Raju C. C vs State Of Kerala
2025 Latest Caselaw 9877 Ker

Citation : 2025 Latest Caselaw 9877 Ker
Judgement Date : 21 October, 2025

Kerala High Court

Raju C. C vs State Of Kerala on 21 October, 2025

Author: K.Babu

Bench: K. Babu

                                                      2025:KER:78153

B.A.No.12810 of 2025
                                    1




            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE K. BABU

 TUESDAY, THE 21ST DAY OF OCTOBER 2025 / 29TH ASWINA, 1947

                       BAIL APPL. NO. 12810 OF 2025

    CRIME NO.827/2025 OF Peechi Police Station, Thrissur

       AGAINST THE ORDER/JUDGMENT DATED 06.10.2025 IN Bail

Appl. NO.12186 OF 2025 OF HIGH COURT OF KERALA

PETITIONER/S:

            RAJU C. C
            AGED 48 YEARS
            S/O LATE CHACKO, CHIRAKKATHOTTATHIL HOUSE,
            MOOLAMKODE DESOM, NEAR PANCHAYAT OFFICE,
            PANANCHERY VILLAGE, THRISSUR, KERALA, PIN -
            683102


            BY ADV SHRI.GAJENDRA SINGH RAJPUROHIT


RESPONDENT/S:

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


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 21.10.2025, THE COURT ON THE SAME DAY DELIVERED
                 THE FOLLOWING:
                                                                     2025:KER:78153

B.A.No.12810 of 2025
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                                    K.BABU, J.
                      -------------------------------------------
                          B.A. No.12810 of 2025
                    ---------------------------------------------
                 Dated this the 21st day of October, 2025
                                    ORDER

This is an application filed under Section 483 of the

Bharatiya Nagarik Suraksha Sanhita, 2023.

2. The petitioner is accused No.4 in Crime

No.827/2025 of Peechi Police Station, Thrissur. The offences

alleged against the petitioner and the other accused are

punishable under Sections 118(1), 103(1) and 3(5) of the

Bharatiya Nyaya Sanhita (BNS), 2023 and Section 92(e) of

the Rights of Persons with Disabilities Act, 2016.

3. The prosecution case as discernible from the

order passed by the Judicial First Class Magistrate Court-III,

Thrissur, is as follows:-

"On 29.08.2025 at 8.00 p.m. the accused person 1 to 4 in furtherance of their common object, due to previous animosity towards the defacto complainant's husband, who is a differently abled person named Sandeep @ Pramod, assaulted him with some weapon causing injuries all over his body. Then he was taken to Medical College Hospital for treatment and on 30/08/2025 at about 7.00 p.m. while undergoing treatment, the said 2025:KER:78153

Sandeep @ Pramod succumbed to death due to the severity of his injuries. [sic]"

4. The petitioner was arrested on 17.09.2025

and he has been in judicial custody since then.

5. Heard the learned counsel for the petitioner

and the learned Public Prosecutor.

6. The learned counsel for the petitioner

submitted that no specific overt act has been alleged

against the petitioner. The learned counsel for the petitioner

further submitted that the petitioner was not present at the

scene of occurrence.

7. I have gone through the Case Diary. The

Case Diary reveals that the petitioner was not present at the

scene of occurrence

8. The learned Public Prosecutor opposed the

bail plea of the petitioner.

9. Having regard to the nature of the

allegations levelled against the petitioner 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 2025:KER:78153

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.