[Cites 7, Cited by 0]
Kerala High Court
Najeeb V vs The Station House Officer on 4 December, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13227 OF 2025
CRIME NO.472/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.734 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/3RD ACCUSED:
NAJEEB V
AGED 39 YEARS
S/O. ABDUL ASEES, ASEES, VAGHAYILK HOUSE, MAKKIYAD P.O.,
KANJIRANGAD VILLAGE, MANANTHAVADY TALUK, WAYANAD,
PIN - 670731
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENTS/COMPLAINANT AND STATE:
1 THE STATION HOUSE OFFICER
THONDERNAD POLICE STATION, THONDERNAD, WAYANAD, PIN - 670731
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13229/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13229 OF 2025
CRIME NO.473/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.735 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/ACCUSED NO.3:
NAJEEB V
AGED 39 YEARS
S/O. ABDUL ASEES, ASEES, VAGHAYILK HOUSE, MAKKIYAD P.O.,
KANJIRANGAD VILLAGE, MANANTHAVADY TALUK, WAYANAD,
PIN - 670731
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENTS/COMPLAINANT AND STATE:
1 THE STATION HOUSE OFFICER
THONDERNAD POLICE STATION, THONDERNAD, WAYANAD,
PIN - 670731
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13230 OF 2025
CRIME NO.474/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.736 OF 2025 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT -
I & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/3RD ACCUSED:
NAJEEB V
AGED 39 YEARS
S/O. ABDUL ASEES, ASEES, VAGHAYILK HOUSE, MAKKIYAD P.O.,
KANJIRANGAD VILLAGE, MANANTHAVADY TALUK, WAYANAD,
PIN - 670731
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENTS/COMPLAINANT AND STATE:
1 THE STATION HOUSE OFFICER
THONDERNAD POLICE STATION, THONDERNAD, WAYANAD,
PIN - 670731
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13237 OF 2025
CRIME NO.475/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.737 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/3RD ACCUSED:
NAJEEB V
AGED 39 YEARS
S/O. ABDUL ASEES, ASEES, VAGHAYILK HOUSE, MAKKIYAD P.O.,
KANJIRANGAD VILLAGE, MANANTHAVADY TALUK, WAYANAD,
PIN - 670731
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENTS/COMPLAINANT AND STATE:
1 THE STATION HOUSE OFFICER
THONDERNAD POLICE STATION, THONDERNAD, WAYANAD,
PIN - 670731
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13239 OF 2025
CRIME NO.476/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.738 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/ACCUSED NO.4:
NAJEEB V
AGED 39 YEARS
S/O. ABDUL ASEES, ASEES, VAGHAYILK HOUSE, MAKKIYAD P.O.,
KANJIRANGAD VILLAGE, MANANTHAVADY TALUK, WAYANAD,
PIN - 670731
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENTS/COMPLAINANT AND STATE:
1 THE STATION HOUSE OFFICER
THONDERNAD POLICE STATION, THONDERNAD, WAYANAD,
PIN - 670731
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13253 OF 2025
CRIME NO.471/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.743 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/3RD ACCUSED:
BAIJU.T.K S/O KURIAKOSE,
AGED 46 YEARS
THONDUNGAL HOUSE, MAKKIYAD PO, WAYANAD DISTRICT, KERALA,
PIN - 670731
BY ADVS.
SRI.T.ASAFALI
SMT.LALIZA.T.Y.
RESPONDENT/STATE & THE COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
THONDARNADU POLICE STATION, POST MAKKIYAD, WAYANAD
DISTRICT, KERALA, PIN - 670731
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13271 OF 2025
CRIME NO.472/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.744 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/4TH ACCUSED:
BAIJU.T.K S/O KURIAKOSE,
AGED 46 YEARS
THONDUNGAL HOUSE, MAKKIYAD PO, WAYANAD DISTRICT, KERALA,
PIN - 670731
BY ADVS.
SRI.T.ASAFALI
SMT.LALIZA.T.Y.
RESPONDENT/STATE & THE COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
THONDARNADU POLICE STATION, POST MAKKIYAD, WAYANAD
DISTRICT, KERALA, PIN - 670731
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13288 OF 2025
CRIME NO.474/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.746 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/4TH ACCUSED:
BAIJU.T.K S/O KURIAKOSE,
AGED 46 YEARS
THONDUNGAL HOUSE, MAKKIYAD PO, WAYANAD DISTRICT, KERALA,
PIN - 670731
BY ADVS.
SRI.T.ASAFALI
SMT.LALIZA.T.Y.
RESPONDENT/STATE & THE COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
THONDARNADU POLICE STATION, POST MAKKIYAD, WAYANAD
DISTRICT, KERALA, PIN - 670731
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13309 OF 2025
CRIME NO.473/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.745 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/4TH ACCUSED:
BAIJU.T.K S/O KURIAKOSE,
AGED 46 YEARS
THONDUNGAL HOUSE, MAKKIYAD PO, WAYANAD DISTRICT, KERALA,
PIN - 670731
BY ADVS.
SRI.T.ASAFALI
SMT.LALIZA.T.Y.
RESPONDENT/STATE & THE COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
THONDARNADU POLICE STATION, POST MAKKIYAD, WAYANAD
DISTRICT, KERALA, PIN - 670731
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13322 OF 2025
CRIME NO.477/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.747 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/3RD ACCUSED:
BAIJU.T.K S/O KURIAKOSE,
AGED 46 YEARS
THONDUNGAL HOUSE, MAKKIYAD PO, WAYANAD DISTRICT, KERALA,
PIN - 670731
BY ADVS.
