Muraleedharan P.R vs State Of Kerala
2026 Latest Caselaw 2565 Ker

Kerala High Court

Muraleedharan P.R vs State Of Kerala on 6 April, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                 2026:KER:30332



             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   MONDAY, THE 6TH DAY OF APRIL 2026 / 16TH CHAITHRA, 1948

                   BAIL APPL. NO. 1935 OF 2026

 CRIME NO.106/2026 OF KALAMASSERY POLICE STATION, ERNAKULAM

PETITIONERS:

    1    MURALEEDHARAN P.R,
         AGED 61 YEARS, S/O. RAGHAVAN P.V, PARATHALA(H),
         P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
         PIN - 680611.

    2    AKHIL MURALI,
         AGED 34 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
         (H), P.O.ELTHURUTH, LALOOR ROAD, THRISSUR,
         PIN - 680611.

    3    ASHIK MURALI,
         AGED 31 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
         (H), P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
         PIN - 680611.

         BY ADVS.
         SMT.ANJALI MENON
         SHRI.JIBI JACOB
RESPONDENT:
          STATE OF KERALA,
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA, ERNAKULAM, PIN - 682031.

         SRI.K.A. NOUSHAD, SR. PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.04.2026, ALONG WITH Bail Appl..1943/2026, 1946/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A. No. 1935 OF 2026 & conn.cases

                               2

                                                2026:KER:30332


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   MONDAY, THE 6TH DAY OF APRIL 2026 / 16TH CHAITHRA, 1948

                  BAIL APPL. NO. 1943 OF 2026

 CRIME NO.47/2026 OF KALAMASSERY POLICE STATION, ERNAKULAM

PETITIONERS:

    1     MURALEEDHARAN P.R,
          AGED 61 YEARS, S/O. RAGHAVAN P.V , PARATHALA(H),
          P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

    2     AKHIL MURALI
          AGED 34 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
          (H), P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

    3     ASHIK MURALI,
          AGED 31 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
          (H), P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

          BY ADVS.
          SMT.ANJALI MENON
          SHRI.JIBI JACOB
RESPONDENT:

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

          SRI.K.A.NOUSHAD, SR. PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.04.2026, ALONG WITH Bail Appl..1935/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 1935 OF 2026 & conn.cases

                               3

                                                2026:KER:30332


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   MONDAY, THE 6TH DAY OF APRIL 2026 / 16TH CHAITHRA, 1948

                  BAIL APPL. NO. 1946 OF 2026

 CRIME NO.129/2026 OF Kalamassery Police Station, Ernakulam

PETITIONERS:

    1     MURALEEDHARAN P.R,
          AGED 61 YEARS, S/O. RAGHAVAN P.V, PARATHALA(H),
          P.O.ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

    2     AKHIL MURALI,
          AGED 34 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
          (H), P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

    3     ASHIK MURALI,
          AGED 31 YEARS, S/O. MURALEEDHARAN P R, PARATHALA
          (H), P.O. ELTHURUTH, LALOOR ROAD, THRISSUR,
          PIN - 680611.

          BY ADVS.
          SMT.ANJALI MENON
          SHRI.JIBI JACOB
RESPONDENT:

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

          SRI.K.A. NOUSHAD, SR. PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.04.2026, ALONG WITH Bail Appl..1935/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 1935 OF 2026 & conn.cases

                               4

                                                2026:KER:30332


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   MONDAY, THE 6TH DAY OF APRIL 2026 / 16TH CHAITHRA, 1948

                  BAIL APPL. NO. 1952 OF 2026

 CRIME NO.77/2026 OF KALAMASSERY POLICE STATION, ERNAKULAM

PETITIONERS:

    1     MURALEEDHARAN P.R,
          AGED 61 YEARS, S/O. RAGHAVAN P.V,
          PARATHALA(H), P.O. ELTHURUTH, LALOOR ROAD,
          THRISSUR, PIN - 680611.

    2     AKHIL MURALI,
          AGED 34 YEARS, S/O. MURALEEDHARAN P R,
          PARATHALA (H), P.O. ELTHURUTH, LALOOR ROAD,
          THRISSUR, PIN - 680611.

    3     ASHIK MURALI,
          AGED 31 YEARS, S/O. MURALEEDHARAN P R,
          PARATHALA (H), P.O. ELTHURUTH, LALOOR ROAD,
          THRISSUR, PIN - 680611.

