Kerala High Court
Anooj V C Alias Chinthu vs State Of Kerala on 6 May, 2025
B.A.No. 5690 of 2025
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2025:KER:33559
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 6TH DAY OF MAY 2025 / 16TH VAISAKHA, 1947
BAIL APPL. NO. 5690 OF 2025
CRIME NO.869/2024 OF NEYYATTINKARA POLICE STATION,
THIRUVANANTHAPURAM
AGAINST THE JUDGMENT DATED 08.102024 IN BAIL APPL.
NO.6575 OF 2024 OF THE HIGH COURT OF KERALA
PETITIONER/1st ACCUSED:
ANOOJ V C ALIAS CHINTHU
AGED 33 YEARS,
CARMEL NIVAS, MEKKARI, KADAVATTARAM DESOM,
NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695 121.
BY ADV
SRI. M.R.SASITH
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031.
BY ADV
SRI E C BINEESH, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.05.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.No. 5690 of 2025
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2025:KER:33559
M.B. SNEHALATHA , J.
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B.A.No. 5690 of 2025
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Dated this the 6th day of May, 2025
ORDER
This Bail Application is filed under Section 483 of
Bharatiya Nagarik Suraksha Sanhita, 2023.
2. Petitioner is the 1st accused in Crime No.869 of
2024 of Neyyattinkara Police Station, Thiruvananthapuram
District. The above case is registered against petitioner and
other accused for the offences punishable under Sections
296(b), 115(2), 118, 110 & 3(5) of Bharatiya Nagarik
Suraksha Sanhita, 2023.
3. The prosecution case is that on 07.07.2024, at
around 18.45 hours, accused attacked the defecto -
complainant with an iron rod and caused injuries. When
three friends of the defacto- complainant intervened, accused
assaulted them also and caused injuries to them also.
Accused thereby committed the aforementioned offences.
2025:KER:33559
4. Heard counsel for the petitioner and the learned
Senior Public Prosecutor.
5. The learned Senior Public Prosecutor opposed the bail
application.
6. Accused is in judicial custody from 27.03.2025.
Prima facie there are materials revealing the involvement of
the petitioner in the crime alleged. Regard being had period
of detention undergone and the progress made in the
investigation, this Court is of the view that, grant of bail will
not cause any impediment in the process of investigation and
a fair and full probe can be well ensured by granting bail to
the petitioner by imposing necessary conditions. Accordingly,
Bail is granted to the petitioner on the following conditions:
1. The petitioner shall execute a bond for
Rs.50,000/- (Rupees Fifty Thousand only)
with two solvent sureties each for the like-
sum to the satisfaction of this Court.
2025:KER:33559
2. The petitioner shall appear before the
Investigating Officer on every Saturday in
between 10 a.m and 12 noon for a period of
three months or till final report is filed
whichever is earlier.
3. Accused shall not influence or intimidate
the prosecution witnesses.
4. He shall not involve in any offence of
similar nature while on bail.
It is made clear that violation of any of the condition
stipulated above will result in the cancellation of bail.
Sd/-
M.B. SNEHALATHA
JUDGE
S.M.K.
2025:KER:33559
APPENDIX OF BAIL APPL. 5690/2025
PETITIONER'S ANNEXURES
Annexure-A1 THE TRUE COPY OF THE FIR IN CRIME NO.
869/2024 OF NEYYATTINKARA POLICE STATION,
THIRUVANANTHAPURAM DATED 08.07.2024.
Annexure-A2 THE TRUE COPY OF THE REMAND REPORT DATED
27.03.2025.
Annexure-A3 TRUE COPY OF THE ORDER DATED 02.04.2025
PASSED BY THE HON'BLE JUDICIAL FIRST-
CLASS MAGISTRATE-I, NEYYATTINKARA IN CMP
NO.1921/2025 IN CRIME NO. 869/2024 OF
NEYYATTINKARA POLICE STATION,
THIRUVANANTHAPURAM.