SRI.T.ASAFALI
SMT.LALIZA.T.Y.
RESPONDENT/STATE & THE COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
THONDARNADU POLICE STATION, POST MAKKIYAD, WAYANAD
DISTRICT, KERALA, PIN - 670731
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13535 OF 2025
CRIME NO.472/2025 OF THONDERNADU POLICE STATION, WAYANAD
IN CRMC NO.739 OF 2025 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT
CLAIMS TRIBUNAL & RENT CONTROL APPELLATE AUTHORITY, KALPETTA
PETITIONER/5TH ACCUSED:
RASHID A,
AGED 34 YEARS
S/O. AMMED ATHILAN, MUDAVANKODI, KOROM, THONDERNADU P.O.,
WAYANAD, PIN - 670731
BY ADVS.
SRI.KRISHNA PRASAD. S
SMT.SINDHU S KAMATH
SMT.SWAPNA S.K.
SMT.ROHINI NAIR
SHRI.SURAJ KUMAR D.
SHRI.SUNILKUMAR K.K.
SMT.A.KARTHIKA SIVAN
SMT.NAYANAMBIKA P.S.
SMT.KARTHIKA G. NAIR
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
BAIL APPL. NO. 13537 OF 2025
CRIME NO.476/2025 OF THONDERNADU POLICE STATION, WAYANAD
PETITIONER/3RD ACCUSED:
RASHID A,
AGED 34 YEARS
S/O. AMMEDATHILAN, MUDAVANKODI, KOROM, THONDERNADU P.O.,
WAYANAD, PIN - 670731
BY ADVS.
SRI.KRISHNA PRASAD. S
SMT.SWAPNA S.K.
SMT.ROHINI NAIR
SHRI.SURAJ KUMAR D.
SHRI.SUNILKUMAR K.K.
SMT.NAYANAMBIKA P.S.
SMT.KARTHIKA G. NAIR
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SPL PP VACB -RAJESH.A, SR PP VACB - REKHA.S
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 26.11.2025,
ALONG WITH BAIL APPL.NO.13227/2025 AND CONNECTED CASES, THE COURT ON
04.12.2025 DELIVERED THE FOLLOWING:
B.A.Nos. 13227 of 2025 & Conn. cases
13
COMMON ORDER
Dated this the 4th day of December, 2025
B.A. No.13227 of 2025 has been filed under Section
482 of the Bharatiya Nagarik Suraksha Sanhita, 2023,
seeking pre-arrest bail, by Sri.Najeeb V, who has been
arrayed as the 3rd accused in Crime No.472 of 2025 of
Thondarnadu Police Station.
2. B.A. No.13229 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Najeeb V, who has been
arrayed as the 3rd accused in Crime No.473 of 2025 of
Thondarnadu Police Station.
3. B.A. No.13230 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Najeeb V, who has been
arrayed as the 3rd accused in Crime No.474 of 2025 of
Thondarnadu Police Station.
4. B.A. No.13237 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Najeeb V, who has been
arrayed as the 3rd accused in Crime No.475 of 2025 of
Thondarnadu Police Station.
B.A.Nos. 13227 of 2025 & Conn. cases
5. B.A. No.13239 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Najeeb V, who has been
arrayed as the 4th accused in Crime No.476 of 2025 of
Thondarnadu Police Station.
6. B.A. No.13271 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Baiju T.K, who has been
arrayed as the 4th accused in Crime No.472 of 2025 of
Thondarnadu Police Station.
7. B.A. No.13322 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Baiju T.K, who has been
arrayed as the 3rd accused in Crime No.477 of 2025 of
Thondarnadu Police Station.
8. B.A. No.13253 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Baiju T.K, who has been
arrayed as the 3rd accused in Crime No.471 of 2025 of
Thondarnadu Police Station.
9. B.A. No.13288 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Baiju T.K, who has been
arrayed as the 4th accused in Crime No.474 of 2025 of
Thondarnadu Police Station.
10. B.A. No.13309 of 2025 is an application for pre-
B.A.Nos. 13227 of 2025 & Conn. cases
arrest bail, at the instance of Sri.Baiju T.K, who has been
arrayed as the 4th accused in Crime No.473 of 2025 of
Thondarnadu Police Station.
11. B.A. No.13535 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Rashid A, who has been
arrayed as the 5th accused in Crime No.472 of 2025 of
Thondarnadu Police Station.
12. B.A. No.13537 of 2025 is an application for pre-
arrest bail, at the instance of Sri.Rashid A, who has been
arrayed as the 3rd accused in Crime No.476 of 2025 of
Thondarnadu Police Station.
13. Heard the respective counsel for the petitioners
and the learned Public Prosecutor, in detail. Perused the
relevant materials available and the case diaries of each case,
by the learned Public Prosecutor.