          BY ADVS.
          SMT.ANJALI MENON
          SHRI.JIBI JACOB
RESPONDENT:

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

          SMT.SREEJA V., SR. PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.04.2026, ALONG WITH Bail Appl..1935/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 1935 OF 2026 & conn.cases

                               5

                                                  2026:KER:30332

                            ORDER

[Bail Appl. Nos.1935/2026, 1943/2026, 1946/2026, 1952/2026]

These applications are filed under Section 483 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS),

seeking regular bail.

2. All these bail applications are connected. The

applicants in all the bail applications are one and the same.

B.A.No.1935 of 2026 pertains to Crime No. 106 of 2026, B.A.No.

1943 of 2026 pertains to Crime No. 47 of 2026, B.A.No. 1946 of

2026 pertains to Crime No. 129 of 2026 and B.A.No. 1952 of 2026

pertains to Crime No. 77 of 2026 of Kalamassery Police Station,

Ernakulam District. The offences alleged in all the crimes are

punishable under Sections 316(2) and 318(4) r/w Section 3(5) of

the Bharatiya Nyaya Sanhita, 2023 (for short, the BNS).

3. The prosecution allegation in all these crimes is

that the applicants who were the directors of Agri Tourism Multi

State Co-operative Society Limited, with the intention of making

unlawful gain for themselves and causing wrongful loss to the

respective de facto complainants, made them believe that the

Society is recognized by the Central Government and promised B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

them that the money deposited would be returned with interest at

the rate of 13% per annum on the maturity date. Believing the

said promise, the de facto complainants deposited money in the

Society as fixed deposits. Thereafter, the applicants cheated them

without paying the interest as promised or returning the principal

amount and thereby committed the offences.

4. I have heard Smt.Anjali Menon, the learned

counsel for the applicants and Sri.K.A. Noushad and Smt.Sreeja V.,

the learned Senior Public Prosecutors. Perused the case diary.

5. The learned counsel for the applicants submitted

that the applicants are innocent and have been falsely implicated

in the present case. The counsel further submitted that no

materials are on record to connect the applicants with the alleged

crime; hence, they are entitled to bail. On the other hand, the

learned Senior Public Prosecutors submitted that the alleged

incident occurred as a part of the intentional criminal acts of the

applicants, and they are not entitled to bail at this stage.

6. The applicants were remanded to judicial

custody on 15.03.2026. The investigation is almost over. The

applicants were granted anticipatory bail in 40 connected cases.

For these reasons, I do not find any reason to hold that the

continued detention of the applicants is required for any purpose. B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

Hence, the applicants are entitled to be released on bail.

In the result, the applications are allowed on the following

conditions: -

(i) The applicants shall be released on bail on

executing a bond for Rs.1,00,000/- (Rupees One lakh only) each in

each case with two solvent sureties for the like sum each to the

satisfaction of the jurisdictional Magistrate/Court.

(ii) The applicants shall fully co-operate with the

investigation.

(iii) The applicants shall appear before the

investigating officer between 10.00 a.m and 11.00 a.m every

Saturday until further orders. They shall also appear before the

investigating officer as and when required.

(iv) The applicants shall not commit any offence of a

like nature while on bail.

(v) The applicants shall not attempt to contact any

of the prosecution witnesses, directly or through any other person,

or in any other way try to tamper with the evidence or influence

any witnesses or other persons related to the investigation.

(vi) The applicants shall not leave the State of Kerala

without the permission of the trial Court.

B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

(vii) The application, if any, for deletion/modification of

the bail conditions or cancellation of bail on the grounds of

violating the bail conditions shall be filed at the jurisdictional

court.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

mea B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

APPENDIX OF BAIL APPL. NO. 1935 OF 2026

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.

