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Kerala High Court
Rakhi vs Versus State Of Kerala on 3 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
B.A.No.275/2026 and Con.Cases
1
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 275 OF 2026
CRIME NO.853/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.2:
RAKHI V S, AGED 46 YEARS, W/O M JAYACHANDRAN,
MUDAVARATHU HOUSE, TC 9/294 - 1, JAWAHAR NAGAR,
SASTHAMANGALAM P.O., THIRUVANANTHAPURAM DISTRICT,
KERALA STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.MARILIN ROMEO, SMT.PARVATHY S.
SHRI.VISHNU MOHAN, SHRI.REHIM RAWTHER
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION, THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT), PIN - 682031
2 JAFFER KHAN,
AGED 56 YEARS
S/O MUHAMMAD HUSSAIN, ASIF MANZIL,
MUKKOLAKKAL,KARIPOOR, THIRUVANANTHAPURAM RURAL,
KERALA, PIN - 695541
SRI.K.A.NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..292/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
2
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 292 OF 2026
CRIME NO.868/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.2:
RAKHI V S, AGED 46 YEARS
W/O M JAYACHANDRAN, MUDAVARATHU HOUSE,TC 9/294 -
1, JAWAHAR NAGAR, SASTHAMANGALAM
P.O.,THIRUVANANTHAPURAM, KERALA STATE- 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.MARILIN ROMEO, SHRI.VISHNU MOHAN
SHRI.REHIM RAWTHER, SMT.PARVATHY S.
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION,THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT), PIN - 682031
2 MANJU, AGED 62 YEARS
D/O NALINI, SREEMANCH, TC 76/708(1),KUDAVOOR,
ANAYARA, KADAKAMPALLI, THIRUVANANTHAPURAM RURAL,
KERALA, PIN - 695029
SRI.M.C. ASHI, SR. PP,
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
3
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 297 OF 2026
CRIME NO.1057/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.2:
RAKHI V S, AGED 46 YEARS
W/O M JAYACHANDRAN, MUDAVARATHU HOUSE,TC 9/294 -
1, JAWAHAR NAGAR, SASTHAMANGALAM P.O,
THIRUVANANTHAPURAM, KERALA STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.MARILIN ROMEO,SHRI.VISHNU MOHAN
SHRI.REHIM RAWTHER
SMT.PARVATHY S.
RESPONDENT/COMPLAINANT/STATE:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION,THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT), PIN - 682031
2 LEKSHMI S NAIR, AGED 75 YEARS
D/O SUBHADRA AMMA, SREELEKSHMI,TNRA 73,
THEKKUMKARA, KARIPOOR,THIRUVANANTHAPURAM RURAL,
KERALA, PIN - 695541
SRI.K.A.NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
4
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 374 OF 2026
CRIME NO.760/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/SOLE ACCUSED:
RAKHI V S, AGED 46 YEARS
W/O M JAYACHANDRAN, MUDAVARATHU HOUSE,TC 9/294 -
1, JAWAHAR NAGAR, SASTHAMANGALAM P.O.,
THIRUVANANTHAPURAM, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.PARVATHY S., SHRI.REHIM RAWTHER
SMT.MARILIN ROMEO
SHRI.VISHNU MOHAN
RESPONDENT/COMPLAINANT/STATE:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION,THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT, PIN - 682031
2 MURALEEDHARAN NAIR
S/O VELUPILLA, KATTAKAL VEEDU MUNDELA
VELLANAD,THIRUVANANTHAPURAM, KERALA, PIN - 695543
SRI.M.C. ASHI, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
5
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 376 OF 2026
CRIME NO.739/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.2:
RAKHI V S, AGED 46 YEARS
W/O M JAYACHANDRAN, MUDAVARATHU HOUSE, TC 9/294 -
1, JAWAHAR NAGAR, SASTHAMANGALAM P.O.,
THIRUVANANTHAPURAM, KERALA STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.PARVATHY S.
