[Cites 1, Cited by 0]
Kerala High Court
Rahul Rajendran vs State Of Kerala on 2 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:8408
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 2ND DAY OF FEBRUARY 2026/13TH MAGHA, 1947
BAIL APPL. NO. 462 OF 2026
CRIME NO.1363/2024 OF TOWN EAST POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 20.01.2026 IN CRMP NO.1 OF 2026 OF CHIEF
JUDICIAL MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.3:
RAHUL RAJENDRAN
AGED 27 YEARS, S/O RAJENDRAN,
CHOORANOLIL HOUSE, KOCHUKANJIRAPARA, KANAM P.O,
KOTTAYAM DISTRICT, PIN - 686515
BY ADV SRI.P.P.BIJU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY ADV.
SRI.M.C ASHI, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.02.2026, ALONG WITH BAIL APPL.466/2026, 467/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2
2026:KER:8408
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 2ND DAY OF FEBRUARY 2026/13TH MAGHA, 1947
BAIL APPL. NO. 466 OF 2026
CRIME NO.1262/2024 OF TOWN EAST POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 20.01.2026 IN CRMP NO.1 OF 2026 OF CHIEF
JUDICIAL MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.5:
RAHUL RAJENDRAN
AGED 27 YEARS, S/O RAJENDRAN,
CHOORANOLIL HOUSE, KOCHUKANJIRAPARA, KANAM P.O,
KOTTAYAM DISTRICT, PIN - 686515
BY ADV SRI.P.P.BIJU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY ADV.
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.02.2026, ALONG WITH BAIL APPL.462/2026 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 462 OF 2026 & CON. CASES
3
2026:KER:8408
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 2ND DAY OF FEBRUARY 2026/13TH MAGHA, 1947
BAIL APPL. NO. 467 OF 2026
CRIME NO.1282/2024 OF TOWN EAST POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 20.01.2026 IN CRMP NO.1 OF 2026 OF CHIEF
JUDICIAL MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.5:
RAHUL RAJENDRAN
AGED 27 YEARS, S/O RAJENDRAN,
CHOORANOLIL HOUSE, KOCHUKANJIRAPARA, KANAM P.O,
KOTTAYAM DISTRICT, PIN - 686515
BY ADV SRI.P.P.BIJU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY ADV.
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.02.2026, ALONG WITH BAIL APPL.462/2026 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 462 OF 2026 & CON. CASES
4
2026:KER:8408
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 2ND DAY OF FEBRUARY 2026/13TH MAGHA, 1947
BAIL APPL. NO. 471 OF 2026
CRIME NO.1285/2024 OF TOWN EAST POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 20.01.2026 IN CRMP NO.1 OF 2026 OF CHIEF
JUDICIAL MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.4:
RAHUL RAJENDRAN
AGED 27 YEARS, S/O RAJENDRAN,
CHOORANOLIL HOUSE, KOCHUKANJIRAPARA, KANAM P.O,
KOTTAYAM DISTRICT, PIN - 686515
BY ADV SRI.P.P.BIJU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY ADV.
SRI.M.C ASHI, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.02.2026, ALONG WITH BAIL APPL.462/2026 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 462 OF 2026 & CON. CASES
5
2026:KER:8408
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 2ND DAY OF FEBRUARY 2026/13TH MAGHA, 1947
BAIL APPL. NO. 473 OF 2026
CRIME NO.1255/2024 OF TOWN EAST POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 20.01.2026 IN CRMP NO.1 OF 2026 OF CHIEF
JUDICIAL MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.4:
RAHUL RAJENDRAN
AGED 27 YEARS, S/O RAJENDRAN,
CHOORANOLIL HOUSE, KOCHUKANJIRAPARA, KANAM P.O,
KOTTAYAM DISTRICT, PIN - 686515
BY ADV SRI.P.P.BIJU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY ADV.
SRI.M.C ASHI, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.02.2026, ALONG WITH BAIL APPL.462/2026 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 462 OF 2026 & CON. CASES
6
2026:KER:8408
ORDER
Dated this the 02nd day of February, 2026
These applications are filed under Section 483 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short,
BNSS), seeking regular bail.
