Kerala High Court

Aparna vs State Of Kerala on 9 May, 2025

Author: K.Babu

Bench: K. Babu

                                                       2025:KER:33657
B.A No.5692 of 2025
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                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. 5692 OF 2025

CRIME NO.333/2025 OF KURUPPAMPADY POLICE STATION, ERNAKULAM

AGAINST THE ORDER/JUDGMENT DATED 15.04.2025 IN CRMP NO.118

   OF 2025 OF COURT OF SPECIAL JUDGE (POCSO), MUVATTUPUZHA

PETITIONER/3RD ACCUSED:

                APARNA,
                AGED 29 YEARS,
                D/O. RADHAKRISHNAN, MANJUMAVUNKAL VEEDU,
                PUNCHAVAYAL POST, KORUTHODU VILLAGE,
                MUNDAKKAYAM TALUK, KOTTAYAM DISTRICT.,
                PIN - 686513
                BY ADV M.X.ANTONY LIJO
RESPONDENT/COMPLAINANT:

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

                BY ADV
                SMT. V. SREEJA, 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:33657
B.A No.5692 of 2025
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                                      K.BABU, J.
                       --------------------------------------
                                 B.A No.5692 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.3 in Crime No.333/2025 of

Kuruppampady Police Station. The offences alleged against the

petitioner are punishable under Sections 137(2), 96, 74, 115(1), 115(2)

and 3(5) of the Bharatiya Nyaya Sanhita and Section 12 read with

Section 11(i) of the POCSO Act.

3. The prosecution case is that on 09.03.2025 at 11.30 a.m, the

petitioner and the other accused with the sexual intent kidnapped

the victim from ITC junction, Valayanchirangara in a car bearing

registration No.KL-41-Q-3556 and made sexually coloured

remarks. When the car reached Varikkadu bhagam, the friends of

the victim intercepted the car. The victim was pushed out from the 2025:KER:33657

car by the accused.

4. The petitioner was arrested on 10.03.2025 and has been in

judicial custody since then.

5. Heard the learned counsel for the petitioner and the

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 her 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 2025:KER:33657

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.