14. In Crime No.472/2025 of Thondernadu Police
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station alleging
commission of offences punishable under Sections 316(4) and
(5), 318(2), (3) and (4) r/w 3(5) Bharatiya Nyaya Sanhita
(hereinafter referred as 'BNS' for short), the defacto
B.A.Nos. 13227 of 2025 & Conn. cases
complainant, who is the District Joint Programme Co-ordinator
of MGNREGA (Mahatma Gandhi National Rural Employment
Guarantee Act, 2005), conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondenadu Grama Panchayath. During enquiry it was
found that Jojo Johny (Accredited Engineer) and Nidhin
(Accountant), who were handling the Employment Guarantee
Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of Thondemadu Grama
Panchayath, along with the vendors named Najeeb.V.,
Baiju.T.K. and Rashid Athilan (the petitioners herein), in
furtherance of their common intention to dishonestly and
fraudulently misappropriate Government funds allotted to the
beneficiaries for the construction of chicken coops, had
intentionally concealed the actual cost and falsified the
project records by showing inflated amounts and illegally
diverted an amount of Rs.13,47,711/- (Rupees Thirteen lakh
forty seven thousand seven hundred and eleven only) by
transferring the same to the bank accounts of the aforesaid
vendors during the period from 2021-2022 to 2024-2025 by
fraudulently using the login credentials of the Panchayath
Secretary and thereby committed criminal breach of trust and
B.A.Nos. 13227 of 2025 & Conn. cases
caused an undue financial loss to the Government. On this
premise, the prosecution alleges commission of offences
punishable under Sections 316(4), 316(5) 318(2), 318(3),
318(4) read with Section 3(5) of the BNS as well as under
Sections 7(a) and 13(1)(a)(2) of the Prevention of Corruption
Act, 2018, (hereinafter referred as 'P.C. Act, 2018' for short),
by the accused.
15. In Crime No.473/2025 of Thondernadu Police
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
found that Jojo Johny (Accredited Engineer) and Nidhin
(Accountant), who were handling the Employment Guarantee
Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of Thondernadu Grama
Panchayath, along with the vendors named Najeeb. V.,
Baiju.T.K., Subin Joseph, Prasad K.C. Joseph.P.J., Asya,
Rajamma.P.K., Rajani and Sheeja.K.V. in furtherance of their
common intention to dishonestly and fraudulently
B.A.Nos. 13227 of 2025 & Conn. cases
misappropriate Government funds allotted to the beneficiaries
under the well digging project, had unlawfully
misappropriated and transferred an amount of Rs.25,39,258/-
(Rupees Twenty five lakh thirty nine thousand two hundred
and fifty eight only) to the bank accounts of the aforesaid
vendors by fraudulently using the login credentials of the
Panchayath Secretary during the period commencing from
2020-2021 till 2024-2025 and thereby committed criminal
breach of trust and caused an undue financial loss to the
Government. On this premise, the prosecution alleges
commission of offences punishable under Sections 316(4),
316(5), 318(2), 318(3), 318(4) read with Section 3(5) of the
BNS as well as under Sections 7(a) and 13(1)(a)(2) of the P.C.
Act, 2018, by the accused.
16. In Crime No.474/2025 of Thondernadu Police
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
B.A.Nos. 13227 of 2025 & Conn. cases
found that Jojo Johny (Accredited Engineer) and Nidhin
(Accountant), who were handling the Employment Guarantee
Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of Thondermadu Grama
Panchayath, along with the vendors named Najeeb. V. and
Baiju.T.K., in furtherance of their common intention to
dishonestly and fraudulently misappropriate Government
funds allotted to the beneficiaries for the construction of
cattle sheds, had manipulated the project records and illegally
diverted an amount of Rs.13,45,417/- (Rupees Thirteen lakh
forty five thousand four hundred and seventeen only) by
transferring the same to the bank accounts of the aforesaid
vendors during the period from 2020-21 to 2022-23 by
fraudulently using the login credentials of the Panchayath
Secretary and thereby committed criminal breach of trust and
caused an undue financial loss to the Government. On this
premise, the prosecution alleges commission of offences
punishable under Sections 316(4), 316(5), 318(2), 318(3),
318(4) read with Section 3(5) of the BNS as well as under
Sections 7(a) and 13(1)(a)(2) of the P.C. Act, 2018, by the
accused.
17. In Crime No.475/2025 of Thondernadu Police
B.A.Nos. 13227 of 2025 & Conn. cases
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
found that Jojo Johny (Accredited Engineer) and Nidhin
(Accountant), who were handling the Employment Guarantee
Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of Thondermadu Grama
Panchayath, along with a vendor named Najeeb. V., in
furtherance of their common intention to dishonestly and
fraudulently misappropriate Government funds allotted to the
beneficiaries for the construction of soak pits, had illegally
transferred an amount of Rs.1,03,756/- (Rupees One lakh
three thousand seven hundred and fifty six only) to the bank
account of the aforesaid vendor during the 2023-24 financial
year by fraudulently using the login credentials of the
Panchayath Secretary and thereby committed criminal breach
of trust and caused an undue financial loss to the
Government. On this premise, the prosecution alleges
commission of offences punishable under Sections 316(4),
B.A.Nos. 13227 of 2025 & Conn. cases
316(5), 318(2), 318(3), 318(4) read with Section 3(5) of the
BNS, by the accused.
