Kerala High Court
Raveendran vs State Of Kerala on 6 October, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
BAIL APPL. NO. 11882 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 6TH DAY OF OCTOBER 2025 / 14TH ASWINA, 1947
BAIL APPL. NO. 11882 OF 2025
CRIME NO.575/2025 OF NENMARA POLICE STATION, PALAKKAD
AGAINST THE ORDER/JUDGMENT DATED IN CRMC NO.4485 OF 2025 OF
DISTRICT COURT & SESSIONS COURT / RENT CONTROL APPELLATE AUTHORITY
PALAKKAD
PETITIONERS/ACCUSED :
1 RAVEENDRAN, AGED 41 YEARS
S/O MADHAVAN, VELLARA VITHANASSERY,
PALAKKAD, PIN - 678 508.
2 MANIKANDAN, AGED 32 YEARS
S/O GOPALAKRISHNAN, KAVUNGAL HOUSE,
NEDUNGODE, VALLANGI,
PALAKKAD, PIN - 678 508.
3 JAYESH, AGED 33 YEARS
S/O SUNDARAN, KALATHIL VEEDU,
VITHANASSERY, PALAKKAD, PIN - 678 508.
BY ADVS. SHRI.T.K.SANDEEP
SMT.SWETHA R.
RESPONDENT/ COMPLAINANT & STATE :
STATE OF KERALA
REPRESENTED BY REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.
SRI. NOUSHAD K. A. (PP)
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 06.10.2025,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11882 OF 2025
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BECHU KURIAN THOMAS, J.
......................................................
B.A. No.11882 of 2025
...................................................
Dated this the 6th day of October, 2025
ORDER
This bail application is filed under Section 483 of the Bharatiya Nagarik
Suraksha Sanhita, 2023 (for short 'BNSS').
2. Petitioners are accused Nos.2 to 4 in Crime No.575 of 2025 of Nenmara
Police Station, Palakkad; registered for the offences punishable under
Sections 115(2), 118(1), 118(2), 109(1) r/w Section 3(5) of the Bharatiya
Nyaya Sanhita, 2023.
3. The prosecution case is that, on 12.08.2025, accused attacked the
defacto complainant with dangerous weapons causing serious injuries,
and thereby committed the offences alleged. Petitioners were arrested
on 14.08.2025 and they have been in custody since then.
4. Heard Sri.T.K.Sandeep, the learned Counsel for the petitioners as well as
Sri.Noushad K.A., the learned Public Prosecutor.
5. The learned Counsel for the petitioners contended that the prosecution
allegations are false and that since petitioners have been in custody from
14.08.2025, they ought to be released on bail.
6. The learned Public Prosecutor opposed the bail application and submitted
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that petitioners ought not to be released on bail. It was further submitted
that the first and second petitioners are involved in three other crimes,
and the third petitioner in two other crimes.
7. Petitioners are alleged to have assaulted the defacto complainant using
dangerous weapons in an attempt to murder him.
8. Though the allegations are serious, considering the period of detention
already undergone BY THEM from 14.08.2025, I am of the view that
further detention of the petitioners is not necessary. Though the learned
Public Prosecutor submitted that the petitioners are involved in several
other crimes, I am of the view that those antecedents need not deter
this Court from granting bail to the petitioners in the present case.
9. Taking into account the period of detention already undergone by the
petitioners and the nature of allegations, further detention is not
warranted. Therefore, the petitioners are entitled to be released on bail.
10. In the result, this application is allowed on the following
conditions:-
(a) Petitioners shall be released on bail on each of them
executing a bond for Rs.50,000/- (Rupees fifty thousand only)
with two solvent sureties each for the like sum to the
satisfaction of the court having jurisdiction.
(b) Petitioners shall appear before the Investigating Officer as
and when required.
(c) Petitioners shall not intimidate or attempt to influence the
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witnesses; nor shall they tamper with the evidence.
(d) Petitioners shall not commit any similar offences while they
are on bail.
(e) Petitioners shall not leave India without the permission of
the Court having jurisdiction.
In case of violation of any of the above conditions, or if any modification
or deletion of the conditions are required, the jurisdictional Court shall
be empowered to consider such applications, if any, and pass appropriate
orders in accordance with law, notwithstanding the bail having been
granted by this Court.
sd/-
BECHU KURIAN THOMAS
JUDGE
AMV/06/10/2025
BAIL APPL. NO. 11882 OF 2025
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APPENDIX OF BAIL APPL. 11882/2025
PETITIONER ANNEXURES
ANNEXURE-1 A TRUE COPY OF THE FIR IN CRIME NO.575/2025
REGISTERED BY NENMARA POLICE STATION PALAKKAD
DISTRICT DATED 13.08.2025.
ANNEXURE-2 A TRUE COPY OF THE FIR IN CRIME 577/2025
REGISTERED BY NENMARA POLICE STATION DATED
13.08.2025.
ANNEXURE-3 A TRUE COPY OF THE SCREEN SHOT OF THE CALL
DETAILS RECEIVED FROM IJEESH DATED 12.08.2025
TO THE MOBILE NUMBER OF 1ST PETITIONER
RAVEENDRAN.
ANNEXURE-4 A TRUE COPY OF THE ORDER IN
CRL.M.C.NO.4485/2025 BEFORE THE SESSIONS
COURT, PALAKKAD DATED 12.09.2025.
