[Cites 2, Cited by 0]
Kerala High Court
Sainulabdheen Kudukkil @ Babu Kudukkil vs State Of Kerala on 10 April, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
BA No.1710/2026 and conn.cases
2026:KER:32216
-:1:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1710 OF 2026
CRIME NO.1069/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 16/3/2026 IN BA NO.289 OF 2026
OF SESSIONS COURT, KOZHIKODE
PETITIONER/1st ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS.
SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN. (BY SHO THAMARASSERY
POLICE STATION), PIN - 682031
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1717/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:2:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1717 OF 2026
CRIME NO.1071/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 09.02.2026 IN Bail Appl.
NO.14533 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/3RD ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS. SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN . (BY SHO THAMARASSERY
POLICE STATION), PIN - 682031
SRI.K.A.NOUSHAD, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1710/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:3:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1721 OF 2026
CRIME NO.1070/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 09.02.2026 IN Bail Appl.
NO.14531 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/1ST ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS. SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN . (BY SHO THAMARASSERY
POLICE STATION), PIN - 682031
BY SR.PP SRI.K.A.NOUSHAD
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1710/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:4:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1725 OF 2026
CRIME NO.1072/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 09.02.2026 IN Bail Appl.
NO.14534 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/6TH ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS. SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN (BY SHO THAMARASSERY
POLICE STATION)., PIN - 682031
SR.PP. SRI.K.A.NOUSHAD
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1710/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:5:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1727 OF 2026
CRIME NO.1067/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 09.02.2026 IN Bail Appl.
NO.14527 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/32ND ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS. SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN,(BY SHO THAMARASSERY
POLICE STATION), PIN - 682031
SRI.K.A.NOUSHAD, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1710/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:6:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
BAIL APPL. NO. 1728 OF 2026
CRIME NO.1074/2025 OF Thamarassery Police Station, Kozhikode
AGAINST THE ORDER DATED 09.02.2026 IN Bail Appl.
NO.14535 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/3RD ACCUSED:
SAINULABDHEEN KUDUKKIL @ BABU KUDUKKIL,
AGED 55 YEARS
S/O.MOOSA KUDUKKIL, KUDUKKIL HOUSE, RAROTH,
THAMARASSERY P.O., KOZHIKODE, PIN - 673573
BY ADVS. SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, COCHIN(BY SHO THAMARASSERY
POLICE STATION)., PIN - 682031
SR.PP.SRI.K.A.NOUSHAD
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
7.04.2026, ALONG WITH Bail Appl.1710/2026 AND CONNECTED
CASES, THE COURT ON 10.04.2026 DELIVERED THE FOLLOWING:
BA No.1710/2026 and conn.cases
2026:KER:32216
-:7:-
O R D E R
[Bail Appl. Nos.1710/2026, 1717/2026, 1721/2026, 1725/2026,
1727/2026, 1728/2026]
All these applications are filed under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS),
seeking pre-arrest bail.
2. The incidents in all the bail applications pertain to a
protest made by a 'Samara Samithi' which was formed to protest
the pollution allegedly caused by the functioning of the Fresh Cut
Poultry Treatment Plant, which is functioning at Ambayathode in
the 10th Ward of Kattippara Panchayat, Thamarasserry Taluk,
Kozhikode District. The applicant in all the bail applications is the
same. He is admittedly the Chairman of the Samara Samithi.
Altogether eight crimes were registered by Thamarassery Police
Station, Kozhikode, in respect of various incidents that were
alleged to have taken place on 21/10/2025 in connection with the
protest made by the members of the Samara Samithi against the
functioning of the above-mentioned treatment plant. BA No.
BA No.1710/2026 and conn.cases
2026:KER:32216
1710/2026 pertains to Crime No.1069/2025, BA No. 1717/2026
pertains to Crime No.1071/2025, BA No.1721/2026 pertains to
1070/2025, BA No. 1725/2026 pertains to Crime No.1072/2025,
BA No.1728/2026 pertains to Crime No.1074/2025 and BA
No.1727/2026 pertains to Crime No.1067/2025.
