Kerala High Court
Rajesh Chandrasekharanpillai vs State Of Kerala on 15 October, 2025
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
WEDNESDAY, THE 15TH DAY OF OCTOBER 2025 / 23RD ASWINA,
1947
BAIL APPL. NO. 12199 OF 2025
CRIME NO.1583/2025 OF Thiruvalla Police Station,
Pathanamthitta
AGAINST THE ORDER/JUDGMENT DATED IN CMP NO.7103 OF
2025 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - III,
PATHANAMTHITTA / III ADDITIONAL MACT
PETITIONER/S:
1 RAJESH CHANDRASEKHARANPILLAI
AGED 46 YEARS
S/O CHANDRASEKHARANPILLAI KOCHAMBAM, ATHANI
JUNCTION, MANNAM, PARAVOOR ERNAKULAM DISTRICT,
PIN - 683520
2 AKHIN FRANCIS
AGED 38 YEARS
S/O FRANCIS, MAROTTICHAL HOUSE, OLD POST OFFICE
ROAD, CHIYYARAM P.O, THRISSUR DISTRICT, PIN -
680026
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
BA No.12199 of 2025
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2025:KER:76627
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
SMT.NAFIYA SHAHALA C.K.
SMT.AYISHA RISWANA
RESPONDENT/S:
STATE OF KERALA
THROUGH THE SUB-INSPECTOR OF POLICE THIRUVALLA
POLICE STATION, PATHANAMTHITTA REPRESENTED BY
THE SPECIAL PUBLIC PROSECUTOR HIGH COURT OF
KERALA, PIN - 682031
OTHER PRESENT:
SMT.M.K.PUSHPALATHA,SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 15.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BA No.12199 of 2025
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2025:KER:76627
ORDER
This is an application seeking regular bail filed
under Section 483 of the Bharatiya Nagarik Suraksha
Sanhita, 2023.
2. The petitioners are accused Nos. 1 and 2 in
Crime No.1583/2025 of Thiruvalla Police Station. The
offences alleged against the petitioners are punishable
under Sections 406, 409, 420 r/w 34 of IPC and Sections
3,21,4,5 and 23 of Banning of Unregulated Deposit
Schemes Act, 2019.
3. Accused Nos. 1 and 2, in furtherance of their
common intention and with the intent to cheat the de
facto complainant and his wife, misled them into
believing that 'Farmfed' (Southern Green Farming and
Marketing Multi-State Co-operative Society Limited) was
a legal entity authorized to accept deposits. Relying on
this belief, the wife of the de facto complainant deposited
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a total of ₹32,05,000 (Rupees Thirty-Two Lakh and Five
Thousand only) on different occasions starting from
13.10.2023, on the promise of receiving 12.5% interest
per month. They received the deposits without having any
lawful authority to do so and offered to pay interest at the
promised rate. However, they failed to pay the promised
interest or return the deposits, thereby causing a loss of
₹32,05,000 (Rupees Thirty-Two Lakh and Five Thousand
only) to the wife of the de facto complainant.
4. The petitioners were arrested on 22.07.2025
and have been in judicial custody since then.
5. Heard the learned counsel for the petitioners
and the learned Pubic Prosecutor.
6. The learned counsel for the petitioners
submitted that the petitioners are innocent of the
allegations levelled against them and they have been
falsely implicated in the crime. It is further submitted
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that the investigation is almost over and further detention
of the petitioners are not required.
7. The learned Public Prosecutor opposed the bail
plea.
8. Having regard to the stage of the investigation
and the tenure of judicial custody undergone by the
petitioners, this Court is of the view that this is a fit case
where bail can be granted to the petitioners on
conditions.
9. In the result, this Bail Application is allowed as
follows :
(a) The petitioners shall be released on bail
on his executing bond for Rs.50,000/-
(Rupees Fifty Thousand only) each with
two solvent sureties each for the like sum
to the satisfaction of the court below.
(b) They shall appear before the Investigating
Officer on all Mondays and Fridays
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between 10 A.M. and 11 A.M. for a period
of three months or till the final report is
filed, whichever is earlier.
(c) They shall not try to influence the
prosecution witnesses or attempt to
tamper with the evidence.
(d) They shall not leave the State of Kerala
without the prior permission of the
jurisdictional Court.
(e) If any of the bail conditions are violated
by the petitioners, the jurisdictional Court
will be at liberty to cancel the bail, in
accordance with law.
K.BABU, JUDGE
kkj
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APPENDIX OF BAIL APPL. 12199/2025
PETITIONER ANNEXURES
Annexure-I THE TRUE COPY OF THE FIRST INFORMATION
REPORT (FIR) DATED 18.06.2025 IN CRIME
NO. 1583/2025 OF THIRUVALLA POLICE
STATION, PATHANAMTHITTA
Annexure-II THE TRUE COPY OF THE ORDER DATED
16.09.2025 PASSED BY THE LEARNED
ADDITIONAL SESSIONS COURT-III
(DESIGNATED COURT UNDER THE BANNING OF
UNREGULATED DEPOSITS SCHEME ACT,
2019), PATHANAMTHITTA IN CRL.M.P NO.