18. In Crime No.476/2025 of Thondernadu Police
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
found that Jojo Johny (Accredited Engineer) and Nidhin
(Accountant), who were handling the Employment Guarantee
Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of Thondenadu Grama
Panchayath, along with the vendors named Najeeb. V. and
Rashid Athilan, in furtherance of their common intention to
dishonestly and fraudulently misappropriate Government
funds allotted to the beneficiaries for the construction of
sheepfolds, had intentionally concealed the actual cost, i.e.,
Rs.48,756/- per shed, and falsified the project records by
showing inflated amounts ranging from Rs.1,25,000/- to
Rs.1,90,000/- per shed and illegally diverted an amount of
Rs.1,00,90,000/- (Rupees One crore ninety thousand only) by
B.A.Nos. 13227 of 2025 & Conn. cases
transferring the same to the bank accounts of the aforesaid
vendors during the period from 2023-24 to 2024-25 by
fraudulently using the login credentials of the Panchayath
Secretary and thereby committed criminal breach of trust and
caused an undue financial loss to the Government. On this
premise, the prosecution alleges commission of offences
punishable under Sections 316(4), 316(5), 318(2), 318(3),
318(4) read with Section 3(5) of the BNS, by the accused.
19. In Crime No.477/2025 of Thondernadu Police
Station, the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
found that found that Jojo Johny (Accredited Engineer) and
Nidhin (Accountant) along with a vendor named Baiju T.K., in
furtherance of their common intention to dishonestly and
fraudulently misappropriate government funds allotted to the
concrete works of the Inderikkunnu-Vellamunda public road,
had unlawfully transferred an amount of Rs.63,187/- (Rupees
B.A.Nos. 13227 of 2025 & Conn. cases
sixty three thousand one hundred and eighty seven only) to
the bank account of the aforesaid vendor by fraudulently
using the login credentials of the Panchayath Secretary during
the financial year 2021-22 and thereby committed criminal
breach of trust and caused an undue financial loss to the
Government. On this premise, the prosecution alleges
commission of offences punishable under Sections 316(4),
316(5), 318(2), 318(3), 318(4) read with Section 3(5) of the
BNS as well as under Sections 7(a) and 13(a) of the P.C. Act,
2018, by the accused.
20. In Crime No.471/2025 of Thondernadu Police
Station the prosecution case is that, after registration of
Crime No. 373/2025 of Thondernadu Police Station, the
defacto complainant, who is the District Joint Programme Co-
ordinator of MGNREGA, conducted an inquiry regarding the
financial irregularities alleged under the various schemes in
the Thondernadu Grama Panchayath. During enquiry it was
found that found that Jojo Johny (Accredited Engineer) and
Nidhin (Accountant), who were handling the Employment
Guarantee Scheme (തൊഴിലുറപ്പ് പദ്ധതി) of the said
Panchayath, along with a vendor named BaijuT.K. in
B.A.Nos. 13227 of 2025 & Conn. cases
furtherance of their common intention to dishonestly and
fraudulently misappropriate Government funds, had
unlawfully misappropriated and transferred an amount of
Rs.1,06,090/- (Rupees One lakh six thousand and ninety only)
to the bank account of the aforesaid vendor in connection
with the construction of an Anganwadi at Karimbummal in
Thondernadu Amsom by fraudulently using the login
credentials of the Panchayath Secretary during the financial
year 2021-22 and thereby committed criminal breach of trust
and caused an undue financial loss to the Government. On
this premise, the prosecution alleges commission of offences
punishable under Sections 316(4), 316(5), 318(2), 318(3),
318(4) read with Section 3(5) of the BNS as well as under
Sections 7(a) and 13(a) of the P.C. Act, 2018, by the accused.
21. While canvasing anticipatory bail to Sri.Baiju T.K,
who is the petitioner in B.A. Nos.13253, 13271, 13288, 13309
and 13322 of 2025, the learned counsel appearing for
Sri.Baiju T.K. submitted that Sri.Baiju T.K. is innocent.
According to him, earlier a crime was registered as Crime
No.373/2025 by Thondernadu Police and thereafter a twenty
one member committee headed by the Secretary,
B.A.Nos. 13227 of 2025 & Conn. cases
Thondernad Grama Panchayat was constituted by the District
Collector to enquire into the details of the alleged financial
irregularities in connection with the construction of a pond in
MGNREGA scheme of Thondernad Grama Panchayat.
Thereafter, the committee found prima facie that there are
financial irregularities in connection with the works of
MGNREGA scheme. It is submitted by the learned counsel for
Sri.Baiju T.K. that, the allegation of the prosecution that, by
partly conducting the works and by making falsification of
records, the funds allotted to various projects under the
MGNREGA scheme were misappropriated and transferred by
accused Nos.1 and 2 in the accounts of the vendors including
Sri.Baiju T.K. Therefore, Sri.Baiju T.K. has no involvement in
these crimes. According to the learned counsel, insofar as
Sri.Baiju T.K. is concerned, he is not a Government servant.
Therefore, he could not be roped into these crimes.
22. It is submitted by the learned counsel for Sri.Baiju
T.K, that, though all the offences are alleged to be committed
prior to the implementation of BNS, offences under the BNS
are incorporated in these crimes. He also pointed out that,
when there was demand by the 1st accused, representing
Thondernad Grama Panchayat stating that some amounts,
B.A.Nos. 13227 of 2025 & Conn. cases
which in fact not entitled by Sri.Baiju T.K. got transferred in his
name, he had re-transferred the same and accordingly a total
sum of Rs.34,25,000/- was re-transferred in the account of the
1st accused by Sri.Baiju T.K. Thus, the sum and substance of
the argument advanced by the learned counsel for Sri.Baiju
T.K. is that none of the offences alleged by the prosecution
would attract against him. Therefore, Sri.Baiju T.K. may be
released on anticipatory bail and he is ready to co-operate
with the investigation and he is ready to be abide by any
condition imposed by this Court as a pre-requisite for grant of
bail.
