Kerala High Court
Syed Mohamed Ashraf Aydeed vs State Of Kerala on 21 February, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
1
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. 1977 OF 2025
CRIME NO.894/2023 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA, PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR REPRESENTED BY
PUBLIC PROSECUTOR,HIGH COURT OF KERALA, PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1978/2025, 1980/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1978 OF 2025
CRIME NO.1105/2023 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR-670001
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..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1980 OF 2025
CRIME NO.1140/2023 OF Payangadi Police Station, Kannur
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR., PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1981 OF 2025
CRIME NO.338/2024 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1983 OF 2025
CRIME NO.358/2024 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA, PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1984 OF 2025
CRIME NO.425/2024 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1985 OF 2025
CRIME NO.426/2024 OF Chandera Police Station, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1988 OF 2025
CRIME NO.1438/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 67330
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1991 OF 2025
CRIME NO.1800/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1992 OF 2025
CRIME NO.1801/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 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. 1994 OF 2025
CRIME NO.1803/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
12
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. 1995 OF 2025
CRIME NO.1804/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA, PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
13
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. 1997 OF 2025
CRIME NO.1805/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
14
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. 1999 OF 2025
CRIME NO.1808/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR,KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
15
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. 2003 OF 2025
CRIME NO.1813/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, K ERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
16
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. 2004 OF 2025
CRIME NO.1814/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 67330
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
17
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. 2005 OF 2025
CRIME NO.1815/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
18
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. 2010 OF 2025
CRIME NO.1816/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KEARALA.,
PIN - 670001
NOUSHD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
19
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. 2013 OF 2025
CRIME NO.1817/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SAYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
20
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. 2014 OF 2025
CRIME NO.1818/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
21
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. 2016 OF 2025
CRIME NO.1824/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AGED 68 YEARS, AYDEED VILLA,
SBI ROAD, KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK,
KOZHIKODE DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
22
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. 2017 OF 2025
CRIME NO.1825/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
23
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. 2020 OF 2025
CRIME NO.1826/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
24
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. 2021 OF 2025
CRIME NO.1829/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
S.SEETHA.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
25
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. 2022 OF 2025
CRIME NO.1836/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR., PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
26
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. 2023 OF 2025
CRIME NO.1838/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
S.SEETHA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
27
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. 2024 OF 2025
CRIME NO.1839/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA ., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
28
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. 2025 OF 2025
CRIME NO.1840/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR,KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
29
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. 2026 OF 2025
CRIME NO.1842/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
30
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. 2027 OF 2025
CRIME NO.1845/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
31
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. 2029 OF 2025
CRIME NO.1846/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
32
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. 2115 OF 2025
CRIME NO.1849/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
33
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. 2117 OF 2025
CRIME NO.1852/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
AGED 68 YEARS
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
34
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. 2118 OF 2025
CRIME NO.1853/2024 OF CBCID, KASARAGOD, Kasargod
PETITIONER/S:
SYED MOHAMED ASHRAF AYDEED
AGED 68 YEARS
S/O SYED HUSSAIN AYDEED, AYDEED VILLA, SBI ROAD,
KOYILANDI, PANTHALAYANI.P.O, KOYILANDI TALUK, KOZHIKODE
DISTRICT, KERALA., PIN - 673305
BY ADVS.
D.ARUN BOSE
K.VISWAN
P.S.POOJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 INVESTIGATING OFFICER
CRIME BRANCH KANNUR & KASARGOD UNIT, SP OFFICE ROAD,
NR. RAILWAY STATION, THAVAKKARA, KANNUR, KERALA.,
PIN - 670001
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH Bail Appl..1977/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
35
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos1977, 1978, 1980,
1981, 1983, 1984, 1985,
1988, 1991, 1992, 1994, 1995,
1997, 1999, 2003, 2004, 2005,
2010, 2013, 2014, 2016, 2017,
2020, 2021, 2022, 2023 2024,
2025, 2026, 2027, 2029, 2115,
2117, 2118
of 2025
-------------------------------
Dated this the 21st day of February, 2025
ORDER
These bail Applications are filed under Section 482 of
Bharatiya Nagarik Suraksha Sanhita (BNSS).
2. These bail applications are connected and
therefore, I am disposing of these cases by a common order.
Petitioner in these cases are one and the same.
Petitioner is the accused in different cases registered
at Chandera Police Station, Pazhayangadi Police Station and
also cases registered by the Crime Branch. The offences
alleged are under Section 420 of the Indian Penal Code.
3. The prosecution case is that, the 1 st accused,
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
who is the Managing Director and 2nd accused, who is the
Chairman of Fashion Gold International Private Ltd,
Cheruvathur, Kasargod, induced the defacto complainants in
these cases to deposit huge amount in their business by
assuring appropriate profits and returns. It is submitted that,
no profit is given to the defacto complainants and the
principle amount is also not returned. Hence, it is alleged that
the accused committed the offence.
4. Heard counsel for the petitioner and the
Public Prosecutor.
5. The counsel for the petitioner submitted that,
the petitioner is also a victim and he also deposited huge
amount. The petitioner is implicated as a Director, without his
permission. The petitioner is not involved in the day to day
affairs of the Company. The counsel submitted that the
petitioner is implicated in 100 cases. Petitioner is already
released on bail in the other cases. The counsel submitted
that, the petitioner is ready to abide by any conditions, if this
Court grants him bail.
2025:KER:15303
BAIL APPL. NO.1977 OF 2025 & connected cases
6. Public Prosecutor opposed the bail
application. But, he submitted that, some of the accused were
released on bail.
7. This Court considered the contention of the
petitioner and the Public Prosecutor. Admittedly, the
petitioner is not the Managing Director of the Company. It is
submitted by the petitioner that the petitioner is released on
bail in the connected cases. If that is the case, the custodial
interrogation of the petitioner is not necessary. There can be
a direction to surrender before the Investigating Officer. With
that condition, the bail application can be allowed.
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
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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, 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
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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
decision and considering the facts and circumstances of this
case, this Bail Application is allowed with the following
directions:
1. The petitioner 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 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
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when required. The petitioner shall
co-operate with the investigation and shall
not, directly or indirectly make any
inducement, threat or promise to any
person acquainted with the facts of the case
so as to dissuade them 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
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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
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
SSG