3. The status of the applicant, the offences involved and
the brief description of the prosecution case in each case is
described below:
4. The applicant is the accused No.1 in Crime No.1069/2025.
The offences alleged are punishable under Sections 189(2),
189(3), 189(4), 191(2), 191(3), 121(2), 121(1), 118(1), 310(2), 49
and 294(b) read with 190 of the Bharatiya Nyaya Sanhita, 2023
(for short, the BNS).
5. The prosecution allegation is that on 21/10/2025 at
about 4.15 p.m, the applicant, along with 24 other accused
persons and another 300 identifiable persons, conspired
together, armed with deadly weapons such as sticks and stones
BA No.1710/2026 and conn.cases
2026:KER:32216
and after forming themselves into an unlawful assembly, made a
protest in front of the waste processing plant known as "Fresh
Cut". The protest was made demanding the permanent
shutdown of the said industry as it causes pollution to the nearby
people. At about 5.30 p.m, while the accused and others were
vandalising the plant premises, the informant, who was recording
the incident on his mobile phone, was assaulted by the accused
using sticks and stones, causing him injuries and obstructed him
in the discharge of his official duties. The accused forcibly took
away the informant's mobile phone valued at Rs. 45,000/- and
thereby committed the offences.
6. The applicant is the accused No.3 in Crime No.1071/2025.
The offences alleged are punishable under Sections 189(2),
189(3), 189(4), 191(2), 191(3), 121(2), 118(1), 121(1), 118(1),
118(2), 109(1), 61(2) and 249(b) read with 190 of the Bharatiya
Nyaya Sanhita, 2023 and Section 6 of the Kerala Public Ways
(Restriction of Assemblies and Processions) Act, 2011.
BA No.1710/2026 and conn.cases
2026:KER:32216
7. The prosecution case, in short, is that on 21/10/2025
at 5.30 p.m, around 200 persons formed themselves into an
unlawful assembly, armed with deadly weapons, including stones
and sticks and attacked the police personnel by violating the
lawful commands of the police officers to refrain from making any
law-and-order situation. Thus, the applicant, along with the other
accused persons who were protesting the functioning of the Fresh
Cut Treatment Plant situated at Ambayathodu, with the definite
intention to cause the death of the police officers, attacked them
with stones and sticks and thereby caused injury to some of the
police officers, including the Superintendent of Police. The
Superintendent of Police sustained a fracture to his teeth, and ASI
Mr Sooraj sustained a fracture on his leg. Around 30 other police
personnel also sustained injury. Because of the incident, police
officials were further prevented from discharging their official
duty and thereby committed the offences.
8. The applicant is the accused No.1 in Crime
BA No.1710/2026 and conn.cases
2026:KER:32216
No.1070/2025. The offences alleged are punishable under
Sections 189(2), 189(3), 189(4), 191(2), 326(g), 326(f), 109(1),
333, 127(2), 61(2) and 191(3) read with 190 of BNS, 2023,
Section 3 of the Explosive Substances Act, 1908 and Sections 3, 5
and 6 of the Kerala Prevention of Damage to Private Property and
Payment of Compensation Act, 2019.
9. The prosecution allegation is that on 21/10/2025 at
about 4.15 p.m, the applicant, along with 24 other identifiable
accused persons, conspired together, armed with deadly
weapons such as sticks and stones and after forming themselves
into an unlawful assembly, made a protest in front of the waste
processing plant known as "Fresh Cut" which was functioning at
Ambayathode, Irachippara. The protest was made demanding the
permanent shutdown of the said industry as it causes pollution to
the nearby people. Though there was an order of the District
Police Chief to disperse the unlawful assembly, the accused
persons, with an intention to cause the death of the District Police
Chief and the police party, attacked them using sticks and stones.
BA No.1710/2026 and conn.cases
2026:KER:32216
They damaged the CCTV cameras, vehicles and other properties
inside the plant and set the plant ablaze using explosive
materials. With the intention of killing the workers of the plant,
they locked them inside a container lorry, set it on fire, thereby
attempting to commit murder. The incident is said to have caused
a loss of about Rs. 5 crores, and thereby the applicants
committed the above offences.