23. The learned counsel appearing for Sri.Najeeb V,
who is the petitioner in B.A. Nos.13227, 13229, 13230, 13237
and 13239 of 2025 also tendered the same arguments
advanced by the learned counsel appearing for Sri.Baiju T.K.
and according to the learned counsel for Sri.Najeeb V, the
amount transferred in the account of Sri.Najeeb V. was the
amount actually due to him. Therefore, the allegation of the
prosecution are baseless. He also fairly submitted that
Sri.Najeeb V. is ready to co-operate with the investigation and
he is ready to abide by any condition imposed by this Court as
B.A.Nos. 13227 of 2025 & Conn. cases
a pre-requisite for grant of bail.
24. The learned counsel appearing for Sri.Rashid.A,
who is the petitioner in B.A. Nos.13535 and 13537 of 2025,
would submit that Sri.Rashid.A. is innocent and the
allegations against him are false. According to him,
Sri.Rashid.A received money for the articles he delivered and
more amount is to be paid to Sri.Rashid.A, which is entitled by
him, for which he had filed a writ petition and the same is
pending. The learned counsel appearing for Sri.Rashid.A also
submitted that, Sri.Rashid.A. has no involvement in this scam
as alleged. Otherwise also, the punishment provided for all
the offences alleged by the prosecution is imprisonment for a
period of seven years. Therefore, grant of pre-arrest bail may
be considered liberally. On this premise, the learned counsel
appearing for Sri.Rashid A. also pressed for anticipatory bail to
Sri.Rashid.A, with offer to co-operate with the investigation and
readiness to abide by any condition.
25. The learned Public Prosecutor placed detailed
reports of the Investigating Officer, while zealously opposing
bail to the petitioners, who are involved in misappropriation of
huge amount, which would come to Rs.2 Crores altogether.
According to the learned Public Prosecutor, arrest, custodial
B.A.Nos. 13227 of 2025 & Conn. cases
interrogation and information about utilization of money by
the petitioners herein are necessary to effectuate meaningful
investigation in these cases. In such view of the matter, bail
plea at the instance of the petitioners is liable to be
dismissed. It is also submitted that the re-transfer of the
money by Sri.Baiju T.K. is not known to the prosecution. Even
otherwise, the re-transfer in the account of the 1 st accused is
the outcome of conspiracy to share the money to the 1 st
accused. In support of the arguments rendered by the learned
Public Prosecutor, he has placed two decisions of this Court in
Shefin M.B. v. State of Kerala reported in [2025 KHC
OnLine 2027 : 2025 KHC 2027 : 2025 KER 65919] and
Praveen Raj v. State of Kerala reported in [2025 KHC
OnLine 949 : 2025 KHC 949 : 2025 KER 65904] .
26. In Shefin M.B.'s case (supra), this Court dealt with
anticipatory bail plea at the instance of the 1 st and 2nd
accused in a crime involving misappropriation of Rs.1.14
Crore and held as under:
The parameters for grant of anticipatory bail in
a serious offence like corruption are required to be
satisfied. Anticipatory bail can be granted only in
exceptional circumstances where the Court is
B.A.Nos. 13227 of 2025 & Conn. cases
prima facie of the view that the applicant has been
falsely enroped in the crime or the allegations are
politically motivated or are frivolous. So far as the
case at hand is concerned, it cannot be said that
any exceptional circumstances have been made
out by the petitioner accused for grant of
anticipatory bail and there is no frivolity in the
prosecution, this is not a fit case to grant
anticipatory bail.
27. Similarly, in Praveen Raj's case (supra), while
dealing with anticipatory bail at the instance of the 2 nd
accused in a crime involving misappropriation of Rs.1.14
Crore, this Court followed the ratio laid down in Shefin M.B.'s
case (supra).
28. Here, initially crimes were registered alleging
commission of offences under Sections 316(4), 316(5),
318(2), 318(3), 318(4), 318(5) read with Section 3(5) of the
BNS by the accused and subsequently offences under
Sections 7(a) and 13(1)(a)(2) of the P.C. Act also were
incorporated.
29. Coming to the allegations the following facts could
be gathered:
In Crime No.472/2025, the allegation is that
B.A.Nos. 13227 of 2025 & Conn. cases
Rs.13,47,711/- was misappropriated by the petitioners herein
during 2021-2024 to 2024-2025, from the funds allotted to
the beneficiaries in connection with the construction of
chicken coop under the Employment Guarantee Scheme of
Thondernad Grama Panchayat, by concealing the actual
number of chicken coop, by falsifying the project records and
showing inflated amounts for the said project.
In Crime No.473/2025, the allegation is that,
Rs.25,39,258/- was misappropriated by the accused, including
Sri.Najeeb V. and Sri.Baiju T.K, during the period 2020-21 to
2024-25, from the fund meant for construction of well for
agricultural purposes under the Employment Guarantee
Scheme of Thondernad Grama Panchayat, by falsifying the
project records.
In Crime No.474/2025, the allegation is that, during the
period 2020-21 to 2022-23, Rs.13,45,417/- was
misappropriated and transferred to bank accounts of the
vendors, Sri.Baiju T.K. and Sri.Najeeb V, from the fund meant
for construction of cattle shed, by falsifying the project
records.
