Kerala High Court
Dilroop Basil John vs State Of Kerala on 8 January, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
B.A.No.10447 of 2024 & connected cases
1
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10447 OF 2024
CRIME NO.475/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.3:
DILROOP BASIL JOHN
AGED 31 YEARS
DILROOP BASIL JOHN, AGED 31 YEARS, S/O. YOHANNAN,
MATTATHIL HOUSE, FAIRLAND COLONY, SULTHANBATHERY
P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl 10449/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
2
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10296 OF 2024
CRIME NO.2895/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.2:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
ATHIRA K.S.
JIJI C. BABY
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
3
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10449 OF 2024
CRIME NO.534/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.NO.6:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
4
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10450 OF 2024
CRIME NO.556/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.NOUSHAD K.A-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
5
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10452 OF 2024
CRIME NO.564/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.4:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
RESPONDENT(S)COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
6
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10454 OF 2024
CRIME NO.565/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 373592
BY ADVS.
K.R.VINOD
M.S.LETHA
RAHUL.S
ATHIRA K.S.
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
7
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10458 OF 2024
CRIME NO.570/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
8
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10462 OF 2024
CRIME NO.610/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
9
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10468 OF 2024
CRIME NO.1421/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.4:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
10
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10476 OF 2024
CRIME NO.1433/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.2:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN: 673 592.
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
11
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10477 OF 2024
CRIME NO.1461/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.11:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
12
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10479 OF 2024
CRIME NO.1463/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.7:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
13
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10481 OF 2024
CRIME NO.1470/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
14
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10484 OF 2024
CRIME NO.1537/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
15
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10717 OF 2024
CRIME NO.754/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.COMPLAINANT
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
16
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10718 OF 2024
CRIME NO.892/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
17
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10719 OF 2024
CRIME NO.714/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
18
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10720 OF 2024
CRIME NO.1205/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.6:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD,, PIN - 673592
BY ADV K.R.VINOD
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
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
19
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10721 OF 2024
CRIME NO.942/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
20
2025:KER:1238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF JANUARY 2025 / 18TH POUSHA, 1946
BAIL APPL. NO. 10722 OF 2024
CRIME NO.2737/2023 OF CBCID, KOZHIKODE, KOZHIKODE
PETITIONER(S)/ACCUSED NO.5:
DILROOP BASIL JOHN
AGED 31 YEARS
S/O. YOHANNAN, MATTATHIL HOUSE, FAIRLAND COLONY,
SULTHANBATHERY P.O., WAYANAD, PIN - 673592
BY ADV K.R.VINOD
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
BY ADV.SRI.RENJITH GEORGE, SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH Bail Appl..10447/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.10447 of 2024 & connected cases
21
2025:KER:1238
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos. 10447, 10296, 10449, 10450,
10452, 10454, 10458, 10462, 10468,
10476,10477, 10479, 10481, 10484,
10717, 10718, 10719, 10720, 10721,
10722 of 2024
-------------------------------
Dated this the 08th day of January, 2025
ORDER
These Bail Applications are filed under Section 482 of
Bharatiya Nagarik Suraksha Sanhita. These bail applications are
connected and therefore I am disposing of these cases by a
common order. The petitioner in these cases is the same person.
2. Petitioner is the accused in several cases
registered by the CBCID, Kozhikode and Wayanad Unit. The
offence alleged in these cases is inter alia under Section 420 r/w 34
IPC.
3. The prosecution case is that the 1 st accused, being
the Managing Director of Dhanakodi Nidhi Pvt. Limited has collected
huge amount from the defacto complainants in these cases and
failed repay the said amount. According to the defacto
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
complainants, the 1st accused close down the concern and
absconded. In view of the complaints lodged by the defacto
complainants in these cases, the Koyilandy police registered
different cases and the same were now transferred to CBCID,
Kozhikode and Wayanad Unit.
4. Heard the learned counsel appearing for the
petitioner and the learned Public Prosecutor.
5. Counsel for the petitioner submitted that the 1st
accused is the father of the petitioner. The 1 st accused is already
arrested and released on bail. The petitioner is only a Director of
the Company. He is not in charge of the day-to-day affairs of the
Company and he is studying in U.K. The petitioner was
subsequently added as an accused. It is submitted that the
marriage of the petitioner is fixed on 20.01.2025. It is submitted
that the petitioner is ready to abide any conditions if this Court
grant him bail. The counsel also submitted that the petitioner is
ready to surrender before the Investigating Officer as ordered by
this Court.
6. The Public Prosecutor opposed the bail
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
applications and submitted that the allegations against the
petitioner is very serious. The Public Prosecutor submitted that the
petitioner also actively involved in these cases. The Public
Prosecutor also submitted that the petitioner is now abroad.
7. This Court considered the contentions of the
petitioner and the Public Prosecutor. Admittedly the 1 st accused is
the father of the petitioner. He is the Managing Director of the
Company. The petitioner is only a Director of the Company. The
contention of the petitioner is that the petitioner is not in charge of
the day-to-day affairs of the Company and he is studying abroad. I
do not want to make any observation about the same at this stage.
The 1st accused is already arrested and released on bail.
Considering the facts and circumstances of the case, I think bail
can be granted to the petitioner also in these cases after imposing
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,
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
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, throughout cooperated with
the investigation we fail to appreciate why there should be a
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
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 petitioner shall appear before
the Investigating Officer within three weeks
from today and shall undergo interrogation.
Petitioner shall appear before the Investigating
Officer continuously for four days from 10 A.M.
to 4 P.M., after surrender.
2. After interrogation, if the
Investigating Officer propose to arrest the
petitioner, he shall be released on bail on
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
executing a bond for a sum of Rs.50,000/-
(Rupees Fifty Thousand only) with two solvent
sureties each for the like sum to the satisfaction
of the arresting officer concerned.
3. The petitioner shall appear before
the Investigating Officer for interrogation as and
when required. The petitioner shall co-operate
with the investigation and shall not, directly or
indirectly make any inducement, threat or
promise to any person acquainted with the facts
of the case so as to dissuade him from disclosing
such facts to the Court or to any police officer.
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
B.A.No.10447 of 2024 & connected cases
2025:KER:1238
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 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
