Kerala High Court
Anoop @ Achu vs State Of Kerala on 23 October, 2025
Author: K.Babu
Bench: K. Babu
Bail Appl. No.12962 of 2025
2025:KER:78825
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 23RD DAY OF OCTOBER 2025 / 1ST KARTHIKA, 1947
BAIL APPL. NO. 12962 OF 2025
CRIME NO.826/2025 OF Vallikunnam Police Station, Alappuzha
AGAINST THE ORDER/JUDGMENT DATED 13.10.2025 IN CRMC NO.1183
OF 2025 OF DISTRICT & SESSIONS COURT/RENT CONTROL APPELLATE
AUTHORITY, ALAPPUZHA
PETITIONER/S:
1 ANOOP @ ACHU
AGED 28 YEARS
S/O UNNIKRISHNAN PILLAI, ANEESH BHAVANAM, VALLIKUNNAM
VILLAGE, VALLIKUNNAM MURI, ALAPPUZHA DISTRICT, PIN -
690501
2 SHIJIN
AGED 21 YEARS
S/O MATHEW, VARABATHANATH HOUSE, VALIKUNNAM VILLAGE,
KADUVINAL MURI, ALAPPUZHA DISTRICT, PIN - 690501
3 AKSHAY @ KANNAN
AGED 22 YEARS
S/O ASHOKAN, REVATHY HOUSE, VALLIKUNNAM VILLAGE,
VALLIKUNNAM MURI, ALAPPUZHA DISTRICT, PIN - 690501
BY ADV SHRI.GODWIN JOSEPH
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, THROUGH STATION HOUSE OFFICER,
VALLIKUNNAM POLICE STATION, ALAPPUZHA DISTRICT, PIN -
Bail Appl. No.12962 of 2025
2025:KER:78825
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682031
BY ADV
SRI.M.C.ASHI, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
23.10.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Bail Appl. No.12962 of 2025
2025:KER:78825
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K.BABU, J.
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Bail Appl. No.12962 of 2025
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Dated this the 23rd day of October, 2025
ORDER
This is an application filed under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023.
2. The petitioners are accused Nos.1 to 3 in Crime
No.826 of 2025 of Valikunnam Police Station. The offences alleged are
punishable under Sections 126(2), 351(2), 115(2), 118(2) and 109(1)
r/w Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 ( for short
'BNS').
3. The prosecution case as discernible from Annexure-
A2 order reads as follows:-
"On 07.09.2025 at about 12.30 a.m., when the defacto
complainant alongwith his brother and friend came to
Pariyarathukulangara Temple Junction to settle a dispute
between the accused and one of the neighbours of the defacto
complainant, the accused persons wrongfully restrained and
threatened to kill them. Second petitioner stepped on the back
of the scooter, on which the defacto complainant was travelling,
causing the complainant to fall from the scooter. When the
defacto complainant got up, first petitioner took his knife and
stabbed him on the right side of his head, right side of eye and
left ear, causing fatal injuries including fracture to left side bone
of the head. The third petitioner and A4 attacked the defacto
complainant again and on seeing this, when his brother and
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friend intervened, all accused assaulted them also. On the basis
of the statement given by the defacto complainant from the
St.Gregorious Hospital, Parumala, the respondent registered
above case against the petitioners, alleging aforesaid offences.
(Sic)"
4. The petitioners were arrested on 08.09.2025, and
they have been in judicial custody since then.
5. I have heard Sri.Godwin Joseph., the learned counsel
for the petitioners and Sri.M.C.Ashi., the learned Public Prosecutor.
6. The learned counsel for the petitioners submitted
that the investigation is practically over and further detention of the
petitioners is not required.
7. The learned Public Prosecutor opposed the bail
application on the ground that the petitioners have criminal
antecedents. It is further submitted that the charge sheet has already
been filed.
8. I have gone through the Case Diary. The
investigation is almost in the final stage.
9. Having regard to the fact that the investigation is in
the final stage, I feel that the petitioners are entitled to be released on
bail.
In the result, the bail application is allowed on the following
conditions: -
(a) The petitioners shall be released on bail on their
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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
jurisdictional Court.
(b) The petitioners shall appear before the Investigating
Officer on all Mondays between 10.00 a.m and 11.00 a.m for a period of
three months.
(c) The petitioners shall not leave the State of Kerala
without the permission of the jurisdictional court.
(d) The petitioners shall not commit any similar offence
while on bail.
(e) The petitioners shall not try to influence the
prosecution witnesses or attempt to tamper with the evidence.
(f) 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.
Sd/-
K.BABU,
JUDGE
ADS
2025:KER:78825
APPENDIX OF BAIL APPL. 12962/2025
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR DATED 10.09.2025 IN
CRIME NO. 826/2025 OF VALLIKUNNAM POLICE
STATION
Annexure A2 A TRUE COPY OF THE ORDER DATED 13.10.2025 IN
CRL. MC NO. 1183/2025 OF THE HON'BLE COURT OF
THE SESSIONS JUDGE, ALAPPUZHA.
