[Cites 1, Cited by 0]
Kerala High Court
Rajesh K.R vs State Of Kerala on 4 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
B.A.Nos. 14048 and 14050 of 2025
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2026:KER:9836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
BAIL APPL. NO. 14048 OF 2025
CRIME NO.757/2025 OF THRISSUR TOWN EAST POLICE STATION,
THRISSUR
PETITIONER/2ND ACCUSED:
RAJESH K.R.,
AGED 52 YEARS, S/O RAJAN K.V.,
KADUNGADEN HOUSE, PORATHISSERY,
IRINJALAKUDA NORTH, THRISSUR,
(FORMER PRESIDENT,
TRICHUR HANDICRAFT WORKERS INDUSTRIAL
CO-OPERATIVE SOCIETY LTD.), PIN - 680121
BY ADVS.
SHRI.RAHUL RAJ P.
SRI.P.SANJAY
SRI.KIRAN NARAYANAN
SMT.MEERA R. MENON
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM .
(THROUGH THE S.I. OF POLICE,
THRISSUR TOWN EAST POLICE STATION),
PIN - 682031
SMT.SREEJA V., SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.02.2026, ALONG WITH Bail Appl..14050/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos. 14048 and 14050 of 2025
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2026:KER:9836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
BAIL APPL. NO. 14050 OF 2025
CRIME NO.884/2025 OF THRISSUR TOWN EAST POLICE STATION,
THRISSUR
PETITIONER/2ND ACCUSED:
RAJESH K.R.,
AGED 52 YEARS, S/O RAJAN K.V.,
KADUNGADEN HOUSE, PORATHISSERY,
IRINJALAKUDA NORTH, THRISSUR,(FORMER PRESIDENT,
TRICHUR HANDICRAFT WORKERS INDUSTRIAL
CO-OPERATIVE SOCIETY LTD.), PIN - 680121
BY ADVS.
SHRI.RAHUL RAJ P.
SRI.P.SANJAY
SRI.KIRAN NARAYANAN
SMT.MEERA R. MENON
RESPONDENT/STATE:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
(THROUGH THE S.I. OF POLICE,
THRISSUR TOWN EAST POLICE STATION),
PIN - 682031
SMT.V.SREEJA - SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.02.2026, ALONG WITH Bail Appl..14048/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos. 14048 and 14050 of 2025
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2026:KER:9836
ORDER
These two bail applications are connected and hence
they are disposed of by a common order. They are filed under
Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023
(for short, BNSS), seeking pre-arrest bail.
2. The applicant in these two bail applications is one
and the same. B.A.No.14048 of 2025 pertains to Crime
No.757 of 2025 and B.A.No.14050 of 2025 pertains to Crime
No.884 of 2025 of Thrissur Town East Police Station, Thrissur
District. The applicant is accused No.2 in both the crimes. The
offences alleged are punishable under Sections 406 and 420
r/w Section 34 of the IPC.
3. The prosecution allegation in both cases is that the
defacto complainants subscribed to chits conducted by the
accused No.1 society and after receiving the chit amount
from them, failed to return it with interest on maturity as
promised and thereby committed the offences.
B.A.Nos. 14048 and 14050 of 2025
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4. I have heard Sri.Rahul Raj P., 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 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 Ex-President of the Society. He
resigned from the Society on 03.11.2023. According to him,
he was not involved in the day-to-day affairs of the Society.
The remaining accused have already been granted
anticipatory bail by the Sessions Court. The applicant has no
B.A.Nos. 14048 and 14050 of 2025
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criminal antecedents. Considering the allegations made
against the applicant, his custodial interrogation seems
unnecessary. For these reasons, I find these to be
appropriate cases to grant pre-arrest bail to the applicant.
In the result, the applications are 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) in each case 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
B.A.Nos. 14048 and 14050 of 2025
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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 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
APA
B.A.Nos. 14048 and 14050 of 2025
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APPENDIX OF BAIL APPL. NO. 14048 OF 2025
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.
757/2025 OF THRISSUR EAST POLICE STATION
ANNEXURE A2 TRUE COPY OF THE ORDER IN CRL MC
633/2025, CRL MC 625/2025 AND CRL MC
ANNEXURE A3 TRUE COPY OF THE ORDER DATED 31.10.2025
CRL.M.C.NO.1045 OF 2025 ON THE FILES OF
THE SESSIONS COURT, THRISSUR
B.A.Nos. 14048 and 14050 of 2025
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APPENDIX OF BAIL APPL. NO. 14050 OF 2025
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.
884/2025 OF THRISSUR EAST POLICE STATION
ANNEXURE A2 TRUE COPY OF THE ORDER IN CRL.M.C NO.
737/2025, CRL.M.C NO 738/2025 AND CRL.M.C
ANNEXURE A3 TRUE COPY OF THE ORDER DATED 31.10.2025
IN CRL.M.C NO 1046/2025 ON THE FILES OF
THE SESSIONS COURT, THRISSUR
