Kerala High Court

Sinchu Chandran K vs State Of Kerala on 6 February, 2025

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

B.A.Nos.11280 of 2024 & connected cases
                                             1




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946
                        BAIL APPL. NO. 11280 OF 2024
        CRIME NO.1308/2024 OF VANCHIYOOR POLICE STATION,
                                THIRUVANANTHAPURAM
PETITIONER/9TH ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541

               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               BY ADV.SRI.NOUSHAD K.A., SENIOR PP



          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 06.02.2025, ALONG WITH BAIL APPL..341/2025, 429/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             2




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946
                          BAIL APPL. NO. 341 OF 2025
        CRIME NO.1308/2008 OF VANCHIYOOR POLICE STATION,
                                THIRUVANANTHAPURAM
           AGAINST THE ORDER DATED 27.12.2024 IN CRMC NO.3918
  OF 2024 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT -
                             V, THIRUVANANTHAPURAM
PETITIONER/ACCUSED NO.8:

               RAJESH K
               AGED 42 YEARS
               S/O KRISHNAN NAMBOOTHIRI THEKKETHIL ELLAM
               MYLENTHIKKAVU CHIRAKKONAM, PARASUVAKKAL P O
               THIRUVANANTHAPURAM, PIN - 695508


               BY ADVS.
               S.RAJEEV
               V.VINAY
               M.S.ANEER
               SARATH K.P.
               ANILKUMAR C.R.
               K.S.KIRAN KRISHNAN
               DIPA V.


RESPONDENTS/STATE:

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

      2        STATATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM-
               (CRIME NO. 1308/2024 OF VANCHIYOOR POLICE
               STATION, THIRUVANANTHAPURAM, PIN - 695035
 B.A.Nos.11280 of 2024 & connected cases
                                                 3




               BY ADV.
               SRI.HRITHWIK C.S., SENIOR PP



        THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             4




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946
                          BAIL APPL. NO. 429 OF 2025
        CRIME NO.1361/2024 OF VANCHIYOOR POLICE STATION,
                                THIRUVANANTHAPURAM
PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541

               BY ADV V.A.VINOD
RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION,
               THIRUVANANTHAPURAM, PIN - 695035

               BY ADV.
               SRI.NOUSHAD K.A., SENIOR PP



          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,          ALONG      WITH   BAIL   APPL.NO.11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                                 5




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946
                          BAIL APPL. NO. 433 OF 2025
        CRIME NO.1360/2024 OF VANCHIYOOR POLICE STATION,
                                THIRUVANANTHAPURAM
PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541

               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION,
               THIRUVANANTHAPURAM, PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                                 6




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 439 OF 2025

        CRIME NO.1372/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                                 7




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 440 OF 2025

        CRIME NO.1371/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                                 8




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 445 OF 2025

        CRIME NO.1376/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONERS/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                                 9




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 466 OF 2025

        CRIME NO.1378/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035`

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH       BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             10




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 486 OF 2025

        CRIME NO.1379/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             11




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 488 OF 2025

        CRIME NO.1355/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             12




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 490 OF 2025

        CRIME NO.1351/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             13




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 491 OF 2025

        CRIME NO.1350/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             14




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 532 OF 2025

        CRIME NO.1348/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             15




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 533 OF 2025

        CRIME NO.1347/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             16




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 547 OF 2025

        CRIME NO.1318/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             17




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 550 OF 2025

        CRIME NO.1317/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             18




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 553 OF 2025

        CRIME NO.1359/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             19




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 606 OF 2025

        CRIME NO.1382/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             20




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 622 OF 2025

        CRIME NO.1385/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             21




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 644 OF 2025

        CRIME NO.1308/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/5TH ACCUSED:

               BIJU
               AGED 49 YEARS
               S/O SIVANKUTTY CHETTIYAR, PARUTHIVILA VEEDU,
               ARAPPURA JUNCTION, VATTIYOORKAVU P O,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695013


