INDIA.
Annexure A-3 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 27-
01-2020 PERTAINING TO THE FIRM M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-4 TRUE COPY OF THE RECONSTITUTED DEED OF
PARTNERSHIP DATED 9-2-2024 PERTAINING TO M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-5 TRUE COPY OF COMMON ORDER DATED 04-02-2025 IN
BA NOS. 912, 914, 916, 918, 919, 920, 921,
922, 924, 925, 926, 927, 928, 931, 932, 933,
934, 937, 948, 949, 953, 955, 960, 963, 965,
969 AND 971 OF 2025 PASSED BY THIS HON'BLE
COURT, GRANTING ANTICIPATORY BAIL TO THE
PETITIONE.
Annexure A-6 TRUE COPY OF COMMON ORDER DATED 06-02-2025 IN
BA NOS.1744, 1745, 1747 AND 1748 OF 2025
PASSED BY THIS HON'BLE COURT, GRANTING
ANTICIPATORY BAIL TO THE PETITIONER.
Annexure A-7 FREE COPY OF THE COMMON ORDER DATED 7-11-2025
IN CRL.M.C NO. 1437 OF 2025 PASSED BY THE
HON'BLE ADDITIONAL SESSIONS COURT-V
(DESIGNATED COURT UNDER THE BUDS ACT, 2019) AT
KOTTAYAM.
Annexure A-8 TRUE COPY OF THE NOTICE DATED 29-09-2025
BEARING NO.15/2025 ISSUED BY THE DY.S.P (CRIME
BRANCH), EOW, KOTTAYAM IDUKKI UNIT AT
ERATTUPETTA TO THE PETITIONER.
Annexure A-9 TRUE COPY OF THE CRL.M.C.NO.1437 OF 2025 FILED
BY THE APPLICANT BEFORE THE DESIGNATED COURT
UNDER THE BUDS ACT,2019 EXCLUDING THE
DOCUMENTS.
Annexure A-10 TRUE COPY OF THE REMAND APPLICATION SUBMITTED
BY THE INVESTIGATING OFFICER IN CRIME NO. 1165
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
OF 2024 OF CHINGAVANAM POLICE STATION BEFORE
THE DESIGNATED COURT AT KOTTAYAM.
RESPONDENT ANNEXURES
Annexure R2(a) a- True copy of the Memo filed by the Special
Government Pleader to the DGP and Additional
Public prosecutor as per the Direction of the
Honorable High Court on 17th day of October
2024 in WP Crl No 1113 of 2024 on the files of
the Honorable High Court of Kerala
Annexure R2(b) True copy of the Memo filed by the Additional
Prosecutor as per the Direction of the
Honorable High Court on 01 November 2024 in WP
Crl No 1113 of 2024 on the files of the
Honorable High Court of Kerala
Annexure R2(c) True copy of the order of the Honorable High
Court of Kerala in WP Crl No 1113 of 2024
dated 27 may 2025
Annexure R2(d) True copy of the Additional Affidavit filed as
per the order of the Supreme Court dated 25
August 2025 in Special Leave to Appeal Crl Nos
6677 to 6681 of 2025 on the files of the
Honorable Supreme Court of India
Annexure R2(e) True copy of the order dated 04 September 2025
in Special Leave to Appeal Crl Nos 6677 to
6681 of 2025 on the files of the Honorable
Supreme Court of India
Annexure R2(f) True copy of the order dated 26 September 2025
in Special Leave to Appeal Crl Nos 6677 to
6681 of 2025 on the files of the Honorable
Supreme Court
Annexure R2(g) The True copy of the order of the Honorable
Supreme Court of India in Special Leave to
Appeal Crl Nos 6677 to 6681 of 2025 dated 13
October 2025
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
APPENDIX OF BAIL APPL. NO. 13636 OF 2025
PETITIONER ANNEXURES :-
Annexure A-1 TRUE COPY OF THE FIR DATED 6-8-2024 IN CRIME
NO.928 OF 2024 ON THE FILES OF THE CHINGAVANAM
POLICE STATION, KOTTAYAM DISTRICT.
