Kerala High Court
Baby vs State Of Kerala on 14 March, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3705 OF 2025
CRIME NO.405/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3122 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS. ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3617/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3617 OF 2025
CRIME NO.1373/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3223 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3619 OF 2025
CRIME NO.461/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3225 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS. ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3620 OF 2025
CRIME NO.373/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3227 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3631 OF 2025
CRIME NO.301/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3220 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
SRI.HRITHWIK.C.S, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3633 OF 2025
CRIME NO.290/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3212 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
SRI.HRITHWIK.C.S, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3636 OF 2025
CRIME NO.237/2024 OF Town West Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3213 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3707 OF 2025
CRIME NO.406/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3123 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI NOUSHAD KA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3708 OF 2025
CRIME NO.409/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3120 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS. ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3709 OF 2025
CRIME NO.410/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3118 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3710 OF 2025
CRIME NO.599/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3116 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3711 OF 2025
CRIME NO.1098/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3157 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3712 OF 2025
CRIME NO.600/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3071 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3714 OF 2025
CRIME NO.603/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3072 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3715 OF 2025
CRIME NO.1181/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3158 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3716 OF 2025
CRIME NO.604/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3073 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3717 OF 2025
CRIME NO.980/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3151 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3718 OF 2025
CRIME NO.962/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3150 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3719 OF 2025
CRIME NO.607/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3074 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI.NOUSHAD.K.A, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3720 OF 2025
CRIME NO.810/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3149 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3721 OF 2025
CRIME NO.610/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3075 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3722 OF 2025
CRIME NO.734/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3115 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3723 OF 2025
CRIME NO.796/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3146 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3724 OF 2025
CRIME NO.740/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3113 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3725 OF 2025
CRIME NO.750/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3111 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3726 OF 2025
CRIME NO.766/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3127 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
C.DHEERAJ RAJAN
ANAND KALYANAKRISHNAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
SRI G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
BAIL APPL. NO. 3727 OF 2025
CRIME NO.756/2024 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl.
NO.3110 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED
BABY
AGED 67 YEARS
W/O RAMAKRISHNAN, KURUVATH HOUSE, PUTHENPEEDIKA
P.O., VADAKKUMURI VILLAGE, THRISSUR TALUK,
THRISSUR, PIN - 680642
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
LIBIN VARGHESE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI NOUSHAD KA, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.03.2025, ALONG WITH Bail Appl..3705/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
28
P.V.KUNHIKRISHNAN, J.
--------------------------------
B.A.Nos. 3705, 3617, 3619, 3620, 3631, 3633,
3636, 3707, 3708, 3709, 3710, 3711, 3712, 3714,
3715, 3716, 3717, 3718, 3719, 3720, 3721, 3722,
3723, 3724, 3725, 3726 &, 3727 of 2025
----------------------------------------------
Dated this the 14th day of March, 2025
ORDER
These Bail Applications filed under Section 482 of
Bharatiya Nagarik Suraksha Sanhita (BNSS) are connected and
therefore, I am disposing of these cases by a common order.
2. Petitioner in these cases are one and the
same. She is an accused in different crimes at Valappad Police
Station and Thrissur Town West Police Station. The above cases
are registered alleging offences punishable under Sections 406
and 420 read with Section 34 of the Indian Penal Code and also
under the Provisions of the the Banning of Unregulated Deposit
Schemes Act, 2019 (for short, the BUDS Act).
3. The prosecution case is that the Pravasi
Syndicate Chits Private Limited (Malayali Kshema Nidhi
Limited) is operated by accused No.1 and 2. They assured the
defacto complainants that, they would provide 12% interest on
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BAIL APPL. NO. 3705 OF 2025 & C.CASES
the deposited amount. Relying on this, the defacto
complainants in these cases deposited huge amount. However,
they did not obtain the principal amount or the promised
interest. Hence it is alleged that the accused committed the
above said offences.
4. Heard counsel for the petitioner and the
Public Prosecutor.
5. The counsel for the petitioner submitted that
the petitioner was in custody in connection with the same set of
facts and she was released on bail by this Court as per the
common order dated 05.03.2025 in BA No.2968/2025 and
connected cases. After releasing the petitioner based on the
above bail order, now the Police is again harassing the
petitioner and attempting to arrest the petitioner. It is
submitted that while the petitioner was in custody, formal
arrest was recorded, but production warrant was not issued.