2. Since the accused in all the cases and
subject matter of the dispute in all the cases is one and the
same, I am disposing these bail applications by a common
order.
3. Bail Appl. No.462 of 2026 pertains to
Crime No.1363/2024 of Town East Police Station, Thrissur
District. The applicant is the accused No.3 therein. Bail
Appl. No.466 of 2026 pertains to Crime No.1262/2024 of
Town East Police Station, Thrissur District. The applicant is
the accused No.5 therein. Bail Appl. No.467 of 2026
pertains to Crime No.1282/2024 of Town East Police
Station, Thrissur District. The applicant is the accused No.5
therein. Bail Appl. No.471 of 2026 pertains to Crime
No.1285/2024 of Town East Police Station, Thrissur
District. The applicant is the accused No.4 therein. Bail
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
Appl. No.473 of 2026 pertains to Crime No.1255/2024 of
Town East Police Station, Thrissur District. The applicant is
the accused No.4 therein. The offences alleged in all the
cases are punishable under Sections 420 and 406 read with
34 of the Indian Penal Code.
4. The prosecution case in all the cases, in
short, is that, the applicant along with the remaining
accused induced the de facto complainants therein to
deposit money in their company namely, Casilda Education
Overseas Private Limited, promising that they would
provide employment visa in Europe. However, the
accused, after receiving the money did not provide visa or
return the amount and thereby committed the offences.
5. I have heard Sri. Biju P.P., the learned
counsel for the applicant and Sri. M.C.Ashi and Sri.
K.A.Noushad, the learned Senior Public Prosecutors.
Perused the case diary.
6. The learned counsel for the applicant
submitted that the applicant is innocent and has been
falsely implicated in the present case. The counsel further
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
submitted that no materials are on record to connect the
applicant with the alleged crime; hence, he is 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 applicant, and
he is not entitled to bail at this stage.
7. The applicant was remanded to judicial
custody on 26.12.2025. The investigation is almost over.
Annexure A1 would show that the applicant is the Assistant
Manager of the company. He is a paid employee.
Annexure A3 would show that he has resigned from the
company on 15.07.2024. The case records would show
that the de facto complainant paid the amount to the
account of the company. However, it is seen that the
company has transferred the amount to the account of the
applicant as well. The definite case of the applicant is that
thereafter Directors of the company withdrew the amount
from his account. The applicant has no criminal
antecedents and he has been granted bail in connected
cases. For these reasons, I do not find any reason to hold
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
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 applications are 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)
in each case with two solvent sureties for the like sum each
to the satisfaction of the jurisdictional Magistrate/Court.
(ii) The applicant shall fully co-operate with
the investigation.
(iii) The applicant shall appear before the
investigating officer between 10.00 a.m and 11.00 a.m.
every Saturday until further orders. He shall also appear
before the investigating officer as and when required.
(iv) The applicant shall not commit any
offence of a like nature while on bail.
(v) The applicant 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
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
evidence or influence any witnesses or other persons
related to the investigation.