In Crime No.475/2025, the allegation is that, during the
B.A.Nos. 13227 of 2025 & Conn. cases
period 2023-24, Rs.1,03,756/- was misappropriated and
transferred to bank account of the vendor, Sri.Najeeb V, from
the fund allotted to the beneficiaries for the construction of
soak pits, by falsifying the project records.
In Crime No.476/2025, the allegations are same, where
Rs.1,00,90,000/- was misappropriated and transferred to bank
accounts of the vendors, Sri.Rashid A. and Sri.Najeeb V, along
with accused Nos.1 and 2, from fund meant for construction
of sheepfold, by falsifying the records of the project.
In Crime No.477/2025, the allegation is that, from the
fund allotted for the concrete works of the Inderikkunnu-
Vellamunda public road, Rs.63,187/- was misappropriated and
transferred to bank account of the vendor, Sri.Baiju T.K, by
falsifying the project records.
In Crime No.471/2025, the allegation is that, from the
fund allotted for the construction of Anganwadi at
Karimbummal in Thondernadu Amson, Rs.1,06,090/- was
misappropriated and transferred to bank account of the
vendor, Sri.Baiju T.K, by falsifying the project records.
30. It is discernible that, even though the offences
under the BNS are alleged, the case records would show that
B.A.Nos. 13227 of 2025 & Conn. cases
the offences were alleged to be committed by the accused
prior to coming into force of BNS and therefore, the offences
alleged should have been under Sections 408, 409, 417, 418,
420 read with 34 of IPC and not under BNS.
31. According to the learned counsel for Sri.Baiju T.K,
he had re-transferred the money he received from the 1 st
accused and the same to be considered prima facie as a
bonafide act to rule out his involvement in this crime.
Adverting this argument, the same is not convincing. The
rationale of the prosecution allegation is that, these crimes
were the outcome of conspiracy hatched between the 1 st
accused, the petitioners and the other accused, be it so, what
was done by Baiju T.K. is transfer of the misappropriated
money to the 1st accused in continuation of conspiracy
hatched between the 1st accused and Sri.Baiju T.K, as part of
sharing of the misappropriation money. Therefore, the re-
transfer of money by Sri.Baiju T.K. will not give any advantage
to Sri.Baiju T.K. and the same seems to be an aggravating
factor, prima facie, to strengthen the prosecution case.
32. Though the contention raised by the learned
counsel for Sri.Rashid A. is that, in these cases, the
B.A.Nos. 13227 of 2025 & Conn. cases
punishment provided for all the offences alleged by the
prosecution is imprisonment for a period of seven years, with
a view to canvas anticipatory bail easily, the submission is
incorrect and the learned counsel for Sri.Rashid A, failed to
take note of the fact that in these cases, one of the offences
alleged is 316(5) of BNS i.e, 409 of IPC and the punishment
provided for the said offence is imprisonment for life.
Similarly, for the offence under the P.C. Act, 2018, also the
punishment provided is imprisonment extendable upto ten
years. Therefore, this contention would not yield in favour of
Sri.Rashid A. The further contention of the learned counsel for
Sri.Rashid A. that, more amount, which is entitled by
Sri.Rashid A. is to be given to him for the articles he delivered,
is concerned, the same also would not yield in favour of
Sri.Rashid A, since the records of the prosecution shows his
involvement in this crime, prima facie.
33. On perusal of the serious objection raised by the
learned Public Prosecutor along with the report of the
Investigating Officer, the allegations leveled against the
petitioners are serious. It is pointed out by the Investigating
Officer that, these crimes have been registered on finding
B.A.Nos. 13227 of 2025 & Conn. cases
large scale scam and misappropriation of funds meant for the
MGNREGA project of Thondernadu Grama Panchayat during
the period between 2020-2025 and the investigation was
entrusted to the District Crime Branch noticing the
seriousness of allegations, for detailed and effective
investigation. According to the learned Public Prosecutor and
as per the report of the Investigating Officer, it is necessary to
arrest and question the petitioners herein in custody and also
to recover the misappropriated money from the accused
persons to effectuate meaningful investigation and if they
would be released on bail, the said course of action could not
be materialized and eventually the entire investigation would
be spoiled and hampered. It is also submitted that, if
anticipatory bail would be granted to the petitioners, they
would influence the witnesses and destroy the evidence to
screen themselves from the clutches of prosecution. It is also
pointed out that, granting anticipatory bail to the petitioners,
who misappropriated huge amounts of Government money
would give a wrong message to the society and there is
likelihood of manhandling the petitioners by the public. It is
also pointed out that, knowing the registration of crimes, the
B.A.Nos. 13227 of 2025 & Conn. cases
1st accused reported to have left India and went abroad. Thus,
there is likelihood of the petitioners herein also fleeing from
the process of investigation to defeat the investigation. It is
specifically pointed out that, custodial interrogation of the
petitioners is necessary to unearth the truth of the
allegations.
34. On reading the reasons urged by the learned Public
Prosecutor, while opposing grant of anticipatory bail to the
petitioners herein, where misappropriation of Rs.2 Crore is
involved, this Court is of the view that granting anticipatory
bail as a general rule to persons, who are involved in
corruption cases involving misappropriation of Crores of
rupees, in fact, would spoil the investigation itself and the
same would affect meaningful exercise to have successive
prosecution. In such a cases, anticipatory bail could not be
granted to the petitioners, since the same would impair the
investigation. That apart, for the reasons urged by the learned
Public Prosecutor in tune with the report of the Investigating
Officer stating that, it is necessary to arrest and question the
petitioners herein in custody and also to recover the
misappropriated money from the accused persons to
B.A.Nos. 13227 of 2025 & Conn. cases
effectuate meaningful investigation and if they would be
released on bail, the said course of action could not be
materialized, found to be of having much force and
acceptable. Therefore, the arrest, custodial interrogation and
recovery of misappropriated money are very much essential
to effectuate meaningful investigation and successful
prosecution. In such contingency, anticipatory bail plea at
the instance of the petitioners could not be allowed.
