Kerala High Court
Kannan vs State Of Kerala on 20 February, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
B.A.No.2272 of 2025 & connected cases
1
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2272 OF 2025
CRIME NO.371/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2275/2025, 2276/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.No.2272 of 2025 & connected cases
2
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2275 OF 2025
CRIME NO.461/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
3
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2276 OF 2025
CRIME NO.499/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
4
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2277 OF 2025
CRIME NO.747/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
BASIL SCARIA
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
5
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2279 OF 2025
CRIME NO.388/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
6
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2280 OF 2025
CRIME NO.500/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
7
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2281 OF 2025
CRIME NO.31/2025 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
BASIL SCARIA
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
8
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2283 OF 2025
CRIME NO.549/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
9
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2287 OF 2025
CRIME NO.550/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
10
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2289 OF 2025
CRIME NO.34/2025 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
BASIL SCARIA
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
11
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2290 OF 2025
CRIME NO.551/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
12
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2291 OF 2025
CRIME NO.47/2025 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
BASIL SCARIA
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
13
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2297 OF 2025
CRIME NO.379/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
14
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2298 OF 2025
CRIME NO.380/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
15
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2299 OF 2025
CRIME NO.455/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
BASIL SCARIA
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
16
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2300 OF 2025
CRIME NO.68/2025 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
GEORGIE SIMON
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
BASIL SCARIA
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
17
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2301 OF 2025
CRIME NO.381/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
18
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2302 OF 2025
CRIME NO.350/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
19
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2327 OF 2025
CRIME NO.498/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
20
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2328 OF 2025
CRIME NO.552/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD,THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
21
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2329 OF 2025
CRIME NO.553/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD,THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.NOUSHAD K.A., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
22
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2333 OF 2025
CRIME NO.554/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD,THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
23
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2334 OF 2025
CRIME NO.555/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD, THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
24
2025:KER:15209
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
BAIL APPL. NO. 2344 OF 2025
CRIME NO.556/2024 OF VADANAPPALLY POLICE STATION, THRISSUR
PETITIONER(S)/ACCUSED:
KANNAN
AGED 62 YEARS
S/O SUKUMARAN, VAIKKATTIL (H), ENGADIYOOR,
KUNDALIYOOR, CHAVAKKAD,THRISSUR, PIN - 680616
BY ADVS.
BASIL CHANDY VAVACHAN
CHARUTHA BHAIJU
CHANDHANA BHAIJU
BASIL SAJAN
FATHIM NAVAS
KAVYA RANI JAYAPRAKASH
LEKSHMI PRIYA V.
ANJANA V.
AKSHAY SHIBU
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.02.2025, ALONG WITH Bail Appl..2272/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.2272 of 2025 & connected cases
25
2025:KER:15209
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos.2272, 2275, 2276, 2277, 2279,
2280, 2281, 2283, 2287, 2289, 2290,
2291, 2297, 2298, 2299, 2300, 2301,
2302, 2327, 2328, 2329, 2333, 2334 &
2344 of 2025
-------------------------------
Dated this the 20th day of February, 2025
ORDER
These Bail Applications are filed under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita. The petitioner in these bail
applications is the same person and therefore I am disposing of
these bail applications by a common order.
2. The petitioner is an accused in Crime
Nos.371/2024, 461/2024, 499/2024, 747/2024, 388/2024,
500/2024, 31/2025, 549/2024, 550/2024, 34/2025, 551/2024,
47/2025, 379/2024, 380/2024, 455/2024, 68/2025, 381/2024,
350/2024, 498/2024, 552/2024, 553/2024, 554/2024, 555/2024 &
556/2024 of Vadanapally Police Station, Thrissur. The above cases
are registered against the petitioner alleging offences punishable
under Sections 406, 420 read with Section 34 of the Indian Penal
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
Code (for short 'IPC'), 1860 and also under the provisions of the
Banning of Unregulated Deposit Schemes Act (for short 'BUDS
Act').
3. The prosecution case is that the Pravasi Syndicate
Chits Private Limited (Malayali Kshema Nidhi Limited) is operated
by accused Nos.1 and 2. They assured the de-facto complainants in
these cases that, they would provide 12% interest on the
deposited amount. Relying on this, the defacto complainants in
these cases deposited the amount. However, they did not obtain
the principal amount or the promised interest. Hence it is alleged
that the accused committed the above said offences.
4. Heard the learned counsel appearing for the
petitioner and the learned Public Prosecutor.
5. Counsel for the petitioner submitted that the
petitioner was in custody for about 37 days in connection with
another crime with the same set of facts, and he was released on
bail by this Court. It is also submitted that, as per order dated
13.01.2025 in B.A. No.307/2025, this Court granted anticipatory
bail to the petitioner in Crime No.1373/2024 of Town West Police
Station, Thrissur. It is submitted that the same set of facts are
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
alleged in these cases also.
6. The Public Prosecutor opposed the bail
application.
7. This Court considered the contentions of the
petitioner and the Public Prosecutor. Admittedly, the petitioner was
arrested and released on bail in a connected case with the same
set of facts. He was in custody for about 37 days. The petitioner
was also released on bail under Section 482 of the BNSS in another
crime. Considering the facts and circumstances of the case, I think
these bail applications can be allowed on stringent conditions.
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
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
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 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
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
decision and considering the facts and circumstances of these
cases, these Bail Applications are allowed with the following
directions:
1. The petitioner shall appear
before the Investigating Officer within two
months from today and shall undergo
interrogation.
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
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
the facts of the case so as to dissuade him from
disclosing such facts to the Court or to any
police officer.
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. If any of the above conditions
are violated by the petitioner, the jurisdictional
B.A.No.2272 of 2025 & connected cases
2025:KER:15209
Court can cancel the bail in accordance to law,
even though the 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, JUDGE
DM
