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Ananthakrishnan vs State Of Kerala
2025 Latest Caselaw 5577 Ker

Citation : 2025 Latest Caselaw 5577 Ker
Judgement Date : 27 March, 2025

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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.

2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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 2025:KER:26522 BAIL APPL. NO.3806 OF 2025 &

CONNECTED CASES

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

 
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