Kerala High Court
Anurag vs State Of Kerala on 16 January, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
B.A.Nos.485, 473, 482, 487 & 492 of 2025
1
2025:KER:3381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
BAIL APPL. NO. 485 OF 2025
CRIME NO.1307/2024 OF VADAKARA POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT DATED 03.01.2025 IN CMP
NO.7802 OF 2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
VADAKARA
PETITIONER(S)/1ST ACCUSED:
ANURAG
AGED 25 YEARS
S/O. VINODAN, THEKKEMALAYIL HOUSE,
THODANNUR.P.O, NOW RESIDING AT PEEDIKAYULLATHIL
HOUSE, EDATHUMKARA, THODANNUR.P.O, KOZHIKODE
DISTRICT, PIN - 673541
BY ADVS.
CIBI THOMAS
SWARNA THOMAS
ANUSREE K.
RESPONDENT(S)/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
VATAKARA POLICE STATION, VATAKARA. P.O,
KOZHIKODE DISTRICT, PIN - 673101
B.A.Nos.485, 473, 482, 487 & 492 of 2025
2
2025:KER:3381
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.01.2025, ALONG WITH Bail Appl..473/2025, 482/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.Nos.485, 473, 482, 487 & 492 of 2025
3
2025:KER:3381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
BAIL APPL. NO. 473 OF 2025
CRIME NO.1305/2024 OF VADAKARA POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT DATED 03.01.2025 IN CMP
NO.7800 OF 2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
VADAKARA
PETITIONER(S)/1ST ACCUSED:
ANURAG,
AGED 25 YEARS
S/O. VINODAN, THEKKEMALAYIL HOUSE,
THODANNUR.P.O, NOW RESIDING AT PEEDIKAYULLATHIL
HOUSE, EDATHUMKARA, THODANNUR.P.O, KOZHIKODE
DISTRICT, PIN - 673541
BY ADVS.
CIBI THOMAS
SWARNA THOMAS
ANUSREE K.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
VATAKARA POLICE STATION, VATAKARA. P.O,
KOZHIKODE DISTRICT, PIN - 673101
B.A.Nos.485, 473, 482, 487 & 492 of 2025
4
2025:KER:3381
SRI.HRITHWIK.C.S, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.01.2025, ALONG WITH Bail Appl..485/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.485, 473, 482, 487 & 492 of 2025
5
2025:KER:3381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
BAIL APPL. NO. 482 OF 2025
CRIME NO.1306/2024 OF VADAKARA POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT IN CMP NO.7801 OF 2024 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,VADAKARA
PETITIONER(S)/1ST ACCUSED:
ANURAG
AGED 25 YEARS
S/O. VINODAN, THEKKEMALAYIL HOUSE,
THODANNUR.P.O, NOW RESIDING AT PEEDIKAYULLATHIL
HOUSE, EDATHUMKARA, THODANNUR.P.O, KOZHIKODE
DISTRICT, PIN - 673541
BY ADVS.
CIBI THOMAS
SWARNA THOMAS
ANUSREE K.
RESPONDENT(S)/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
VATAKARA POLICE STATION, VATAKARA. P.O,
KOZHIKODE DISTRICT, PIN - 673101
B.A.Nos.485, 473, 482, 487 & 492 of 2025
6
2025:KER:3381
SRI.HRITHWIK.C.S, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.01.2025, ALONG WITH Bail Appl..485/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.485, 473, 482, 487 & 492 of 2025
7
2025:KER:3381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
BAIL APPL. NO. 487 OF 2025
CRIME NO.1308/2024 OF VADAKARA POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT DATED 03.01.2025 IN CMP
NO.7803 OF 2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
VADAKARA
PETITIONER(S)/1ST ACCUSED:
ANURAG
AGED 25 YEARS
S/O. VINODAN, THEKKEMALAYIL HOUSE,
THODANNUR.P.O, NOW RESIDING AT PEEDIKAYULLATHIL
HOUSE, EDATHUMKARA, THODANNUR.P.O, KOZHIKODE
DISTRICT, PIN - 673541
BY ADVS.
CIBI THOMAS
G.KRISHNAKUMARI
SWARNA THOMAS
ANUSREE K.
RESPONDENT(S)/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
VATAKARA POLICE STATION, VATAKARA. P.O,
KOZHIKODE DISTRICT, PIN - 673101
B.A.Nos.485, 473, 482, 487 & 492 of 2025
8
2025:KER:3381
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.01.2025, ALONG WITH Bail Appl..485/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.485, 473, 482, 487 & 492 of 2025
9
2025:KER:3381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
BAIL APPL. NO. 492 OF 2025
CRIME NO.992/2024 OF PERAMBRA POLICE STATION, KOZHIKODE
AGAINST THE ORDER/JUDGMENT DATED 09.12.2024 IN CMP
NO.3460 OF 2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PERAMBRA
PETITIONER(S)/1ST ACCUSED:
ANURAG
AGED 25 YEARS
S/O. VINODAN, THEKKEMALAYIL HOUSE,
THODANNUR.P.O, NOW RESIDING AT PEEDIKAYULLATHIL
HOUSE, EDATHUMKARA, THODANNUR.P.O, KOZHIKODE
DISTRICT, PIN - 673541
BY ADVS.
CIBI THOMAS
SWARNA THOMAS
ANUSREE K.
RESPONDENT(S)/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
PERAMBRA POLICE STATION, PERAMBRA. P.O,
KOZHIKODE DISTRICT, PIN - 673525
B.A.Nos.485, 473, 482, 487 & 492 of 2025
10
2025:KER:3381
SRI.HRITHWIK C.S., SENIOR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.01.2025, ALONG WITH Bail Appl..485/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.485, 473, 482, 487 & 492 of 2025
11
2025:KER:3381
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos.485, 473, 482, 487 & 492 of 2025
-------------------------------
Dated this the 16th day of January, 2025
ORDER
After arguing for some time, the counsel appearing for
the petitioner seeks permission to withdraw these bail
applications with liberty to move it again after some time.
Liberty is granted.
Therefore, these bail applications are dismissed as
withdrawn with liberty to move it again after three weeks.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE
DM
