Kerala High Court
Karthika Pradeep vs The Station House Officer on 17 July, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
BAIL APPL. NO. 8595 OF 2025
1
2025:KER:52925
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947
BAIL APPL. NO. 8595 OF 2025
CRIME NO.501/2025 OF KUTTIPURAM POLICE STATION, MALAPPURAM
AGAINST THE ORDER/JUDGMENT DATED 08.07.2025 IN CMP NO.3072 OF
2025 OF JUDICIAL MAGISTRATE OF FIRST CLASS,TIRUR
PETITIONER/ACCUSED:
KARTHIKA PRADEEP
AGED 25 YEARS
D/O PRADEEP CT, LEKSHMI NILAYAM,
KANNOMCODE, ADOOR, ADUR (KLA), ADOOR,
PATHANAMTHITTA, KERALA, PIN - 691523
BY ADVS.
SMT.IPSITA OJAL
SHRI.MANAS P HAMEED
SHRI.ANIL KUMAR K.P.
RESPONDENTS/STATE:
1 THE STATION HOUSE OFFICER
KUTTIPURAM POLICE STATION, PERASHANNUR,
KUTTIPPURAM, MALAPPURAM DISTRICT,
PIN - 679571
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM DISTRICT,
PIN - 682031
SRI. NOUSHAD K. A. (PP)
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 17.07.2025,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 8595 OF 2025
2
2025:KER:52925
BECHU KURIAN THOMAS, J.
......................................................
B.A. No.8595 of 2025
...................................................
Dated this the 17th day of July, 2025
ORDER
This bail application is filed under Section 483 of the Bharatiya Nagarik
Suraksha Sanhita, 2023 (for short 'BNSS').
2. Petitioner is the accused in Crime No.501/2025 of Kuttipuram Police
Station, Malappuram District; registered for the offences punishable
under Sections 318(4) and 316(2) of the Bharatiya Nyaya Sanhita, 2023.
3. The prosecution case is that, petitioner had collected an amount of
Rs.2,00,000/- during the period from 02.06.2023 to 01.11.2023 promising
to secure employment for the defacto complainant in Manchester, UK
and thereafter failed to provide such an employment, and thereby
committed the offences alleged. Petitioner's arrest was recorded on
06.06.2025 and she has been in custody since then.
4. I have heard Adv.Ipsita Ojal, the learned counsel for the petitioner as
well as Sri.Noushad K.A., the learned Public Prosecutor.
5. A reading of the FIR indicates that information regarding the crime was
received at the Police Station on 07.05.2025. However, petitioner's
arrest was recorded only on 06.06.2025, though she was taken into
BAIL APPL. NO. 8595 OF 2025
2025:KER:52925
custody in connection with other crimes on 02.05.2025, even before the
information was given regarding the present crime. Despite the above,
her arrest regarding in the present crime was recorded only on
06.06.2025. This Court has already granted bail to the petitioner in three
other crimes, considering the period of detention already undergone by
her.
6. Since the arrest in the present crime has been recorded on 06.06.2025
and in effect she has been in custody from 02.05.2025, I am of the view
that further detention of the petitioner is not necessary. Though the
learned Public Prosecutor submitted that petitioner is involved in 13
other cases, since all of them are of similar nature, the continued
detention of the petitioner is not necessary.
7. In the result, this application is allowed on the following conditions:-
(a) Petitioner shall be released on bail on her 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 court having
jurisdiction.
(b) Petitioner shall appear before the Investigating Officer as and
when required.
(c) Petitioner shall not intimidate or attempt to influence the
witnesses; nor shall she tamper with the evidence.
(d) Petitioner shall not commit any similar offences while she is on
bail.
(e) Petitioner shall not leave India without the permission of the
Court having jurisdiction.
BAIL APPL. NO. 8595 OF 2025
2025:KER:52925
In case of violation of any of the above conditions, or for modification or
deletion of any of the conditions, the jurisdictional Court shall be
empowered to consider such applications, if any, and pass appropriate
orders in accordance with the law, notwithstanding the bail having been
granted by this Court.
sd/-
BECHU KURIAN THOMAS
JUDGE
AMV/17/07/2025
BAIL APPL. NO. 8595 OF 2025
2025:KER:52925
APPENDIX OF BAIL APPL. 8595/2025
PETITIONER ANNEXURES
ANNEXURE-I THE TRUE COPY OF THE FIR NO. 501/2025 DATED
07-05-2025 REGISTERED AT THE KUTTIPURAM
POLICE STATION.
ANNEXURE-2 THE TRUE COPY OF THE ORDER DATED 08-07-
2025,COURT OF THE JUDICIAL FIRST CLASS
MAGISTRATE-I, TIRUR BY FILING CMP NO. 3072 OF
2025.