10. The applicant is the accused No.6 in Crime
No.1072/2025. The offences alleged are punishable under
Sections 189(2), 189(3), 189(4), 191(2), 191(3), 285, 132, 121(1),
118(1), 109(1) 49 and 294(b) read with 190 of the Bharatiya
Nyaya Sanhita, 2023, Sections 3 and 5 of the Kerala Prevention of
Damage to Private Property and Payment of Compensation Act,
2019 and Section 6 of Kerala Public Ways (Restriction of
Assemblies and Processions) Act, 2011.
11. The prosecution case in short is that on 21/10/2025
while the informant was driving lorry bearing Regn.No.KL57-T
BA No.1710/2026 and conn.cases
2026:KER:32216
7230 which belongs to the Fresh Cut Waste Processing Plant and
when he reached near the said plant at 4.05 p.m, accused Nos. 1
to 5 including the applicant along with 150 other persons formed
themselves into an unlawful assembly, wrongfully restrained the
lorry and thereafter they assaulted the informant with hands. One
of the people assaulted the informant with a stick on his head.
Since the hit was avoided, he sustained injury to his neck and
death was avoided. They have further destroyed the lorry, caused
a loss to the tune of Rs. 1,00,000/- and thereby committed the
above offences.
12. The applicant is the accused No.32 in Crime
No.1067/2025. The offences alleged are punishable under
Sections 49, 189(2), 189(3), 189(4), 191(2), 191(3) and 285 read
with 190 of the Bharatiya Nyaya Sanhita, 2023 and Section 6 of
the Kerala Public Ways (Restriction of Assemblies and
Processions) Act, 2011.
13. The prosecution case in short, is that on 21/10/2025
BA No.1710/2026 and conn.cases
2026:KER:32216
from 10.00 a.m to 3.00 p.m, accused Nos. 1 to 21 and 300 other
persons made a mass protest against the functioning of the Fresh
Cut Treatment Plant and further demanding its closure by
occupying public road in front of the plant and all the accused
were armed with deadly weapons including stones and sticks.
They then made a protest not only against the plant but also
against the police, thereby intentionally disobeying the lawful
orders of the police and causing obstruction to the public way.
14. The applicant is the accused No.3 in Crime
No.1074/2025. The offences alleged are punishable under
Sections 189(2), 191(2), 285, 132, 49 and 249(b) read with 190 of
the Bharatiya Nyaya Sanhita, 2023.
15. The prosecution case in short is that on 21/10/2025 at
9.20 p.m, while the informant who is a Station Officer at Mukkam
Fire Station along with his crew came to the duty to the waste
processing plant known as 'Fresh Cut' which was functioning at
Ambayathode, Irachippara along with fire rescue vehicles and
BA No.1710/2026 and conn.cases
2026:KER:32216
when they reached at the place Ambalamukku, about 100
identifiable persons with an intention to commit the offence,
unlawfully assembled at the public road, obstructed the said
vehicle and thereby obstructed their official duty.
16. I have heard Sri.Nirmal S., the learned counsel for the
applicant and Sri.K.A.Noushad, the learned Senior Public
Prosecutor. Perused the case diary.
17. 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;
hence, he is entitled to bail. The learned Senior Public Prosecutor,
on the other hand, submitted that the alleged incident occurred
as part of the applicant's intentional criminal acts, and if he is
released on bail at this stage, it will affect the course of the
investigation.
18. Prima facie, there are materials on record to connect
the applicant with the crime. Before this incident, this court
BA No.1710/2026 and conn.cases
2026:KER:32216
passed a police protection order in favour of Fresh Cut Organics
Private Limited. The applicant was the respondent No.9 in the
said police protection order. The investigation conducted
revealed that at the time of the alleged incident, the applicant
was present at the spot. The applicant has also admitted his
presence. Having heard the learned counsel for the applicant, the
learned Senior Public Prosecutor, having perused the report
submitted by the investigating officer, and the materials collected
by the investigating agency so far, I am not inclined to exercise
the extraordinary jurisdiction vested with this Court under Section
482 of the BNSS.
