Kerala High Court
Mahi Sajeev vs The Station House Officer on 21 February, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:15269
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2345 OF 2025
CRIME NO.148/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
2 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT., PIN -
686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
SRI.NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2346/2025, 2350/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2346 OF 2025
CRIME NO.149/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2350 OF 2025
CRIME NO.153/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT., PIN -
686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUDHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2365 OF 2025
CRIME NO.155/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
2 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2375 OF 2025
CRIME NO.170/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AMAL BABY
AJAY GOPAL
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT., PIN -
686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2380 OF 2025
CRIME NO.156/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2393 OF 2025
CRIME NO.162/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT, PIN.,
PIN - 686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AMAL BABY
AJAY GOPAL
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
SEETHA.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2397 OF 2025
CRIME NO.157/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
2 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2403 OF 2025
CRIME NO.158/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
SEETHA.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2609 OF 2025
CRIME NO.181/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 686605
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AJAY GOPAL
AMAL BABY
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A. SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
BAIL APPL. NO. 2610 OF 2025
CRIME NO.182/2025 OF Kidangoor Police Station, Kottayam
PETITIONER/S:
1 ABHIJITH KUMAR C.A
AGED 31 YEARS
S/O. ANIL KUMAR S., CHEMBALAMANIYANKUNNEL,
BRAHMAMANGALAM P.O., CHEMPU, KOTTAYAM DISTRICT.,
PIN - 68660
2 MAHI SAJEEV
AGED 24 YEARS
S/O.SAJEEV, PANNIYAMACKAL HOUSE, CHENNAKUNNU P.O.,
CHIRAKKADAVU, KOTTAYAM DISTRICT., PIN - 686506
BY ADVS.
SHAJI THANKAPPAN
SUBIN K SUDHEER
AMAL BABY
AJAY GOPAL
NANDUKRISHNA D.
RESPONDENT/S:
1 THE STATION HOUSE OFFICER
KIDANGOOR POLICE STATION, KOTTAYAM DISTRICT.,
PIN - 686572
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..2345/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
12
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos.2345, 2346, 2350, 2365,
2375, 2380, 2393, 2397,
2403, 2609 & 2610 of 2025
-------------------------------
Dated, this the 21st day of February, 2025
COMMO N 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. Petitioners are the accused in Crime
Nos.148/2025, 149/2025, 153/2025, 155/2025, 170/2025,
156/2025, 162/2025, 157/2025, 158/2025, 181/2025 and
182/2025 of Kidangoor Police Station, Kottayam. The above
cases are registered against the petitioners alleging offences
inter alia under Sections 406, 420 r/w 34 of IPC.
3. The prosecution case in all these crimes are
that, the 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
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
also alleged that the 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
petitioners and the learned Public Prosecutor.
5. The counsel for the petitioners submitted that
the petitioners are only employees of the Company and the
accused collected the amount and cheated the victims. The
counsel submitted that another employee was also released
on bail by this Court as per order dated 08.01.2025 in BA
No.10767/2024. The counsel also submitted that the
petitioners are ready to abide any conditions imposed by this
Court, if this Court grants them 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 accused at
Sharja.
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
7. This Court considered the contentions of the
petitioners and the Public Prosecutor. It is true that the
allegations against the petitioners are very serious. The
petitioners are ready to appear before the Investigating
Officer for interrogation. Considering the facts and
circumstances of the case, I think, custodial interrogation of
the petitioners may not be necessary. The petitioners can be
directed to surrender before the Investigating Officer and
after interrogation, if arrest is recorded, there can be a
direction to release the petitioners on bail. The petitioners
shall surrender their passports at the time of surrender. If the
petitioners are employed at abroad, the petitioners can file
appropriate applications before the jurisdictional court for
release the passports and if such applications are 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
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
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
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,
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BAIL APPL. NO.2345 OF 2025 & connected cases
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 petitioners shall appear before the
Investigating Officer within two 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) with two
solvent sureties each for the like sum to the
satisfaction of the arresting officer concerned.
2025:KER:15269
BAIL APPL. NO.2345 OF 2025 & connected cases
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.
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
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
petitioners even while the petitioners are on bail
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BAIL APPL. NO.2345 OF 2025 & connected cases
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 petitioners shall surrender their
passports before the Investigating Officer at the
time of surrender.
8. If any of the above conditions are violated
by the petitioners, 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
JUDGE
SSG
