Kerala High Court
Yadu Krishna vs State Of Kerala on 18 July, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
2025:KER:53396
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 18TH DAY OF JULY 2025 / 27TH ASHADHA, 1947
BAIL APPL. NO. 8652 OF 2025
CRIME NO.411/2025 OF CHERPU POLICE STATION, THRISSUR
AGAINST THE ORDER/JUDGMENT DATED 11.06.2025 IN BAIL APPL.
NO.6914 OF 2025 OF HIGH COURT OF KERALA.
PETITIONERS:
1 YADU KRISHNA,
AGED 46 YEARS,
S/O RAJAN, NANDIPULAM HOUSE,
THIRUVULLAKKAV DESOM, CHOVVOOR VILLAGE,
THRISSUR DISTRICT, KERALA, PIN - 680 027.
2 ALWYN,
AGED 36 YEARS,
S/O PAULSON, KIZHAKKOODAN HOUSE,
CHERPU, PADINJATUMURI DESOM, CHERPU VILLAGE,
THRISSUR DISTRICT, KERALA,, PIN - 627 862.
BY ADVS.
SRI.JITHIN BABU A
SHRI.ARUN SAMUEL
SHRI.ANOOD JALAL K.J.
SMT.JESNA MALCOM
SHRI.CLETUS THOTTAPILLY
RESPONDENT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031.
SRI. PRASANTH M.P., PP
Bail Appl. No.8652 of 2025
2025:KER:53396
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THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
18.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Bail Appl. No.8652 of 2025
2025:KER:53396
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BECHU KURIAN THOMAS, J.
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Bail Appl. No.8652 of 2025
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Dated this the 18th day of July, 2025
ORDER
This bail application is filed under section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').
2. Petitioners are accused Nos.1 and 2 in Crime No.411 of
2025 of Cherpu Police Station, Thrissur, registered for the offence
punishable under section 309(6) of the Bharatiya Nyaya Sanhita, 2023
(for short 'BNS').
3. According to the prosecution, on 07.05.2025, the accused
assaulted the de facto complainant and committed robbery of a gold
ring and a mobile phone and thereby committed the offences alleged.
Petitioners were arrested on 10.05.2025, and they have been in
custody since then.
4. I have heard Sri.Jithin Babu A., the learned counsel for
the petitioners as well as Sri.Prasanth M P., the learned Public
Prosecutor.
5. The learned counsel for the petitioners submitted that
the petitioners have been in custody since 10.05.2025, and hence
further detention is not necessary.
2025:KER:53396
6. The learned Public Prosecutor opposed the bail
application and pointed out that the first petitioner is involved in four
other crimes and the second petitioner is involved in three other
crimes.
7. Petitioners are alleged to have committed robbery of a
gold ring and a mobile phone after assaulting the de facto
complainant. Though the allegations are serious, considering the
period of detention already undergone by the petitioners from
10.05.2025, I am of the view that further custody is not necessary,
especially since the final report has already been filed. Therefore,
petitioners are entitled to be released on bail.
In the result, this application is allowed on the following
conditions:-
(a) Petitioners shall be released on bail on them executing a
bond for Rs.50,000/- (Rupees Fifty thousand only) each with
two solvent sureties each for the like sum to the satisfaction
of the court having jurisdiction.
(b) Petitioners shall co-operate with the trial of the case.
(c) Petitioners shall not intimidate or attempt to influence
the witnesses; nor shall they attempt to tamper with the
evidence.
(d) Petitioners shall not commit any similar offences while
they are on bail.
(e) Petitioners shall not leave the country without the
permission of the jurisdictional Court.
In case of violation of any of the above conditions or if any
2025:KER:53396
modification or deletion of the conditions are required, the
jurisdictional Court shall be empowered to consider such applications,
if any, and pass appropriate orders in accordance with law,
notwithstanding the bail having been granted by this Court.
Sd/-
BECHU KURIAN THOMAS
JUDGE
ADS
2025:KER:53396
APPENDIX OF BAIL APPL. 8652/2025
PETITIONER ANNEXURES
Annexure 1 A TRUE COPY OF THE FIR IN CRIME NO.
411/2025 OF CHERPU POLICE STATION,
THRISSUR.
Annexure 2 A TRUE COPY OF THE ORDER DATED
14/05/2025 IN CRL. M.P. NO. 3538/2025 BY
JUDICIAL FIRST-CLASS MAGISTRATE'S COURT-
I, THRISSUR.
Annexure 3 A TRUE COPY OF THE ORDER DATED
28/06/2025 IN CRL. M.C. NO. 3538/2025 BY
IV ADDITIONAL DISTRICT COURT, THRISSUR.
