Anurag. S @ Unnikuttan vs State Of Kerala
2026 Latest Caselaw 2688 Ker

Citation : 2026 Latest Caselaw 2688 Ker
Judgement Date : 8 April, 2026

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Kerala High Court

Anurag. S @ Unnikuttan vs State Of Kerala on 8 April, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

B.A.No. 2008 of 2026

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                                                   2026:KER:31582


           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. 2008 OF 2026

   CRIME NO.55/2026 OF NOORANADU POLICE STATION, ALAPPUZHA

PETITIONER/ACCUSED NO.2:

           ANURAG. S @ UNNIKUTTAN
           AGED 25 YEARS, S/O SUBHASH,
           PUTHENTHARAYIL HOUSE, EDAPPANAYAM,
           SOORANAD NORTH VILLAGE,
           KUNNATHOOR THALUK,
           KOLLAM DISTRICT., PIN - 690561

           BY ADV SRI.P.V.DILEEP


RESPONDENTS/STATE AND COMPLAINANT:

    1      STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA,
           ERNAKULAM., PIN - 682031
    2      THE STATION HOUSE OFFICER
           NOORANAD POLICE STATION,
           NOORANAD P.O,
           ALAPPUZHA DISTRICT,, PIN - 690504
           SMT.SREEJA V., SR. PP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.04.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No. 2008 of 2026

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                                                        2026:KER:31582



                               ORDER

This application is filed under Section 483 of the Bharatiya

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

regular bail.

2. The applicant is the accused No.2 in Crime

No.55/2026 of Nooranadu Police Station, Alappuzha District.

The offences alleged are punishable under Sections 189(2),

191(2), 191(3), 296(b), 115(2), 118(1), 118(2) and 109(1) r/w

Section 190 of the Bharatiya Nyaya Sanhita, 2023.

3. The prosecution case, in short, is that the accused

persons have animosity towards the elder brother of the defacto

complainant by name Ajesh. So, on 20.01.2026 at about 9:00

pm, they formed themselves into an unlawful assembly and in

prosecution of the common object of the said assembly, at a

place near Mangarath Colony Junction in ward No.XVI of

Thamarakkulam Grama Panchayat, Chathiyara Village,

assaulted the defacto complainant and his friend. The accused

No.1 abused the defacto complainant in a derogative manner

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2026:KER:31582

and struck on the middle of his head using a shock-absorber

and thereby caused grievous injuries on the scalp. The applicant

hit him with a sharp edged object on his back and the accused

No.3 incessantly fisted on his face and head. When the defacto

complainant tried to obstruct the accused from the attack

against his friend, the accused No.1 beat on his back using the

shock-absorber, causing rib fracture. Thereafter, the accused

No.4 along with accused Nos.5 to 8, continued to assault the

defacto complainant and his friend, fisted and stamped him with

an intention of committing murder. Thus, the applicant

committed the above offences.

4. I have heard Sri.P.V.Dileep, the learned counsel for

the applicant and Smt.V.Sreeja, the learned Senior Public

Prosecutor. Perused the case diary.

5. The learned counsel for the applicant submitted that

the applicant is innocent and has been falsely implicated in the

present case. The counsel further submitted that no materials

are on record to connect the applicant with the alleged crime;

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2026:KER:31582

hence, he is 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

applicant, and he is not entitled to bail at this stage.

6. The applicant was remanded to judicial custody on

23.03.2026. The investigation is almost over and the recovery

has been effected. The applicant has no criminal antecedents.

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

continued detention of the applicant is required for any purpose.

Hence, the applicant is entitled to be released on bail.

In the result, the application is allowed on the following

conditions: -

(i) The applicant shall be released on bail on executing a

bond for Rs.1,00,000/- (Rupees One lakh only) with two

solvent sureties for the like sum each to the satisfaction of the

jurisdictional Magistrate/Court.