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Abhijith Kumar C.A vs State Of Kerala
2025 Latest Caselaw 3667 Ker

Citation : 2025 Latest Caselaw 3667 Ker
Judgement Date : 5 February, 2025

Kerala High Court

Abhijith Kumar C.A vs State Of Kerala on 5 February, 2025

Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
  BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                      1




                                                         2025:KER:9324

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                    BAIL APPL. NO. 1021 OF 2025

  CRIME NO.550/2024 OF Kidangoor Police Station, Kottayam

           AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

  NO.9644 OF 2024 OF HIGH COURT OF KERALA

  PETITIONER(S)/ACCUSED:
           ABHIJITH KUMAR C.A.
           AGED 31 YEARS, S/O.ANIL KUMAR S.
           CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
           CHEMPU, KOTTAYAM DISTRICT, PIN - 686 605

              BY ADV BABU S. NAIR
  RESPONDENT(S)/STATE & COMPLAINANT:
      1    STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
           OF KERALA, ERNAKULAM, KOCHI, PIN - 682031

       2      THE STATION HOUSE OFFICER
              KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
              PIN - 686572

              BY ADV. SRI. HRITHWICK C.S., SR.PP
           THIS   BAIL     APPLICATION         HAVING    COME     UP   FOR
  ADMISSION         ON      05.02.2025,          ALONG     WITH        Bail
  Appl..1020/2025, 1022/2025 AND CONNECTED CASES, THE
  COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                     2




                                                        2025:KER:9324

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                   BAIL APPL. NO. 1020 OF 2025

CRIME NO.823/2024 OF Kidangoor Police Station, Kottayam

         AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

 NO.9641 OF 2024 OF HIGH COURT OF KERALA

 PETITIONER(S)/ACCUSED NO.3:

             ABHIJITH KUMAR C.A.
             AGED 31 YEARS, S/O.ANIL KUMAR S.
             CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
             CHEMPU, KOTTAYAM DISTRICT, PIN - 686605

             BY ADV BABU S. NAIR
 RESPONDENT(S)/STATE & COMPLAINANT:
     1    STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
          OF KERALA, ERNAKULAM, KOCHI, PIN - 682031
     2    THE STATION HOUSE OFFICER
          KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
          PIN - 686572

             BY ADV. SRI. NOUSHAD K.A., SR.PP
        THIS     BAIL     APPLICATION         HAVING    COME     UP   FOR
 ADMISSION         ON      05.02.2025,          ALONG     WITH        Bail
 Appl..1021/2025 AND CONNECTED CASES, THE COURT ON
 THE SAME DAY DELIVERED THE FOLLOWING:
  BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                     3




                                                        2025:KER:9324

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                   BAIL APPL. NO. 1022 OF 2025

 CRIME NO.769/2024 OF Kidangoor Police Station, Kottayam

          AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

 NO.9646 OF 2024 OF HIGH COURT OF KERALA

 PETITIONER(S)/ACCUSED NO.2:
          ABHIJITH KUMAR C.A.
          AGED 31 YEARS, S/O.ANIL KUMAR S.
          CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
          CHEMPU, KOTTAYAM DISTRICT, PIN - 686 605

             BY ADV BABU S. NAIR
 RESPONDENT(S)/ACCUSED NO.2:

      1      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
             OF KERALA, ERNAKULAM, KOCHI, PIN - 682031
      2      THE STATION HOUSE OFFICER
             KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
             PIN - 686572

             BY ADV. SRI. HRITHWICK C.S, SR.PP
          THIS   BAIL     APPLICATION         HAVING    COME     UP   FOR
 ADMISSION         ON      05.02.2025,          ALONG     WITH        Bail
 Appl..1021/2025 AND CONNECTED CASES, THE COURT ON
 THE SAME DAY DELIVERED THE FOLLOWING:
   BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                      4




                                                         2025:KER:9324

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                    BAIL APPL. NO. 1023 OF 2025

  CRIME NO.706/2024 OF Kidangoor Police Station, Kottayam

          AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

  NO.9648 OF 2024 OF HIGH COURT OF KERALA

  PETITIONER(S)/ACCUSED NO.3:

              ABHIJITH KUMAR C.A.
              AGED 31 YEARS, S/O.ANIL KUMAR S.
              CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
              CHEMPU, KOTTAYAM DISTRICT, PIN - 686 605

              BY ADV BABU S. NAIR
  RESPONDENT/S:
      1    STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
           OF KERALA, ERNAKULAM, KOCHI, PIN - 682031
      2    THE STATION HOUSE OFFICER
           KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
           PIN - 686572

