Kerala High Court
Rahul R.K vs State Of Kerala on 13 March, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:21512
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025/22ND PHALGUNA, 1946
BAIL APPL. NO. 3121 OF 2025
CRIME NO.222/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
2
BY ADV
HRITHWIK C S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3128/2025, 3134/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025/22ND PHALGUNA, 1946
BAIL APPL. NO. 3128 OF 2025
CRIME NO.210/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
4
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3134 OF 2025
CRIME NO.196/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
6
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3137 OF 2025
CRIME NO.198/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
8
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3138 OF 2025
CRIME NO.199/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
10
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3141 OF 2025
CRIME NO.207/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
12
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
HRITHWIK C S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3143 OF 2025
CRIME NO.208/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
14
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
HRITHWIK C S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3180 OF 2025
CRIME NO.197/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
16
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
3 THE STATION HOUSE OFFICER
CANTONMENT POLICE STATION, THIRUVANANTHAPURAM CITY,
THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF MARCH 2025 / 22ND PHALGUNA, 1946
BAIL APPL. NO. 3199 OF 2025
CRIME NO.195/2025 OF Kovalam Police Station,
Thiruvananthapuram
PETITIONER/ACCUSED:
RAHUL R.K.
AGED 35 YEARS, S/O. B. RATHIKUMAR, PUNARTHAM',
PAPPARA, KALLODE P.O., MALAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 571.
BY ADVS.
GEORGE MATHEW
V.S.VINEETH KUMAR
SUNIL KUMAR A.G
MATHEW K.T.
GEORGE K.V.
BOBY MATHEW
STEPHY K REGI
ADITHYA BENZEER
MEDHA B.S.
JOHN ZACHARIAH DOMINIC
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
2 THE STATION HOUSE OFFICER
KOVALAM POLICE STATION, THIRUVANANTHAPURAM
CITY- 695527, THROUGH PUBLIC PROSECUTOR,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
18
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV
NOUSHAD K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.03.2025, ALONG WITH Bail Appl..3121/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
19
P.V.KUNHIKRISHNAN, J
--------------------------------
B.A.Nos.3121/2025, 3128/2025, 3134/2025,
3137/2025, 3138/2025, 3141/2025,
3143/2025, 3180/2025, 3199/2025
-------------------------------
Dated this the 13th day of March, 2025
COMMON ORDER
These Bail Applications filed under Section 482 of
the Bharatiya Nagarik Suraksha Sanhita are connected,
and therefore I am disposing these cases by a common
order.
2. Petitioner in these cases is one and the
same. He is a lecturer and chef working at the Institute of
Hotel Management and Catering Technology (IHMCT),
Kovalam, Thiruvananthapuram. The above cases are
registered against the petitioner based on the complaint
of nine different girls studying in the college, alleging
sexual abuse from the side of the petitioner. Therefore,
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
nine separate cases are registered. The offences alleged
against the petitioner in these cases are inter alia under
Sections 75(1)(iv) and 79 of the Bharatiya Nyaya Sanhita,
2023 (for short 'BNS') and in one of the cases the offence
under the Kerala Police Act is also alleged.
3. After hearing the counsel appearing for
the petitioner in length and also the Public Prosecutor, I
am of the considered opinion that the petitioner should
surrender before the Investigating Officer concerned
within a period of three weeks. The petitioner shall
appear before the Investigating Officer, three days from
10 a.m. to 5 p.m. During the interrogation period the
petitioner shall not be arrested. After interrogation, if the
arrest is recorded, the Investigating Officer shall follow
the principal laid down in the judgment of Hon'ble Apex
Court in Arnesh Kumar v. State of Bihar and Another
[(2014) 8 SCC 273] and the petitioner shall be produced
before the Jurisdictional Court on that day, the day on
2025:KER:21512
B.A No.3121 of 2025 and Conn.Cases
which arrest is recorded. At that stage, the petitioner can
file bail applications with advance copy to the Prosecutor
concerned before the Jurisdictional Court. If such bail
applications are filed, the Jurisdictional Court will consider
those bail applications, in accordance with law, on the
date of filing the bail applications itself. While taking
decision in the bail applications, the Jurisdictional Court
shall consider the dictum laid down by the Hon'ble Apex
Court in Arnesh Kumar (Supra).
With these conditions, these bail applications are
disposed of.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
AMR