19. The applicant moved pre-arrest bail applications in
respect of two other crimes against him, Crime Nos. 1068/2025
and 1076/2025 of Thamarassery Police Station, Kozhikode, about
the same incident as BA Nos.14523/2025 and 14489/2025. The
said applications were disposed of by this Court on 9 th February
2026, directing the applicant to surrender before the
investigating officer for the purpose of interrogation. Accordingly,
BA No.1710/2026 and conn.cases
2026:KER:32216
the applicant surrendered before the investigating officer, after
interrogation, his arrest was recorded, and he was produced
before the jurisdictional Magistrate. The learned Magistrate
remanded him to judicial custody. Thereafter, due to physical
ailments, he was admitted at Government Medical College,
Kozhikode, and he is still in the hospital. The learned Senior
Public Prosecutor submitted that the investigating agency wants
to file an application for police custody in Crime Nos. 1068/2025
and 1076/2025, and since the applicant is admitted as an in-
patient in the hospital, the custody application could not be filed
so far. The learned Senior Public Prosecutor further submitted
that the interrogation of the applicant is necessary in the above
crimes also.
For these reasons, I am of the view that these bail
applications can also be disposed of, granting an opportunity to
the investigating agency to record the arrest of the applicant in
the above crimes and interrogate him. Accordingly, these bail
applications are disposed of as follows:
BA No.1710/2026 and conn.cases
2026:KER:32216
(i) The investigating officer may record the formal arrest of
the applicant in the above six crimes, if required.
(ii) If the investigating officer wants the police custody of
the applicant in the above six crimes as well, he may move an
application for police custody in the above crimes along with
Crime Nos. 1068/2025 and 1076/2025 of Thamarassery Police
Station.
(iii) The bail applications, if any, moved by the applicant
shall be considered and disposed of by the jurisdictional
Magistrate on merits, after the police custody is over, in
accordance with law, as far as possible, on the same day itself.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
Rp
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1710 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1069/2025 DATED
22-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14529/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 289/2026 BY THE SESSIONS COURT,
KOZHIKODE
Annexure A4 TRUE COPY OF THE FORGED RESIGNATION
LETTER PRODUCED BY THE RESPONDENT IN
WP(C) 40405/2025
Annexure A5 TRUE COPY OF THE VAKALATH FILED BY THE
PETITIONER IN WP(C) 40405/2025
Annexure A6 TRUE COPY OF THE WOUND CERTIFICATE OF
INJURED POLICE OFFICER, JADEER
Annexure A7 TRUE COPY OF THE MEDICAL REPORT AND
TREATMENT PLAN DATED 02-01-2026 ISSUED
BY DR. ABI ABRAHAM, NEPHROLOGY AND CHIEF
OF RENAL TRANSPLANT SURGEON, LAKESHORE
HOSPITAL, KOCHI
Annexure A8 TRUE COPY OF THE PATIENT TREATMENT
SUMMARY OF THE DEPARTMENT OF NEPHROLOGY,
SANTHI HOSPITAL, OMASSERY, KOZHIKODE
DATED 03-03-2026
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1717 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1071/2025 DATED
22-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14533/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 291/2026 BY THE DISTRICT AND
SESSIONS COURT, KOZHIKODE
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1721 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1070/2025 DATED
22-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14531/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 290/2026 BY THE DISTRICT AND
SESSIONS COURT, KOZHIKODE
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1725 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1072/2025 DATED
22-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14534/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 292/2026 BY THE DISTRICT AND
SESSIONS COURT, KOZHIKODE
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1727 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1067/2025 DATED
21-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14527/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 288/2026 BY THE SESSIONS COURT,
KOZHIKODE
BA No.1710/2026 and conn.cases
2026:KER:32216
APPENDIX OF BAIL APPL. NO. 1728 OF 2026
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FIR NO.1074/2025 DATED
22-10-2025 ALONG WITH THE FIS
Annexure A2 TRUE COPY OF THE ORDER IN BAIL
APPLICATION NO. 14535/2025 DATED 09-02-
2026 BY THIS HON'BLE COURT
Annexure A3 TRUE COPY OF ORDER DATED 16-03-2026 IN
B.A NO. 293/2026 BY THE DISTRICT AND
SESSIONS COURT, KOZHIKODE