              BY ADV. SRI. HRITHWICK C.S., SR.PP
         THIS     BAIL     APPLICATION         HAVING    COME     UP   FOR
  ADMISSION         ON      05.02.2025,          ALONG     WITH        Bail
  Appl..1021/2025 AND CONNECTED CASES, THE COURT ON
  THE SAME DAY DELIVERED THE FOLLOWING:
   BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                      5




                                                         2025:KER:9324

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                    BAIL APPL. NO. 1024 OF 2025

 CRIME NO.728/2024 OF Kidangoor Police Station, Kottayam

          AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

  NO.9649 OF 2024 OF HIGH COURT OF KERALA

  PETITIONER(S)/ACCUSED NO.3:

              ABHIJITH KUMAR C.A.
              AGED 31 YEARS, S/O.ANIL KUMAR S.
              CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
              CHEMPU, KOTTAYAM DISTRICT, PIN - 686 605

              BY ADV BABU S. NAIR
  RESPONDENT(S):
      1    STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
           OF KERALA, ERNAKULAM, KOCHI, PIN - 682031
      2    THE STATION HOUSE OFFICER
           KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
           PIN - 686572

              BY ADV. SRI. G. SUDHEER, PP
         THIS     BAIL     APPLICATION         HAVING    COME     UP   FOR
  ADMISSION         ON      05.02.2025,          ALONG     WITH        Bail
  Appl..1021/2025 AND CONNECTED CASES, THE COURT ON
  THE SAME DAY DELIVERED THE FOLLOWING:
   BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                      6




                                                       2025:KER:9324

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 5TH DAY OF FEBRUARY 2025 / 16TH MAGHA, 1946

                    BAIL APPL. NO. 1025 OF 2025

CRIME NO.716/2024 OF Kidangoor Police Station, Kottayam

           AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.

  NO.9650 OF 2024 OF HIGH COURT OF KERALA

  PETITIONER(S)/ACCUSED NO.2:

              ABHIJITH KUMAR C.A.
              AGED 31 YEARS, S/O.ANIL KUMAR S.
              CHEMBALAMANIYANKUNNEL, BRAHMAMANGALAM P.O.,
              CHEMPU, KOTTAYAM DISTRICT, PIN - 686 605

              BY ADV BABU S. NAIR
  RESPONDENT(S)/STATE & COMPLAINANT:

       1      STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
              OF KERALA, ERNAKULAM, KOCHI, PIN - 682 031
       2      THE STATION HOUSE OFFICER
              KIDANGOOR POLICE STATION KOTTAYAM DISTRICT,
              PIN - 686 572

              BY ADV. SRI. G. SUDHEER, PP
  THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
  05.02.2025, ALONG WITH Bail Appl..1021/2025 AND CONNECTED
  CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025
                                    7




                                                     2025:KER:9324

                   P.V.KUNHIKRISHNAN, J.
        ------------------------------------------------------

            BA Nos.1020, 1021, 1022, 1023, 1024
                     and 1025 of 2025
       ------------------------------------------------------
       Dated this the 05th day of February, 2025



                            ORDER

These Bail Application are filed under Section

482 of Bharatiya Nagarik Suraksha Sanhita (BNSS),

2023. These bail applications are connected and

therefore, I am disposing of these bail applications by

a common order.

2. The petitioner in these cases are one and

the same person. He is the accused in Crime

Nos.823/2024, 550/2024, 769/2024, 706/2024,

728/2024 and 716/2024 of Kidangoor Police Station,

Kottayam. The above cases are registered against

the petitioner alleging offences inter alia under BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

Sections 406, 420 r/w 34 of IPC.

3. The prosecution case in all these crimes is

that, the 1st accused who is the owner of Falcon HR

Migration, a manpower recruiting agency had

cheated the defacto complainants in these cases by

offering a visa abroad. It is also alleged that the 1 st

accused collected huge amount from the defacto

complainants and the visa is not provided and the

amount is also not returned. Hence, it is alleged that

the accused committed the offence.

4. Heard the learned counsel appearing for

the petitioner and the learned Public Prosecutor.

5. The counsel for the petitioner submitted

that the petitioner is only an employee of the

Company and the 1st accused collected the amount

and cheated the victims. The counsel submitted that

another employee was also released on bail by this BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

Court as per order dated 08.01.2025 in BA

No.10767/2024. The counsel also submitted that the

petitioner is ready to abide any conditions imposed

by this Court, if this Court grant him bail.