The petitioner earlier filed bail applications before this Court
under Section 483 of BNSS in these cases and this Court
observed that since the petitioner is already released from the
jail, only an application under Section 482 of BNSS is
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
maintainable. Annexure-2 is the order. The counsel submitted
that the petitioner is ready to abide any conditions if this court
grant her on bail. The Public Prosecutor opposed the bail
applications.
6. Admittedly the petitioner was in custody for
several days in connection with difference crimes with same set
of facts. I am of the considered opinion that indefinite
incarceration of the petitioner is not necessary. The petitioner
can be directed to surrender before the Investigating Officer
within three weeks, and thereafter, she can be directed to
appear continuously for three days in Valappad Police Station
and two days in Thrissur Town West Police Station. After
interrogation, if the arrest of the petitioner is recorded, there
can be a direction to release the petitioner on bail.
7. 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
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
is the rule and refusal is the exception so as to ensure that the
accused has the opportunity of securing fair trial.
8. Recently the Apex Court in Siddharth v State
of Uttar Pradesh and Another [2021(5)KHC 353]
considered the point in detail. The relevant paragraph of the
above judgment is extracted hereunder:
"12. We may note that personal liberty is
an important aspect of our constitutional
mandate. The occasion to arrest an
accused during investigation arises when
custodial investigation becomes necessary
or it is a heinous crime or where there is a
possibility of influencing the witnesses or
accused may abscond. Merely because an
arrest can be made because it is lawful
does not mandate that arrest must be
made. A distinction must be made between
the existence of the power to arrest and
the justification for exercise of it. (Joginder
Kumar v. State of UP and Others (1994
KHC 189: (1994) 4 SCC 260: 1994 (1) KLT
919: 1994 (2) KLJ 97: AIR 1994 SC 1349:
1994 CriLJ 1981)) If arrest is made
routine, it can cause incalculable harm to
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BAIL APPL. NO. 3705 OF 2025 & C.CASES
the reputation and self-esteem of a person.
If the Investigating Officer has no reason
to believe that the accused will abscond or
disobey summons and has, in fact,
throughout cooperated with the
investigation we fail to appreciate why
there should be a compulsion on the
officer to arrest the accused."
9. In Manish Sisodia v. Central Bureau of
Investigation [2023 KHC 6961], the Apex Court observed
that even if the allegation is one of grave economic offence, it is
not a rule that bail should be denied in every case.
10. Considering the dictum laid down in the above
decision and considering the facts and circumstances of this
case, I think bail can be granted after imposing stringent
conditions.
Therefore, this Bail Application is allowed with the
following directions:
1. The petitioner shall appear before the
Investigating Officer within three weeks
from today and shall undergo
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BAIL APPL. NO. 3705 OF 2025 & C.CASES
interrogation. Thereafter the petitioner
shall appear before the Investigating
Officer continuously for three days in
Valappad Police Station and two days in
Thrissur Town West Police Station from 10
am to 4 pm.
2. After interrogation, if the Investigating
Officer propose to arrest the petitioner, he
shall be released on bail on executing a
bond for a sum of Rs.50,000/- (Rupees
Fifty Thousand only) with two solvent
sureties each for the like sum to the
satisfaction of the arresting officer
concerned.
3. The petitioner shall appear before the
Investigating Officer for interrogation as
and when required. The petitioner shall co-
operate with the investigation and shall
not, directly or indirectly make any
inducement, threat or promise to any
2025:KER:22159
BAIL APPL. NO. 3705 OF 2025 & C.CASES
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.
4. Petitioner shall not leave India without
permission of the jurisdictional Court.
5. Petitioner shall not commit an offence
similar to the offence of which she is
accused, or suspected, of the commission
of which she is suspected.
6. Needless to mention, it would be well
within the powers of the investigating
officer to investigate the matter and, if
necessary, to effect recoveries on the
information, if any, given by the petitioner
even while the petitioner is on bail as laid
down by the Hon'ble Supreme Court in
Sushila Aggarwal v. State (NCT of
Delhi) and another [2020 (1) KHC 663].
7. If any of the above conditions are violated
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BAIL APPL. NO. 3705 OF 2025 & C.CASES
by the petitioner, the jurisdictional Court
can cancel the bail in accordance to law,
even though the bail is granted by this
Court. The prosecution and the victim are
at liberty to approach the jurisdictional
Court to cancel the bail, if any of the above
conditions are violated.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