106/2026 KALAMASSERY POLICE STATION DATED 10.02.2026 Annexure A2 ATRUE COPY OF THE REMAND REPORT IN CRIME 106/2026 OF KALAMASSERY POLICE STATION DATED 15.03.2026 Annexure A3 A TRUE COPY OF THE STATEMENT OF DISCLOSURE DATED 29.03.2026 Annexure A4 A TRUE COPY OF THE BAIL ORDER GRANTED BY THIS COURT IN CRIME NO. 1018/2025 OF KALAMASSERY POLICE STATION IN BA NO.13050 OF 2025 Annexure A5 A TRUE COPY OF ONE THE ANTICIPATORY BAIL GRANTED BY THE SESSIONS COURT ERNAKULAM IN BA NO. 435/2026 ON 28.03.2026 Annexure A6 A COPY OF THE REPRESENTATION DATED 03.10.2025 Annexure A7 TRUE COPY OF THE JUDGNEMT IN WP C NO.

38386 OF 2025 DATED 17.11.2025 Annexure A8 A TRUE COPY OF THE ORDER PASSED BY THE DESIGNATED COURT (VIITH ADDL. DISTRICT & SESSIONS COURT, ERNAKULAM) IN CRL.M.P. NO. 626/2026 DATED 28.03.2026 Annexure A9 A TRUE COPY OF THE FI STATEMENT OF THE DE FACTO COMPLAINANT DATED 10.02.2026 B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

APPENDIX OF BAIL APPL. NO. 1943 OF 2026

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.

47/2026 OF KALAMASSERY POLICE STATION DATED 17-01-2026 Annexure A2 A TRUE COPY OF THE REMAND REPORT IN CRIME 47/2026 OF KALAMASSERY POLICE STATION DATED 15.03.2026 Annexure A3 A STATEMENT OF DISCLOSURE DATED 29.03.2026 Annexure A4 A TRUE COPY OF THE BAIL ORDER GRANTED BY THIS COURT IN CRIME NO. 1018/2025 OF KALAMASSERY POLICE STATION IN BA NO.13050 OF 2025 Annexure A5 A TRUE COPY OF ONE THE ANTICIPATORY BAIL GRANTED BY THE SESSIONS COURT ERNAKULAM IN BA NO. 435/2026 ON 28.03.2026 Annexure A6 A COPY OF THE REPRESENTATION DATED 03.10.2025 Annexure A7 TRUE COPY OF THE JUDGNEMT IN WP C NO.

38386 OF 2025 DATED 17.11.2025 B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

APPENDIX OF BAIL APPL. NO. 1946 OF 2026

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.

129/2026 OF KALAMASSERY POLICE STATION DATED 15-02-2026 Annexure A2 A TRUE COPY OF THE REMAND REPORT IN CRIME 129/2026 OF KALAMASSERY POLICE STATION DATED 15.03.2026 Annexure A3 A STATEMENT OF DISCLOSURE DATED 29.03.2026 Annexure A4 A TRUE COPY OF THE BAIL ORDER GRANTED BY THIS COURT IN CRIME NO. 1018/2025 OF KALAMASSERY POLICE STATION IN BA NO.13050 OF 2025 Annexure A5 A TRUE COPY OF ONE THE ANTICIPATORY BAIL GRANTED BY THE SESSIONS COURT ERNAKULAM IN BA NO. 435/2026 ON 28.03.2026 Annexure A6 A COPY OF THE REPRESENTATION DATED 03.10.2025 Annexure A7 TRUE COPY OF THE JUDGNEMT IN WP C NO.

38386 OF 2025 DATED 17.11.2025 B.A. No. 1935 OF 2026 & conn.cases

2026:KER:30332

APPENDIX OF BAIL APPL. NO. 1952 OF 2026

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.

77/2026 OF KALAMASSERY POLICE STATION DATED 28-01-2026 Annexure A2 A TRUE COPY OF THE REMAND REPORT IN CRIME 77/2026 OF KALAMASSERY POLICE STATION DATED 15.03.2026 Annexure A3 A STATEMENT OF DISCLOSURE DATED 29.03.2026 Annexure A4 A TRUE COPY OF THE BAIL ORDER GRANTED BY THIS COURT IN CRIME NO. 1018/2025 OF KALAMASSERY POLICE STATION IN BA NO.13050 OF 2025 Annexure A5 A TRUE COPY OF ONE THE ANTICIPATORY BAIL GRANTED BY THE SESSIONS COURT ERNAKULAM IN BA NO. 435/2026 ON 28.03.2026 Annexure A6 A COPY OF THE REPRESENTATION DATED 03.10.2025 Annexure A7 TRUE COPY OF THE JUDGNEMT IN WP C NO.

38386 OF 2025 DATED 17.11.2025