6. The learned Public Prosecutor seriously

opposed the bail application. The Public Prosecutor

submitted that the license is issued in the name of

the petitioner at Sharja.

7. This Court considered the contentions of

the petitioner and the Public Prosecutor. It is true

that the allegations against the petitioner is very

serious. But, the main allegation is against the 1 st

accused. The petitioner is ready to appear before

the Investigating Officer for interrogation.

Considering the facts and circumstances of the case,

I think, custodial interrogation of the petitioner may

not be necessary. The petitioner can be directed to BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

surrender before the Investigating Officer and after

interrogation, if arrest is recorded, there can be a

direction to release the petitioner on bail. The

petitioner shall surrender his passport at the time of

surrender. If the petitioner is employed at abroad,

the petitioner can file appropriate application before

the jurisdictional court for release the passport and if

such an application is filed, the jurisdictional court

will consider the same, in accordance with law.

8. Moreover, it is a well accepted principle

that the bail is the rule and the jail is the exception.

The Hon'ble Supreme Court in Chidambaram. P v

Directorate of Enforcement [2019 (16) SCALE

870], after considering all the earlier judgments,

observed that, the basic jurisprudence relating to bail

remains the same inasmuch as the grant of bail is

the rule and refusal is the exception so as to ensure BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

that the accused has the opportunity of securing fair

trial.

9. Recently the Apex Court in Siddharth v

State of Uttar Pradesh and Another [2021(5)KHC

353] considered the point in detail. The relevant

paragraph of the above judgment is extracted

hereunder.

"12. We may note that personal liberty is an important aspect of our constitutional mandate. The occasion to arrest an accused during investigation arises when custodial investigation becomes necessary or it is a heinous crime or where there is a possibility of influencing the witnesses or accused may abscond. Merely because an arrest can be made because it is lawful does not mandate that arrest must be made. A distinction must be made between the existence of the power to arrest and the justification for exercise of it. (Joginder Kumar v. State of UP and Others (1994 KHC 189: (1994) 4 SCC 260: 1994 (1) KLT 919: 1994 (2) KLJ 97: AIR 1994 SC 1349: 1994 CriLJ 1981)) If arrest is made routine, it can cause incalculable harm to BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

the reputation and self-esteem of a person. If the Investigating Officer has no reason to believe that the accused will abscond or disobey summons and has, in fact, throughout cooperated with the investigation we fail to appreciate why there should be a compulsion on the officer to arrest the accused."

10. In Manish Sisodia v. Central Bureau of

Investigation [2023 KHC 6961], the Apex Court

observed that, even if the allegation is one of grave

economic offence, it is not a rule that bail should be

denied in every case.

Considering the dictum laid down in the above

decisions and considering the facts and

circumstances of these cases, these Bail Applications

are allowed with the following conditions:

1. The petitioner shall appear before the

Investigating Officer within two weeks

from today and shall undergo

interrogation.

BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

2. After interrogation, if the Investigating

Officer propose to arrest the petitioner, he

shall be released on bail on executing a

bond for a sum of Rs.50,000/-(Rupees Fifty

Thousand only) with two solvent sureties

each for the like sum to the satisfaction of

the arresting officer concerned.

3. The petitioner shall appear before

the Investigating Officer for interrogation

as and when required. The petitioner shall

co-operate with the investigation and

shall not, directly or indirectly make any

inducement, threat or promise to any

person acquainted with the facts of the

case so as to dissuade him from

disclosing such facts to the Court or to

any police officer.

BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

4. Petitioner shall not leave India

without permission of the jurisdictional

Court.

5. Petitioner shall not commit an

offence similar to the offence of which he

is accused, or suspected, of the

commission of which he is suspected.

6. Needless to mention, it would be

well within the powers of the

investigating officer to investigate the

matter and, if necessary, to effect

recoveries on the information, if any,

given by the petitioner even while the

petitioner is on bail as laid down by the

Hon'ble Supreme Court in Sushila

Aggarwal v. State (NCT of Delhi) and

another [2020 (1) KHC 663].

7. The petitioner shall surrender his BA Nos.1020, 1021, 1022, 1023, 1024 & 1025 of 2025

2025:KER:9324

passport before the Investigating Officer

at the time of surrender.

8. If any of the above conditions are

violated by the petitioner, the

jurisdictional Court can cancel the bail in

accordance to law, even though this bail

is granted by this Court. The prosecution

and the victim are at liberty to approach

the jurisdictional Court to cancel the bail,

if any of the above conditions are

violated.

Sd/-


                                              P.V.KUNHIKRISHNAN
nvj                                                 JUDGE
 

 
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