Kerala High Court
Ananthakrishnan vs State Of Kerala on 27 March, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:26522
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3806 OF 2025
CRIME NO.31/2023 OF Aranmula Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT,, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2 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
27.03.2025, ALONG WITH Bail Appl..3810/2025, 3812/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3810 OF 2025
CRIME NO.1013/2022 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
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
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3812 OF 2025
CRIME NO.1018/2022 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3814 OF 2025
CRIME NO.1053/2022 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3816 OF 2025
CRIME NO.1054/2022 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3817 OF 2025
CRIME NO.1159/2022 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3834 OF 2025
CRIME NO.85/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3835 OF 2025
CRIME NO.39/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHA KRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
DILU JOSEPH
S.K.PREMRAJ
V.SARITHA
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3837 OF 2025
CRIME NO.116/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3838 OF 2025
CRIME NO.57/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHA KRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3839 OF 2025
CRIME NO.117/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3840 OF 2025
CRIME NO.205/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
C.A.ANUPAMAN
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOOUSHAD.K.A,SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3844 OF 2025
CRIME NO.78/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHA KRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
C.Y.VIJAY KUMAR
MANJU E.R.
NEETHU.K.SHAJI
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3845 OF 2025
CRIME NO.222/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3849 OF 2025
CRIME NO.27/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHA KRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3850 OF 2025
CRIME NO.36/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHA KRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM,
KURIYANNOOR,PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3851 OF 2025
CRIME NO.274/2023 OF Koipuram Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3852 OF 2025
CRIME NO.2099/2022 OF Thiruvalla Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3854 OF 2025
CRIME NO.2056/2022 OF Thiruvalla Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
HRITHWIK.C.S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3856 OF 2025
CRIME NO.1873/2022 OF Thiruvalla Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
MANJU E.R.
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 27TH DAY OF MARCH 2025 / 6TH CHAITHRA, 1947
BAIL APPL. NO. 3857 OF 2025
CRIME NO.1849/2022 OF Thiruvalla Police Station, Pathanamthitta
PETITIONER/S:
ANANTHAKRISHNAN
AGED 28 YEARS
S/O ANILKUMAR, SREERAMA SADANAM, KURIYANNOOR,
PATHANAMTHITTA DISTRICT, PIN - 689550
BY ADVS.
C.S.MANU
S.K.PREMRAJ
V.SARITHA
DILU JOSEPH
C.A.ANUPAMAN
T.B.SIVAPRASAD
NEETHU.K.SHAJI
C.Y.VIJAY KUMAR
ALINT JOSEPH
PAUL JOSE
DAINY DAVIS
RILNA RADHAKRISHNAN
MAHESH KUMAR K.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
NOUSHAD.K.A, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.03.2025, ALONG WITH Bail Appl..3806/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:26522
BAIL APPL. NO.3806 OF 2025 &
CONNECTED CASES
22
P.V.KUNHIKRISHNAN, J
-------------------------------------------------------------
B.A.Nos.3806, 3810, 3812, 3814, 3816, 3817,
3834, 3835, 3837, 3838, 3839, 3840,
3844, 3845, 3849, 3850, 3851, 3852, 3854,
3856 & 3857 of 2025
-----------------------------------------------------------
Dated this the 27th day of March, 2025
COMMON ORDER
These bail applications are filed under Section 482 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.
2. The petitioner in these cases are one and the
same person. He is an accused in Crime No.31/2023 of
Aranmula Police Station, Crime Nos.2099, 2056, 1849 &
1873/2022 of Thiruvalla Police Station & Crime Nos.1013,
1018, 1053, 1054 & 1159/2022, Crime Nos.85, 39, 116, 57,
117, 205, 78, 222, 27, 36 & 274/2023 of Koipuram Police
Station. The above cases are now investigated by the Crime
Branch Police. The above cases are registered against the
petitioner alleging offences punishable under Sections 406
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and 420 r/w 34 of IPC, Sections 3, 4 & 5 of the Banning of
Unregulated Deposit Schemes Act, 2019 (for short 'BUDS
Act'). Section 5 of the Kerala Protection of Interests of
Depositors in Financial Establishments Act, 2013 is also
alleged against the petitioner in Crime No.31/2023.
3. The prosecution case is that, the petitioner
and the other accused cheated the defacto complainant's in
these cases by collecting huge amounts from them as
deposits. It is alleged that neither the deposited amount nor
the interest is not returned. Hence, it is alleged that the
accused committed the offence.
4. Heard the learned counsel appearing for the
petitioner and the learned Public Prosecutor.
5. The counsel for the petitioner submitted that,
the allegation against the petitioner is not correct. It is
submitted that the petitioner is the son of the Managing
Director of the Company. He is settled in Singapore and he is
not attending the day-to-day affairs of the Company. It is
submitted that the petitioner went abroad in 2019. He has no
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connection with the Company. His father added him as a
Director. Different contentions are raised by the petitioner
stating that it is not an unregulated deposit scheme. The
counsel also submitted that the petitioner is ready to abide
any conditions imposed by this Court, if this Court grants him
bail.
6. The Public Prosecutor opposed the bail
application. Public Prosecutor submitted that the petitioner is
now not in India. But the counsel for the petitioner submitted
that the petitioner is coming back to India on 15.04.2025 and
the travel document is also produced.
7. This Court considered the contentions of the
petitioner and the Public Prosecutor. It is true that the
allegation against the petitioner and other accused are
serious. But, the petitioner is only one of the Directors of the
Company. The Managing Director is the father of the
petitioner. He was already arrested and released on bail.
Considering the facts and circumstances of the case, I think,
the petitioner can be directed to appear before the
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Investigating Officer and after interrogation if arrest is
recorded, there can be a direction to release the petitioner on
bail.
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 securing fair trial.
9. 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
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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 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."
10. 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.
Considering the dictum laid down in the above
decisions and considering the facts and circumstances of
these cases, these Bail Applications are allowed with the
following conditions:
1. The petitioner shall appear before the
Investigating Officer within four weeks from today
and shall undergo interrogation.
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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
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 he is accused, or
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suspected, of the commission of which he is
suspected.
6. The observations and findings in this order
is only for the purpose of deciding this bail
application. The principle laid down by this Court in
Anzar Azeez v. State of Kerala [2025 SCC
OnLine KER 1260] is applicable in this case also.
7. 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].
8. If any of the above conditions are violated
by the petitioner, the jurisdictional court can
cancel the bail in accordance to law, even though
this bail is granted by this Court. The prosecution
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and the victims are at liberty to approach the
jurisdictional court to cancel the bail, if any of the
above conditions are violated.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SSG
