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Mukesh Mohan vs State Of Kerala
2025 Latest Caselaw 3096 Ker

Citation : 2025 Latest Caselaw 3096 Ker
Judgement Date : 30 January, 2025

Kerala High Court

Mukesh Mohan vs State Of Kerala on 30 January, 2025

Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     1




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 904 OF 2025

   CRIME NO.1013/2024 OF ALOOR POLICE STATION, Thrissur

        AGAINST THE ORDER/JUDGMENT IN CRMP NO.101 OF 2025

OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, CHALAKUDY


PETITIONER(S)/ACCUSED:

            MUKESH MOHAN
            AGED 39 YEARS, S/O MOHAN MUZHIKULATHU HOUSE
            PALAPILLI POOVAKATTUKUNNU THRISSUR -,
            PIN - 680504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031


            BY ADV.
            SRI. G. SUDHEER, PP
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     2




                                               2025:KER:7459


       THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 30.01.2025, ALONG WITH Bail Appl..874/2025, 875/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     3




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 874 OF 2025

   CRIME NO.650/2024 OF PUTHENVELIKKARA POLICE STATION,

                                 ERNAKULAM

        AGAINST THE ORDER/JUDGMENT IN CRMC NO.40 OF 2025 OF

DISTRICT COURT & SESSIONS COURT, ERNAKULAM


PETITIONER(S)/ACCUSED:

            MUKESH MOHAN
            AGED 39 YEARS, S/O MOHAN MUZHIKULATHU HOUSE
            PALAPILLI POOVAKATTUKUNNU THRISSUR -,
            PIN - 680 504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031


            BY ADV.
            SRI. G. SUDHEER, PP
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     4




                                                      2025:KER:7459


       THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON    30.01.2025,       ALONG     WITH     Bail   Appl..904/2025   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     5




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 875 OF 2025

 CRIME NO.681/2024 OF Kalamassery Police Station, Ernakulam

        AGAINST THE ORDER/JUDGMENT IN CRMC NO.3879 OF 2024

OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM


PETITIONER(S)/ACCUSED:
         MUKESH MOHAN
         AGED 39 YEARS
         S/O MOHAN MUZHIKULATHU HOUSE PALAPILLI
         POOVAKATTUKUNNU THRISSUR -, PIN - 680504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:
         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
30.01.2025, ALONG WITH Bail Appl..904/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     6




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 876 OF 2025

 CRIME NO.710/2024 OF Kalamassery Police Station, Ernakulam

        AGAINST THE ORDER/JUDGMENT IN CRMC NO.3881 OF 2024

OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM


PETITIONER(S)/ACCUSED:
         MUKESH MOHAN
         AGED 39 YEARS
         S/O MOHAN MUZHIKULATHU HOUSE PALAPILLI
         POOVAKATTUKUNNU THRISSUR -, PIN - 680504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:
         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
30.01.2025, ALONG WITH Bail Appl..904/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     7




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 877 OF 2025

CRIME NO.711/2024 OF Kalamassery Police Station, Ernakulam

        AGAINST THE ORDER/JUDGMENT IN CRMC NO.3883 OF 2024

OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM


PETITIONER(S)/ACCUSED:
         MUKESH MOHAN
         AGED 39 YEARS
         S/O MOHAN MUZHIKULATHU HOUSE PALAPILLI
         POOVAKATTUKUNNU THRISSUR -, PIN - 680504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:
         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
30.01.2025, ALONG WITH Bail Appl..904/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     8




                                                  2025:KER:7459

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                     BAIL APPL. NO. 878 OF 2025

CRIME NO.1041/2024 OF Kalamassery Police Station, Ernakulam

        AGAINST THE ORDER/JUDGMENT IN CRMC NO.3884 OF 2024

OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM


PETITIONER(S)/ACCUSED:
         MUKESH MOHAN
         AGED 39 YEARS
         S/O MOHAN MUZHIKULATHU HOUSE PALAPILLI
         POOVAKATTUKUNNU THRISSUR -, PIN - 680504

            BY ADVS.
            S.RAJEEV
            V.VINAY
            M.S.ANEER
            SARATH K.P.
            ANILKUMAR C.R.
            K.S.KIRAN KRISHNAN
            DIPA V.

RESPONDENT(S)/STATE:
         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
30.01.2025, ALONG WITH Bail Appl..904/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA Nos.904, 874, 875, 876, 877 & 878 of 2025
                                     9




                                                     2025:KER:7459

                    P.V.KUNHIKRISHNAN, J.
   -----------------------------------------------------------------
  BA Nos.904, 874, 875, 876, 877 and 878 of 2025
  ------------------------------------------------------------------
         Dated this the 30th day of January, 2025



                             ORDER

These Bail Applications are filed under

Section 483 of the Bharatiya Nagarik Suraksha

Sanhita (BNSS), 2023. These bail applications are

connected and therefore, I am disposing of these

cases by a common order. The petitioner in these

bail applications are one and the same.

2. The petitioner is an accused in Crime

Nos. 1041/2024, 681/2024, 710/2024 and

711/2024 of Kalamassery Police Station. He is

also involved in Crime No.650/2024 of

Puthenvelikkara Police Station and also in Crime BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

No.1013/2024 of Aloor Police Station, Thrissur.