               BY ADV A.S.SHAMMY RAJ


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, VANCHIYOOR.P.O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             22




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 646 OF 2025

           CRIME NO.3/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             23




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 647 OF 2025

           CRIME NO.4/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             24




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 653 OF 2025

           CRIME NO.6/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             25




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 678 OF 2025

           CRIME NO.7/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             26




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 693 OF 2025

          CRIME NO.12/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             27




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 695 OF 2025

          CRIME NO.14/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             28




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 711 OF 2025

          CRIME NO.19/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             29




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 712 OF 2025

          CRIME NO.20/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             30




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 727 OF 2025

          CRIME NO.23/2025 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             31




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                          BAIL APPL. NO. 757 OF 2025

        CRIME NO.1308/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/7TH ACCUSED:

               K. SURESH
               AGED 52 YEARS
               S/O KRISHNAN, THUNDUVILA PUTHEN VEEDU, KALADY
               SOUTH, KARAMANA P O, THIRUVANANTHAPURAM
               DISTRICT, PIN - 695002


               BY ADV A.S.SHAMMY RAJ


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, VANCHIYOOR.P.O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695035

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             32




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                        BAIL APPL. NO. 11282 OF 2024

        CRIME NO.1342/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONER/23RD ACCUSED:

               SINCHU CHANDRAN K
               AGED 35 YEARS
               S/O CHANDRAN, PARAYIL VEEDU, NETTA, NEDUMANGAD,
               THIRUVANANTHAPURAM, PIN - 695541


               BY ADV V.A.VINOD


RESPONDENTS/STATE:

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

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
               PIN - 695035

               SRI.HRITHWIK C.S., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                            33




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 6TH DAY OF FEBRUARY 2025 / 17TH MAGHA, 1946

                        BAIL APPL. NO. 11378 OF 2024

        CRIME NO.1342/2024 OF VANCHIYOOR POLICE STATION,

                                THIRUVANANTHAPURAM

PETITIONERS/ACCUSED NO.27 & 28:

      1        SHEEJA.S
               AGED 43 YEARS
               D/O. SUBADRA, RESIDING AT: TC-78/2035(3),
               ASWATHY, MUTTATHARA P.O., THIRUVANANTHAPURAM,
               PIN - 695009

      2        SREEKALA K.G
               AGED 44 YEARS
               D/O KOMALAKUMARI; RESIDING AT: T.C.-36/240(I),
               PERUNTHANI, VALLAKDAVU P.O., THIRUVANANTHAPURAM,
               PIN - 695008


               BY ADVS.
               R.RAJESH (VARKALA)
               M.KIRANLAL
               MANU RAMACHANDRAN
               T.S.SARATH
               SAMEER M NAIR
               T.SHIHABUDEEN
               SAILAKSHMI MENON



RESPONDENTS/STATE:

      1        STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
 B.A.Nos.11280 of 2024 & connected cases
                                             34




               KERALA,ERNAKULAM, PIN - 682031

      2        STATION HOUSE OFFICER
               VANCHIYOOR POLICE STATION, THIRUVANTHAPURAM,
               PIN - 695009

               SRI.NOUSHAD K.A., SENIOR PP


          THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    06.02.2025,           ALONG         WITH    BAIL   APPL..11280/2024   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.Nos.11280 of 2024 & connected cases
                                             35




                     P.V.KUNHIKRISHNAN, J
                   --------------------------------
             B.A.Nos. 11280, 11282 & 11378 of 2024,
             341, 429, 433, 439, 440, 445, 466, 486,
             488, 490, 491, 532, 533, 547, 550, 553,
             606, 622, 644, 646, 647, 653, 678, 693,
                 695, 711, 712, 727 & 757 of 2025
                    -------------------------------
             Dated this the 06th day of February, 2025


                                          ORDER

These Bail Applications are filed under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita. These bail

applications are connected and therefore I am disposing of

these cases by a common order.