SHRI.REHIM RAWTHER
SMT.MARILIN ROMEO
SHRI.VISHNU MOHAN
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM, ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION, THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT, PIN - 682031
2 SAJIRATHU BEEVI
D/O NABEESA, NN 69 NEETHI NAGAR, PEROORKADA,
THIRUVANANTHAPURAM , KERALA, PIN - 695005
SRI.K.A.NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
6
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 380 OF 2026
CRIME NO.937/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.1:
RAKHI V S, AGED 46 YEARS
W/O M JAYACHANDRAN, MUDAVARATHU HOUSE,TC 9/294 -
1, JAWAHAR NAGAR, SASTHAMANGALAM P.O.,
THIRUVANANTHAPURAM, KERALA STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.PARVATHY S.
SHRI.REHIM RAWTHER
SMT.MARILIN ROMEO
SHRI.VISHNU MOHAN
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION, THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT, PIN - 682031
2 BINDHU VIJAYAMA
THIRUVATHIRA, KOLLAMKAVU, PAZHAKUTTY,
ANAD,THIRUVANANTHAPURAM RURAL, KERALA, ALSO AT
VRINDHAVANAM VEEDU, KUNNUNADA, VELLANAD,
THIRUVANANTHAPURAM RURAL, KERALA, PIN - 695544
SRI.K.A.NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
7
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 382 OF 2026
CRIME NO.785/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.1:
RAKHI V S, AGED 46 YEARS, W/O M JAYACHANDRAN,
MUDAVARATHU HOUSE, TC 9/294 - 1, JAWAHAR NAGAR,
SASTHAMANGALAM P.O., THIRUVANANTHAPURAM, KERALA
STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.MARILIN ROMEO, SMT.PARVATHY S.
SHRI.VISHNU MOHAN, SHRI.REHIM RAWTHER
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION, THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT), PIN - 682031
2 RIJU SHANKAR, AGED 48 YEARS
S/O SHANKARA NARAYANAN, SIVAPRABHA VEEDU, KNRA E
01 THULASI NAGAR, APB 19/745, ETTAMKALLU
KARAKULAM, ARUVIKKARA, THIRUVANANTHAPURAM RURAL,
KERALA,, PIN - 695564
SRI.M.C. ASHI, SR. PP,
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
8
2026:KER:9238
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947
BAIL APPL. NO. 384 OF 2026
CRIME NO.826/2025 OF ARUVIKKARA POLICE STATION,
Thiruvananthapuram
PETITIONER/ACCUSED NO.2:
RAKHI V S, AGED 46 YEARS
W/O M ]AYACHANDRAN, MUDAVARATHU HOUSE, TC 9/294
-1, ]AWAHAR NAGAR, SASTHAMANGALAM P.O.,
THIRUVANANTHAPURAM, KERALA STATE, PIN - 695010
BY ADVS. SRI.VISHAK.K.JOHNSON
SMT.MARILIN ROMEO,SMT.PARVATHY S.
SHRI.VISHNU MOHAN, SHRI.REHIM RAWTHER
RESPONDENT/STATE/DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM. (ON BEHALF OF SI OF POLICE
IN ARUVIKKARA POLICE STATION, THIRUVANANTHAPURAM
RURAL, THIRUVANANTHAPURAM DISTRICT), PIN - 682031
2 PUSHPARAJ, AGED 48 YEARS
S/O VINCENT, GRACE VILLA, IDACHIRA,
PUTHUKULANGARA, UZHAMALAKKAL, THIRUVANANTHAPURAM
RURAL, KERALA, PIN - 695541
MC ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.02.2026, ALONG WITH Bail Appl..275/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.275/2026 and Con.Cases
9
2026:KER:9238
ORDER
[Bail Appl. Nos.275/2026, 292/2026, 297/2026, 374/2026,
376/2026, 380/2026, 382/2026 & 384/2026]
These bail applications are filed under Section 482 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short
'BNSS').
