Kerala High Court

Shanil.V. S Alias Kunjunny vs State Of Kerala on 9 May, 2025

Author: K.Babu

Bench: K. Babu

                                                       2025:KER:33659
B.A No.6057 of 2025
                                      1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                      THE HONOURABLE MR.JUSTICE K. BABU

     FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                         BAIL APPL. NO. 6057 OF 2025

CRIME NO.1290/2024 OF KUNNAMKULAM POLICE STATION, THRISSUR

AGAINST THE ORDER/JUDGMENT DATED 09.04.2025 IN CRMP NO.1674

OF 2025 OF JUDICIAL MAGISTRATE OF FIRST CLASS, KUNNAMKULAM

PETITIONER/PETITIONER/ACCUSED NO.2:

                SHANIL.V. S ALIAS KUNJUNNY,
                AGED 29 YEARS,
                S/O SHAJAN, VADAKKAN HOUSE, KURUKKANPARA,
                KUNNAMKULAM, THRISSUR DISTRICT, PIN - 680503

                BY ADVS.
                MAHESH V.MENON
                MANJU E.


RESPONDENT/RESPONDENT/STATE:

                STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
                KERALA, PIN - 682031

                BY ADV
                SMT. T.V. NEEMA, SR. PP.


        THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                             2025:KER:33659
B.A No.6057 of 2025
                                         2


                                      K.BABU, J.
                       --------------------------------------
                                 B.A No.6057 of 2025
                      ---------------------------------------
                          Dated this the 9th day of May, 2025

                                     ORDER

This is an application filed under Section 483 of the Bharatiya

Nagarik Suraksha Sanhita (BNSS), 2023.

2. The petitioner is accused No.2 in Crime No.1290/2024 of

Kunnamkulam Police Station. The offences alleged against the

petitioner are punishable under Sections 126(2), 115(2), 118(1), 110,

296(b) and 351(3) read with Section 3(5) of the Bharatiya Nyaya

Sanhita.

3. The prosecution case is that on 15.09.2024 at 17.00 hrs, the

petitioner and the other accused in furtherance of their common

intention voluntarily caused grievous hurt to the defacto

complainant by means of dangerous weapons.

4. The petitioner was arrested on 25.03.2025 and has been in

judicial custody since then.

5. Heard the learned counsel for the petitioner and the 2025:KER:33659

learned Public Prosecutor.

6. The learned Public Prosecutor opposed the bail plea of the

petitioner.

7. Having regard to the nature of the allegations, stage of the

investigation and the tenure of judicial custody undergone by the

petitioner, I am of the view that the petitioner is entitled to be

released on bail on conditions.

In the result, the Bail Application is allowed as follows:

(a) The petitioner is ordered to be released on

bail on his executing bond for Rs.50,000/

(Rupees Fifty Thousand Only) with two solvent

sureties each for the like sum to the

satisfaction of the jurisdictional court.

(b) The petitioner shall appear before the

Investigating Officer on all Mondays between

10 A.M. and 11 A.M. for a period of three

months or till the final report is filed,

whichever is earlier.

2025:KER:33659

prosecution witnesses or attempt to tamper

with the evidence.

K.BABU, JUDGE KAS 2025:KER:33659

APPENDIX OF BAIL APPL. 6057/2025

PETITIONER ANNEXURES

Annexure 1 A TRUE COPY OF ORDER DATED 25.03.2025 IN CRL MP NO.1529/2025 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KUNNAMKULAM

Annexure 2 A TRUE COPY OF ORDER DATED 09.04.2025 IN CRL MP NO. 1674/2025 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KUNNAMKULAM