2. The petitioners in these bail applications are

different accused in different crimes registered by Vanchiyoor

Police Station, Thiruvananthapuram. The above cases are

registered against the petitioners inter alia under Sections 408,

409, 420, 465 r/w 34 of the IPC.

3. The prosecution case in brief is that the

defacto complainants in these cases made fixed deposits at

Vanchinadu Bhavana Nirmana Sahakarana Sanghom on B.A.Nos.11280 of 2024 & connected cases

different occasions from the year 2008 to 2021 and they were

offered interest. It is submitted that, even though the

depositors received interest for a certain period, subsequently,

the depositors did not receive the interest and principal

amount. Hence the above cases are registered at the instance

of the depositors.

4. Heard the learned counsel appearing for the

petitioners and the learned Public Prosecutor.

5. Counsel for the petitioner submitted that,

some of the accused were already released on bail by the

Sessions Court under Section 482 of the BNSS in some other

cases with the same set of facts. The counsel submitted that

the defacto complainants in these cases admitted that they

received interest for a certain period and thereafter the

interest was not paid. Petitioners are the Direct Board

Members and the employees of the society. They submitted

that, because of the financial difficulty, the society was not

able to disburse the amount in bulk. It is also submitted that

the society is taking steps to disburse the amount to the

depositors. The counsel also submitted that the petitioners are B.A.Nos.11280 of 2024 & connected cases

ready to abide any conditions if this Court grant them bail.

6. The Public Prosecutor seriously opposed the

bail application. The Public Prosecutor submitted that the

cases were registered after an enquiry was conducted by the

Joint Registrar of the Co-operative Societies under Section 65

of the Co-operative Societies Act. Serious irregularities are

found by the Joint Registrar. The Public Prosecutor submitted

that the investigation is going on. Therefore, this Court may

not grant bail to the petitioners under Section 482 of the

BNSS.

7. This Court considered the contentions of the

petitioners and the Public Prosecutor. It is true that the

allegations against the petitioners are serious. But the fact

remains that some of the accused, who are involved in the

connected crimes with the same set of facts, were released on

bail by the Sessions Court. Moreover, the main offences

alleged against the petitioners are misappropriation of fund,

cheating, forgery etc. The prosecution can prove the same

through oral and documentary evidences. Considering the facts

and circumstances of the case, I think the custodial B.A.Nos.11280 of 2024 & connected cases

interrogation of the petitioners may not be necessary.

Therefore, these bail applications can be allowed on stringent

conditions. There can be a direction to the petitioners to

appear before the Investigating Officer on all Mondays at 10

A.M., till the final report is filed.

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 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 B.A.Nos.11280 of 2024 & connected cases

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 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.

11. Considering the dictum laid down in the

above decision and considering the facts and circumstances of

these cases, these Bail Applications are allowed with the

following directions:

1. The petitioners shall appear

before the Investigating Officer within two B.A.Nos.11280 of 2024 & connected cases

weeks from today and shall undergo

interrogation.

2. After interrogation, if the

Investigating Officer propose to arrest the

petitioners, they shall be released on bail

on executing a bond for a sum of

Rs.50,000/-(Rupees Fifty Thousand only)

each with two solvent sureties each for the

like sum to the satisfaction of the arresting

officer concerned.

3. The petitioners shall appear

before the Investigating Officer for

interrogation as and when required. The

petitioners 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 them

from disclosing such facts to the Court or to

any police officer.

B.A.Nos.11280 of 2024 & connected cases

4. Petitioners shall not leave India

without permission of the jurisdictional

Court.

5. Petitioners shall not commit an

offence similar to the offence of which they

are accused, or suspected, of the

commission of which they are suspected.

6. Petitioners shall appear before

the Investigating Officer on all Mondays at

10 A.M., till the final report is filed.

7. Needless to mention, it would