Therefore, the bail applications must fail.
35. In the result, these pre-arrest bail applications fail
and are accordingly dismissed, with direction to the
petitioners to surrender before the Investigating Officer,
forthwith and co-operate with the investigation. Failing which,
the Investigating Officer is directed to effectuate meaningful
investigation, by recording the arrest of the petitioners, as
per law, as it is pointed out by the learned Public Prosecutor
that, their arrest and custodial interrogation are necessary.
Interim orders in these petitions restraining the arrest of
the petitioners herein is vacated.
Sd/-
A. BADHARUDEEN
SK
JUDGE
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13227 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME
NO. 472/2025 DATED 1.10.2025
Annexure A2 CERTIFIED COPY OF THE ORDER IN CRL.MC 734/2025
BEFORE THE SESSIONS COURT, KALPETTA DATED 21/10/2025
Annexure A3 COPY OF THE ORDER IN BA NO. 11632/2025 DATED
8.10.2025
Annexure A4 COPY OF THE ORDER IN BA NO. 10573/2025 DATED
3.9.2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13229 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME
NO. 473/2025 DATED 1.10.2025
Annexure A2 TRUE COPY OF THE ORDER IN CRL.MC 735/2025 BEFORE THE
SESSIONS COURT, KALPETTA DATED 21/10/2025
Annexure A3 COPY OF THE ORDER IN BA NO. 11632/2025 DATED
8.10.2025
Annexure A4 . COPY OF THE ORDER IN BA NO. 10573/2025 DATED
3.9.2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13230 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME
NO. 474/2025 DATED 1.10.2025
Annexure A2 TRUE COPY OF THE ORDER IN CRL.MC 736/2025 BEFORE THE
SESSIONS COURT, KALPETTA DATED 21/10/2025
Annexure A3 COPY OF THE ORDER IN BA NO. 11632/2025 DATED
8.10.2025
Annexure A4 COPY OF THE ORDER IN BA NO. 10573/2025 DATED
3.9.2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13237 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME
NO. 475/2025 DATED 1.10.2025
Annexure A2 TRUE COPY OF THE ORDER IN CRL.MC 737/2025 BEFORE THE
SESSIONS COURT, KALPETTA DATED 21/10/2025
Annexure A3 COPY OF THE ORDER IN BA NO. 11632/2025 DATED
8.10.2025
Annexure A4 COPY OF THE ORDER IN BA NO. 10573/2025 DATED
3.9.2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13239 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME
NO. 476/2025 DATED 1.10.2025
Annexure A2 TRUE COPY OF THE COMMON ORDER IN CRL.MC 738/2025
BEFORE THE SESSIONS COURT, KALPETTA DATED 21/10/2025
Annexure A3 COPY OF THE ORDER IN BA NO. 11632/2025 DATED
8.10.2025
Annexure A4 COPY OF THE ORDER IN BA NO. 10573/2025 DATED
3.9.2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13253 OF 2025
PETITIONER ANNEXURES
Annexure A-1 TRUE COPY OF THE STATEMENT MADE BY ONE
MAJEED.P.C.,WYNAD DISTRICT JOINT PROGORAMME CO-
ORDINATOR,MGNREA TO SHO THONDARNADU POLICE STATION
ON 29-09-2025.
Annexure A2 TRUE COPY OF THE FIR NO.471/2025 DATED 01-10-2025
Annexure A3 TRUE COPY OF THE COMMON ORDER DATED 21ST DAY OF
OCTOBER 2025 MADE IN CRIMINAL MISCELLANEOUS CASE
NO.743/2025, 744/2025,745/2025,746/2025 AND 747/2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13271 OF 2025
PETITIONER ANNEXURES
Annexure A1 . TRUE COPY OF THE STATEMENT MADE BY ONE
MAJEED.P.C.,WYNAD DISTRICT JOINT PROGORAMME CO-
ORDINATOR,MGNREA TO SHO THONDARNADU POLICE STATION
ON 29-09-2025
Annexure A2 TRUE COPY OF THE FIR NO.472/2025 DATED 01-10-2025
Annexure A3 TRUE COPY OF THE COMMON ORDER DATED 21ST DAY OF
OCTOBER 2025 MADE IN CRIMINAL MISCELLANEOUS CASE
NO.743/2025, 744/2025,745/2025,746/2025 AND 747/2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13288 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE STATEMENT MADE BY ONE
MAJEED.P.C.,WYNAD DISTRICT JOINT PROGORAMME CO-
ORDINATOR,MGNREA TO SHO THONDARNADU POLICE STATION
ON 29-09-2025
Annexure A2 TRUE COPY OF THE FIR NO.472/2025 DATED 01-10-2025