2. B.A.Nos. 275, 292, 297, 376 and 384 of 2026
pertains to Crime Nos. 853, 868, 1057, 739 and 826 of 2025.
The applicant is the accused No.2 therein. B.A.Nos. 380 and 382
of 2026 pertains to Crime Nos. 937 and 785 of 2025. The
applicant is the accused No.1 therein. B.A.No.374 of 2026
pertains to Crime No.760 of 2025. The applicant is the sole
accused. All the crimes are registered in Aruvikkara Police
Station, Thiruvananthapuram. The offences punishable in all the
crimes are under Sections 316(5), 318(4) and 3(5) of the
Bharatiya Nyaya Sanhita, 2023.
3. According to the prosecution, the applicant who
was the Secretary of the Rajeev Gandhi Residents Welfare Co-
operative Society, Mundela, along with other accused committed
criminal breach of trust, cheated the respective defacto
complainants of the amounts which were deposited by them with
B.A.No.275/2026 and Con.Cases
2026:KER:9238
the society, refused to return the same and thereby committed
the offences alleged.
4. Heard Sri. Vishak Johnson, the learned counsel
for the applicant as well as Sri. K.A. Noushad, learned Senior
Public Prosecutor.
5. The learned counsel for the applicant submitted
that the applicant has been falsely arrayed as an accused and
that she has no involvement in the alleged crime.
6. The learned Senior Public Prosecutor opposed
the bail application.
7. The applicant, along with other accused, is
alleged to have cheated the defacto complainants and committed
criminal breach of trust. The amounts deposited with the society
were not permitted to be withdrawn nor was the amount repaid,
despite repeated requests by the defacto complainants. The
applicant is involved in several other crimes and by order dated
28.02.2025 in B.A.No.2955 of 2025, this Court had declined to
grant anticipatory bail to the applicant and directed her to
surrender before the Investigating Officer and also directed the
learned Magistrate to consider the bail application filed by the
applicant.
8. Having regard to the nature of allegations
against the applicant, I am of the view that since the offences
B.A.No.275/2026 and Con.Cases
2026:KER:9238
are serious, the applicant is not liable to be released on
anticipatory bail. Accordingly, these applications are dismissed,
however, subject to the following conditions:
(a) The applicant shall appear before the Investigating
Officer within two weeks from today and shall subject herself to
interrogation.
(b) After interrogation, if the Investigating Officer
arrests the applicant, then, she shall be produced before the
jurisdictional court without undue delay.
(c) On production of the applicant before the
jurisdictional court, if any application for bail is filed, the court
shall consider the same, preferably on the same day itself, in
accordance with law.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 275 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME
NO.853/2025 OF ARUVIKKARA POLICE
STATION, THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED
16/09/2025
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 292 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.
868/2025 OF ARUVIKKARA POLICE STATION,
THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED
19/09/2025
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 297 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME
NO.1057/2025 OF ARUVIKKARA POLICE
STATION, THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED
06/12/2025
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 374 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF .THE FIR IN CRIME NO.
760/ 2025 OF ARUVIKKARA POLICE STATION,
THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED 12/
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 376 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.739/
2025 OF ARUVIKKARA POLICE STATION,
THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED 08/
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 380 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME
NO.937/2025 OF ARUVIKKARA POLICE
STATION, THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT DATED
15/10/2025
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 382 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME
NO.785/2025 OF ARUVIKKARA POLICE
STATION, THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED
22/08/2025
B.A.No.275/2026 and Con.Cases
2026:KER:9238
APPENDIX OF BAIL APPL. NO. 384 OF 2026
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN .CRIME
NO.826/2025 OF ARUVIKKARA POLICE
STATION, THIRUVANANTHAPURAM RURAL,
THIRUVANANTHAPURAM DISTRICT, DATED
03/09/2025