(vi) The applicant 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
ARK
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
APPENDIX OF BAIL APPL. NO. 462 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE OFFER LETTER DATED
03.01.2024 ISSUED BY THE MANAGING DIRECTOR,
CASILDA EDUCATION OVERSEAS PRIVATE LIMITED TO
THE PETITIONER
ANNEXURE A2 TRUE COPY OF THE RESIGNATION LETTER DATED
18.06.2024 SENT BY THE PETITIONER VIA EMAIL
TO THE MANAGING DIRECTOR OF CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 19.06.2024 SENT
BY THE MANAGING DIRECTOR, CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED VIA EMAIL TO THE
PETITIONER
ANNEXURE A4 TRUE COPY OF THE ORDER DATED 30.08.2024 IN BA
NO.6019/2024 OF THIS HON'BLE COURT
ANNEXURE A5 TRUE COPY OF THE ORDER DATED 20.01.2026 IN
CRL.MP NO.01/2026 OF CHIEF JUDICIAL
MAGISTRATE COURT, THRISSUR
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
APPENDIX OF BAIL APPL. NO. 466 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE OFFER LETTER DATED
03.01.2024 ISSUED BY THE MANAGING DIRECTOR,
CASILDA EDUCATION OVERSEAS PRIVATE LIMITED TO
THE PETITIONER
ANNEXURE A2 TRUE COPY OF THE RESIGNATION LETTER DATED
18.06.2024 SENT BY THE PETITIONER VIA EMAIL
TO THE MANAGING DIRECTOR OF CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 19.06.2024 SENT
BY THE MANAGING DIRECTOR, CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED VIA EMAIL TO THE
PETITIONER
ANNEXURE A4 TRUE COPY OF THE ORDER DATED 30.08.2024 IN BA
NO.6019/2024 OF THIS HON'BLE COURT
ANNEXURE A5 TRUE COPY OF THE ORDER DATED 20.01.2026 IN
CRL.MPNO.01/2026 OF CHIEF JUDICIAL MAGISTRATE
COURT, THRISSUR
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
APPENDIX OF BAIL APPL. NO. 467 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE OFFER LETTER DATED
03.01.2024 ISSUED BY THE MANAGING DIRECTOR,
CASILDA EDUCATION OVERSEAS PRIVATE LIMITED TO
THE PETITIONER
ANNEXURE A2 TRUE COPY OF THE RESIGNATION LETTER DATED
18.06.2024 SENT BY THE PETITIONER VIA EMAIL
TO THE MANAGING DIRECTOR OF CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 19.06.2024 SENT
BY THE MANAGING DIRECTOR, CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED VIA EMAIL TO THE
PETITIONER
ANNEXURE A4 TRUE COPY OF THE ORDER DATED 30.08.2024 IN BA
NO.6019/2024 OF THIS HON'BLE COURT
ANNEXURE A5 TRUE COPY OF THE ORDER DATED 20.01.2026 IN
CRL.MC NO.01/2026 OF CHIEF JUDICIAL
MAGISTRATE COURT, THRISSUR
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
APPENDIX OF BAIL APPL. NO. 471 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE OFFER LETTER DATED
03.01.2024 ISSUED BY THE MANAGING DIRECTOR,
CASILDA EDUCATION OVERSEAS PRIVATE LIMITED TO
THE PETITIONER
ANNEXURE A2 TRUE COPY OF THE RESIGNATION LETTER DATED
18.06.2024 SENT BY THE PETITIONER VIA EMAIL
TO THE MANAGING DIRECTOR OF CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 19.06.2024 SENT
BY THE MANAGING DIRECTOR, CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED VIA EMAIL TO THE
PETITIONER
ANNEXURE A4 TRUE COPY OF THE ORDER DATED 30.08.2024 IN BA
ANNEXURE A5 TRUE COPY OF THE ORDER DATED 20.01.2026 IN
CRL.MC NO.01/2026 OF CHIEF JUDICIAL
MAGISTRATE COURT, THRISSU
BAIL APPL. NO. 462 OF 2026 & CON. CASES
2026:KER:8408
APPENDIX OF BAIL APPL. NO. 473 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE OFFER LETTER DATED
03.01.2024 ISSUED BY THE MANAGING DIRECTOR,
CASILDA EDUCATION OVERSEAS PRIVATE LIMITED TO
THE PETITIONER
ANNEXURE A2 TRUE COPY OF THE RESIGNATION LETTER DATED
18.06.2024 SENT BY THE PETITIONER VIA EMAIL
TO THE MANAGING DIRECTOR OF CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 19.06.2024 SENT
BY THE MANAGING DIRECTOR, CASILDA EDUCATION
OVERSEAS PRIVATE LIMITED VIA EMAIL TO THE
PETITIONER
ANNEXURE A4 TRUE COPY OF THE ORDER DATED 30.08.2024 IN BA
ANNEXURE A5 TRUE COPY OF THE ORDER DATED 20.01.2026 IN
CRL.MC NO.01/2026 OF CHIEF JUDICIAL
MAGISTRATE COURT, THRISSUR
