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Kerala High Court
Abhay Jeevan vs State Of Kerala on 8 April, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
B.A.No.1926/2026 & 1927/2026
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2026:KER:31417
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 8TH DAY OF APRIL 2026 / 18TH CHAITHRA, 1948
BAIL APPL. NO. 1926 OF 2026
CRIME NO.277/2026 OF Koyilandy Police Station, Kozhikode
PETITIONER/ACCUSED NO.3:
AKASH REVI, AGED 28 YEARS
S/O REVI, VALIYIL (H), PANTHALAYANI, KOYILANDY
P.O., KOZHIKODE DISTRICT, PIN - 673305
BY ADVS. SRI.ADITHYA RAJEEV
SMT.S.PARVATHI
RESPONDENT/STATE:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, KOCHI, PIN - 682031
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.04.2026, ALONG WITH BA 1927/2026 THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
B.A.No.1926/2026 & 1927/2026
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2026:KER:31417
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 8TH DAY OF APRIL 2026 / 18TH CHAITHRA, 1948
BAIL APPL. NO. 1927 OF 2026
CRIME NO.277/2026 OF Koyilandy Police Station, Kozhikode
PETITIONER/2ND ACCUSED:
ABHAY JEEVAN, AGED 20 YEARS
S/O SAJEEVAN, PUTHIYOTTUM THAZHE (H),
PULIYANCHERY, MUCHUKUNNU (P.O.), KOZHIKODE
DISTRICT, PIN - 673307
BY ADVS. SRI.ADITHYA RAJEEV
SMT.S.PARVATHI
RESPONDENT/STATE:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, KOCHI, PIN - 682031
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 08.04.2026, ALONG WITH BA 1926/2026 THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
B.A.No.1926/2026 & 1927/2026
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2026:KER:31417
ORDER
These applications are filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS),
seeking regular bail.
2. The applicant in B.A.No.1926/2026 is the
accused No.3 and the applicant in B.A.No.1927/2026 is the
accused No.2 in Crime No.277/2026 of Koyilandy Police Station,
Kozhikode District. The offences alleged are punishable under
Sections 138, 309(4) and 308(2) read with Section 3(5) of the
Bharatiya Nyaya Sanhita, 2023.
3. The prosecution case, in short, is that on
9.3.2026 at 12.30 pm, the accused persons came in a car
bearing registration No.KL 56 Z 1655, wrongfully restrained the
bike bearing registration No.KL 56F 3268 driven by the first
informant, abducted and assaulted him at a place called Madathil
Thazhe. The accused persons committed extortion and robbery
of money of the first informant and thereby committed the
offences.
4. I have heard Sri. Adithya Rajeev, the learned
counsel for the applicants and Sri. K.A. Noushad, the learned
Senior Public Prosecutor. Perused the case diary.
B.A.No.1926/2026 & 1927/2026
2026:KER:31417
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 Prosecutor 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 15.3.2026. The investigation is almost over. The
applicants have no criminal antecedents. For these reasons, I do
not find any reason to hold that the continued detention of the
applicants is required for any purpose. Hence, the applicants are
entitled to be released on bail.
In the result, these 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
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.
B.A.No.1926/2026 & 1927/2026
2026:KER:31417
(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.
(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
kp
B.A.No.1926/2026 & 1927/2026
2026:KER:31417
APPENDIX OF BAIL APPL. NO. 1926 OF 2026
PETITIONER ANNEXURES
Annexure-I A TRUE COPY OF THE FIRST INFORMATION
OF 2026 OF QUILANDY POLICE STATION,
KOZHIKODE
Annexure-II A TRUE COPY OF THE ORDER DATED 21-03-
2026 IN CMP (BA) NO. 21 OF 2026 IN CRIME
NO. 277 OF 2026 OF KOYILANDY POLICE
STATION BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, KOYILANDY
B.A.No.1926/2026 & 1927/2026
2026:KER:31417
APPENDIX OF BAIL APPL. NO. 1927 OF 2026
PETITIONER ANNEXURES
Annexure-I A TRUE COPY OF THE FIRST INFORMATION
OF 2026 OF QUILANDY POLICE STATION,
KOZHIKODE
Annexure-II A TRUE COPY OF THE ORDER DATED 21-03-
2026 IN CMP NO. 1 OF 2026 IN CRIME NO.
277 OF 2026 OF KOYILANDY POLICE STATION
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, KOYILANDY