Annexure A3 TRUE COPY OF THE COMMON ORDER DATED 21ST DAY OF
OCTOBER 2025 MADE IN CRIMINAL MISCELLANEOUS CASE
NO.743/2025, 744/2025,745/2025,746/2025 AND 747/2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13309 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE STATEMENT MADE BY ONE
MAJEED.P.C.,WYNAD DISTRICT JOINT PROGORAMME CO-
ORDINATOR,MGNREA TO SHO THONDARNADU POLICE STATION
ON 29-09-2025
Annexure A2 TRUE COPY OF THE FIR NO.472/2025 DATED 01-10-2025
Annexure A3 TRUE COPY OF THE COMMON ORDER DATED 21ST DAY OF
OCTOBER 2025 MADE IN CRIMINAL MISCELLANEOUS CASE
NO.743/2025, 744/2025,745/2025,746/2025 AND 747/2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13322 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE STATEMENT MADE BY ONE
MAJEED.P.C.,WYNAD DISTRICT JOINT PROGORAMME CO-
ORDINATOR,MGNREA TO SHO THONDARNADU POLICE STATION
ON 29-09-2025
Annexure A2 TRUE COPY OF THE FIR NO.477/2025 DATED 01-10-2025
Annexure A3 TRUE COPY OF THE COMMON ORDER DATED 21ST DAY OF
OCTOBER 2025 MADE IN CRIMINAL MISCELLANEOUS CASE
NO.743/2025, 744/2025,745/2025,746/2025 AND 747/2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13535 OF 2025
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR DATED 01-10-2025, BEARING
CRIME NO. 472 OF 2025 OF THONDARNADU POLICE STATION
Annexure A2 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS
HONOURABLE HIGH COURT IN B.A.NO. 11632 OF 2025 DATED
23-09-2025
Annexure A3 A TRUE COPY OF THE DETAILED COMPLAINT FILED BY THE
APPLICANT VIA EMAIL DATED 05-10-2025 BEFORE THE
SUPERINTENDENT OF POLICE
Annexure A4 A TRUE COPY OF THE ORDER MADE IN B.A.NO. 11632 OF
2025 DATED 08-10-2025
Annexure A5 A TRUE COPY OF THE ORDER MADE IN B.A.NO. 12599 OF
2025 DATED 08-10-2025
Annexure A6 A TRUE COPY OF THE COMMON ORDER MADE IN CRL.M.C.
NOS. 739 AND 740 OF 2025 BEFORE THE SESSIONS COURT,
KALPETTA DATED 21-10-2025
Annexure A7 A TRUE COPY OF THE NEWS ARTICLE PUBLISHED IN
CHANDRIKA DAILY NEWS DATED 01-11-2025
Annexure A8 A TRUE COPY OF THE NEWS ARTICLE IN MANGALAM KANNUR
EDITION DATED 31-10-2025
Annexure A9 A TRUE COPY OF THE EXTRACT FROM
G.O.(M.S.)/138/2017/LSGD DATED 18-07-2017
Annexure A10 A TRUE COPY OF THE JUDGEMENT IN W.P(C) NO. 41414 OF
2025 PASSED BY THIS HONOURABLE COURT DATED 06-11-
Annexure A11 A TRUE COPY OF THE RTI APPLICATION MADE BY THE
FATHER OF THE PETITIONER, MR. AMMAD ATHILAN DATED
29-10-2025
Annexure A12 A TRUE COPY OF THE REPLY RECEIVED BY THE
PETITIONER'S FATHER DATED 01-11-2025
B.A.Nos. 13227 of 2025 & Conn. cases
APPENDIX OF BAIL APPL. NO. 13537 OF 2025
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR DATED 01-10-2025, BEARING
CRIME NO. 476 OF 2025 OF THONDARNADU POLICE STATION
Annexure A2 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS
HONOURABLE HIGH COURT IN B.A.NO. 11632 OF 2025 DATED
23-09-2025
Annexure A3 A TRUE COPY OF THE DETAILED COMPLAINT FILED BY THE
APPLICANT VIA EMAIL DATED 05-10-2025 BEFORE THE
SUPERINTENDENT OF POLICE
Annexure A4 A TRUE COPY OF THE JUDGMENT MADE IN B.A.NO. 11632 OF
2025 DATED 08-10-2025
Annexure A5 A TRUE COPY OF THE ORDER MADE IN B.A.NO. 12609 OF
2025 DATED 08-10-2025
Annexure A6 A TRUE COPY OF THE COMMON ORDER MADE IN CRL.M.C.
NOS. 739 AND 740 OF 2025 BEFORE THE SESSIONS COURT,
KALPETTA DATED 21-10-2025
Annexure A7 A TRUE COPY OF THE NEWS ARTICLE PUBLISHED IN
CHANDRIKA DAILY NEWS DATED 01-11-2025
Annexure A8 A TRUE COPY OF THE NEWS ARTICLE IN MANGALAM KANNUR
EDITION DATED 31-10-2025
Annexure A9 A TRUE COPY OF THE EXTRACT FROM
G.O.(M.S.)/138/2017/LSGD DATED 18-07-2017
Annexure A10 A TRUE COPY OF THE JUDGEMENT IN W.P(C) NO. 41414 OF
2025 PASSED BY THIS HONOURABLE COURT DATED 06-11-
Annexure A11 A TRUE COPY OF THE RTI APPLICATION MADE BY THE
FATHER OF THE PETITIONER, MR. AMMAD ATHILAN DATED
29-10-2025
Annexure A12 A TRUE COPY OF THE REPLY RECEIVED BY THE
PETITIONER'S FATHER DATED 01-11-2025
