Ravikumar.P vs State Of Kerala
2026 Latest Caselaw 1043 Ker

Kerala High Court

Ravikumar.P vs State Of Kerala on 2 February, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                            2026:KER:8670
BAIL APPL. NO. 397 OF 2026

                             1

        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. 397 OF 2026

CRIME NO.917/2025 OF Vandiperiyar Police Station, Idukki

PETITIONER/ACCUSED:

         RAVIKUMAR.P
         AGED 40 YEARS
         S/O PALSWAMY, ‘SIVAPARVATHY', 59TH MILE,
         VANDIPERIYAR, IDUKKI, PIN - 685533


         BY ADVS.
         SHRI.TITUS MANI
         SRI.P.A.JACOB
         SRI.BINNY THOMAS
         SHRI.SWAROOP A.P.
         SHRI.R.KRISHNANUNNI
         SMT.SREYA MADHUSUDHAN




RESPONDENT/COMPLAINANT:

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

         BY ADV.SRI.K.A. NOUSHAD, SR. PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 02.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                   2026:KER:8670
BAIL APPL. NO. 397 OF 2026

                               2



                           ORDER

This application is filed under Section 482 of the

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

seeking pre-arrest bail.

2. The applicant is the sole accused in Crime

No.917/2025 of Vandiperiyar Police Station, Idukki District.

The offences alleged are punishable under Sections 323, 324,

325, 326, 341 and 506(i) of the Indian Penal Code, 1860.

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

applicant, the husband of the defacto complainant, had been

subjecting her to continuous physical harassment and with the

intention of wrongfully restraining, assaulting, and intimidating

her, continued such acts even after she shifted to her father-

in-law's house at Vandiperiyar. It is alleged that during the

intervening night of 27.04.2024 at about 10.00 p.m. and

28.04.2024 at about 02.00 a.m., the applicant wrongfully

restrained her by holding her neck, threatened to kill her,

slapped her on the cheeks, ears and back, covered her mouth,

twisted her hand and when she attempted to open the door, 2026:KER:8670 BAIL APPL. NO. 397 OF 2026

struck her left wrist with a wooden cricket bat causing a

fracture and also hit her ear, resulting in a fracture of the ear

bone, and thereby committed the offences.

4. I have heard Sri.Titus Mani Vettom, the

learned counsel for the applicant and Sri.K.A.Noushad, 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 above crime. 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.

6. The applicant is the husband of the defacto

complainant. A matrimonial dispute is pending between them.

The alleged incident had taken place on 27.04.2024. However,

the First Information Report was lodged on 30.11.2024. Even

before that, i.e., on 04.11.2024, the applicant has filed an

original petition for divorce against the defacto complainant 2026:KER:8670 BAIL APPL. NO. 397 OF 2026

before the Family Court. The applicant does not have any

criminal antecedents. Considering the allegations made

against the applicant, his custodial interrogation seems

unnecessary. For these reasons, I find this to be an

appropriate case to grant pre-arrest bail to the applicant.

In the result, the application is allowed on the

following conditions:-

(i) The applicant shall be released on bail in the

event of his arrest 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 arresting

officer/investigating officer, as the case may be.

(ii) The applicant shall fully cooperate with the

investigation, including subjecting himself to the deemed

police custody for discovery, if any, as and when demanded.

(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.

2026:KER:8670 BAIL APPL. NO. 397 OF 2026

(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 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 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 Mn 2026:KER:8670 BAIL APPL. NO. 397 OF 2026

APPENDIX OF BAIL APPL. NO. 397 OF 2026

PETITIONER ANNEXURES

Annexure A-1 THE TRUE COPY OF THE F.I.R DT. 30-11-

Annexure A-2 THE TRUE COPY OF THE F.I STATEMENT DT.

30-11-2025 Annexure A-3 THE TRUE COPY OF THE ORDER DT. 08-01-