Annexure A-2 TRUE COPY OF ORDER DATED 13-10-2025 IN
SLP(CRL.)NOS.6677, 6678, 6679, 6680 AND 6681
OF 2025 PASSED BY THE HON'BLE SUPREME COURT OF
INDIA.
Annexure A-3 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 27-
01-2020 PERTAINING TO THE FIRM M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM
Annexure A-4 TRUE COPY OF THE RECONSTITUTED DEED OF
PARTNERSHIP DATED 9-2-2024 PERTAINING TO M/S
KELAMANGALAM FINANCIERS AND INVESTORS,
PANNIMATTOM.
Annexure A-5 TRUE COPY OF COMMON ORDER DATED 04-02-2025 IN
BA NOS. 912, 914, 916, 918, 919, 920, 921,
922, 924, 925, 926, 927, 928, 931, 932, 933,
934, 937, 948, 949, 953, 955, 960, 963, 965,
969 AND 971 OF 2025 PASSED BY THIS HON'BLE
COURT, GRANTING ANTICIPATORY BAIL TO THE
PETITIONER.
Annexure A-6 TRUE COPY OF COMMON ORDER DATED 06-02-2025 IN
BA NOS.1744, 1745, 1747 AND 1748 OF 2025
PASSED BY THIS HON'BLE COURT, GRANTING
ANTICIPATORY BAIL TO THE PETITIONER.
Annexure A-7 TRUE COPY OF THE ORDER DATED 7-11-2025 IN
CRL.M.C NO. 1436 OF 2025 PASSED BY THE HON'BLE
ADDITIONAL SESSIONS COURT-V (DESIGNATED COURT
UNDER THE BUDS ACT, 2019) AT KOTTAYAM.
Annexure A-8 TRUE COPY OF THE NOTICE DATED 29-09-2025
BEARING NO.15/2025 ISSUED BY THE DY.S.P (CRIME
BRANCH), EOW, KOTTAYAM IDUKKI UNIT AT
ERATTUPETTA TO THE PETITIONER.
Annexure A-9 TRUE COPY OF THE CRL.M.C.NO.1436 OF 2025 FILED
BY THE APPLICANT BEFORE THE DESIGNATED COURT
UNDER THE BUDS ACT,2019 EXCLUDING THE
DOCUMENTS.
Annexure A-10 TRUE COPY OF THE REMAND APPLICATION SUBMITTED
OF 2024 OF CHINGAVANAM POLICE STATION BEFORE
B.A.No.13623 of 2025 and connected cases
2025:KER:91700
THE DESIGNATED COURT AT KOTTAYAM.
RESPONDENT ANNEXURES
Annexure R2(a) True copy of the Memo filed by the Special
Government Pleader to the DGP and Additional
Public prosecutor as per the Direction of the
Honorable High Court on 17th day of October
2024 in WP Crl No 1113 of 2024 on the files of
the Honorable High Court of Kerala
Annexure R2(b) True copy of the Memo filed by the Additional
Prosecutor as per the Direction of the
Honorable High Court on 01 November 2024 in WP
Crl No 1113 of 2024 on the files of the
Honorable High Court of Kerala
Annexure R2(c) True copy of the order of the Honorable High
Court of Kerala in WP Crl No 1113 of 2024
dated 27 may 2025
Annexure R2(d) True copy of the Additional Affidavit filed as
per the order of the Supreme Court dated 25
August 2025 in Special Leave to Appeal Crl Nos
6677 to 6681 of 2025 on the files of the
Honorable Supreme Court of India
Annexure R2(e) True copy of the order dated 04 September 2025
in Special Leave to Appeal Crl Nos 6677 to
6681 of 2025 on the files of the Honorable
Supreme Court of India
Annexure R2 (f) True copy of the order dated 26 September 2025
in Special Leave to Appeal Crl Nos 6677 to
6681 of 2025 on the files of the Honorable
Supreme Court
Annexure R2(g) The True copy of the order of the Honorable
Supreme Court of India in Special Leave to
Appeal Crl Nos 6677 to 6681 of 2025 dated 13
October 2025
Annexure R2 (h) The digital evidence containing the audio and
video of Petitioner along with 63(4)(c)