These cases are registered inter alia under

Section 406 and 420 of IPC.

3. The prosecution case in almost all these

cases is that the petitioner who is the Managing

Director of 'Most Land Travel Venture Pvt. Ltd.'

promised the defacto complainant and other

victims in these cases that he will arrange visa

abroad and collected huge amount. It is alleged

that the petitioner did not arrange the visa and

not return the amount. Hence, these cases are

registered. The petitioner was arrested in

connection with the 4 cases registered by the

Kalamassery Police on 12.12.2024 and his arrest

was recorded in Crime No.650/2024 of

Puthenvelikkara Police Station on 17.12.2024. As

far as Crime No.1013/2024 of Aloor Police Station, BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

the petitioner's arrest was recorded on

25.12.2024.

4. Heard the learned counsel appearing for

the petitioner and the learned Public Prosecutor.

5. The counsel for the petitioner submitted

that the petitioner is trying to settle the matter

with all the victims and some of the cases were

already settled. The counsel also submitted that

the petitioner is ready to abide any condition

imposed by this Court, if this Court grants him

bail. The counsel submitted that, unless the

petitioner come out of the jail, he will not be able

to settle the cases.

6. The Public Prosecutor seriously opposed

the bail application. The Public Prosecutor

submitted that, altogether 25 cases are

registered against the petitioner. The Public BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

Prosecutor also submitted that, if the petitioner is

released on bail, there is chance for absconding

and therefore, the petitioner may not be released

on bail.

7. This Court considered the contentions of

the petitioner and the Public Prosecutor. It is true

that the allegations against the petitioner is very

serious. But, the facts remains that the petitioner

is in custody from 12.12.2024. According to the

petitioner, he is trying to settle all these matters

and unless he is released on bail, he will not be

able to settle the matter. The Public Prosecutor

submitted that there are several victims.

Considering the facts and circumstances of the

case, I think, the petitioner can be released on

bail after imposing stringent conditions. There

can be a direction to the petitioner to surrender BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

his passport before the jurisdictional court in

which the crimes are registered by the

Kalamassery Police. If, there is no passport, the

petitioner will file an affidavit to that effect. With

that condition bail can be granted to the

petitioner.

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 BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

securing fair trial.

9. Moreover, in Jalaluddin Khan v. Union

of India [2024 KHC 6431], the Hon'ble Supreme

Court observed that:

"21. Before we part with the Judgment, we must mention here that the Special Court and the High Court did not consider the material in the charge sheet objectively. Perhaps the focus was more on the activities of PFI, and therefore, the appellant's case could not be properly appreciated. When a case is made out for a grant of bail, the Courts should not have any hesitation in granting bail. The allegations of the prosecution may be very serious. But, the duty of the Courts is to consider the case for grant of bail in accordance with the law. "Bail is the rule and jail is an exception" is a settled law. Even in a case like the present case where there are stringent conditions for the grant of bail in the relevant statutes, the same rule holds good with only modification BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

that the bail can be granted if the conditions in the statute are satisfied. The rule also means that once a case is made out for the grant of bail, the Court cannot decline to grant bail. If the Courts start denying bail in deserving cases, it will be a violation of the rights guaranteed under Art.21 of our Constitution." (underline supplied)

10. In Manish Sisodia v. Directorate of

Enforcement [2024 KHC 6426], also the Hon'ble

Supreme Court observed that:

"53. The Court further observed that, over a period of time, the trial courts and the High Courts have forgotten a very well - settled principle of law that bail is not to be withheld as a punishment. From our experience, we can say that it appears that the trial courts and the High Courts attempt to play safe in matters of grant of bail. The principle that bail is a rule and refusal is an exception is, at times, followed in breach. On account of non - grant of bail even in straight forward open and shut cases, this Court is flooded with BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

huge number of bail petitions thereby adding to the huge pendency. It is high time that the trial courts and the High Courts should recognize the principle that "bail is rule and jail is exception"."

Considering the dictum laid down in the

above decisions and considering the facts and

circumstances of this case, this Bail Application is

allowed with the following conditions:

1. Petitioner shall be released on bail

on executing a bond for Rs.50,000/-

(Rupees Fifty Thousand only) with

two solvent sureties each for the

like sum to the satisfaction of the

jurisdictional Court.

2. The petitioner shall appear before

the Investigating Officer for

interrogation as and when required. BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

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.

3. Petitioner shall not leave India

without permission of the

jurisdictional Court.

4. The petitioner shall surrender his

passport before the jurisdictional

court in which the crimes are

registered by the Kalamassery

Police. If, there is no passport, the

petitioner will file an affidavit to BA Nos.904, 874, 875, 876, 877 & 878 of 2025

2025:KER:7459

that effect.

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. If any of the above conditions are

violated by the petitioner, the

jurisdictional Court can cancel the

bail in accordance with law, even

though the bail is granted by this

Court. The prosecution is at liberty

to approach the jurisdictional court

to cancel the bail, if there is any

violation of the above condition.

Sd/-

                                               P.V.KUNHIKRISHNAN
nvj                                                   JUDGE
 

 
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