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Kerala High Court
Vinayachandran R vs State Of Kerala on 4 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:9832
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. 136 OF 2026
CRIME NO.677/2025 OF KAINADY POLICE STATION, ALAPPUZHA
PETITIONERS/ACCUSED NOS.1 TO 3 AND 5:
1 VINAYACHANDRAN R.
AGED 29 YEARS, S/O. P.K. RAMACHANDRAN,
PALLADU HOUSE, NARAKATHARA P.O., KAVALAM,
ALAPPUZHA, PIN - 688506
2 RAKESHN PANICKER
AGED 47 YEARS, S/O. K. S. THANKAPPAPANICKER,
KUMARAPALLY, EAST CHENNAMKARY P.O., KAVALAM,
ALAPPUZHA, PIN - 688506
3 ADHIL RAVI
AGED 28 YEARS, S/O. RAVIKUMARAN,
RAVI NIVAS, NARAKATHARA P.O., KAVALAM,
ALAPPUZHA, PIN - 688506
4 GOPAN G PANICKER
AGED 31 YEARS, S/O. GOPALA KRISHNA PANICKER,
GOKULAM HOUSE, CHENNAMKARY EAST, KAVALAM,
ALAPPUZHA, PIN - 688506
BY ADVS.
SHRI.B.PRAMOD
SHRI.ATHUL M.V.
SMT.SOBHA KUMARY K.
SMT.SANDRA S. KOSHY
BAIL APPL. NO. 136 OF 2026
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2026:KER:9832
RESPONDENTS/STATE AND DE FACTO COMPLAINANT:
1 STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
KAINADI POLICE STATION, ALAPPUZHA,
PIN - 686534
BY ADV.
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 136 OF 2026
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2026:KER:9832
ORDER
This application is filed under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short,
BNSS), seeking pre-arrest bail.
2. The applicants are the accused Nos.1 to 3
and 5 in Crime No.677/2025 of Kainadi Police Station,
Alappuzha District. The offences alleged are punishable
under Sections 189(2), 191(2), 190, 296(b), 126(2),
115(2), 118(1), 351(2) and 109(1) of the Bharatiya Nyaya
Sanhita, 2023.
3. The prosecution case, in short, is that on
15.12.2025 at about 09:50 p.m, the applicants along with
two others, abused and assaulted the de facto complainant
and his friend, out of political rivalry. The accused No.1 is
alleged to have called them names, the accused No.2
caught hold of the de facto complainant, the accused No.3
is alleged to have given a blow to the shoulder of the de
facto complainant, the accused No.4 slapped on his cheek
and the accused Nos.5 and 6 are alleged to have
threatened the de facto complainant and his friend with
BAIL APPL. NO. 136 OF 2026
2026:KER:9832
death. The accused No.1 is alleged to have hit the de facto
complainant with a rod causing injury to his head.
4. I have heard Sri. B.Pramod, the learned
counsel for the applicants and Sri. K.A.Noushad, the
learned Senior Public Prosecutor. Perused the case diary.
5. This Court as per order dated 08.01.2026,
granted interim bail to the applicants. In compliance of the
order, the applicants appeared before the Investigating
Officer. The Investigating Officer found that accused Nos.3
and 5 are not involved in the offence. The Investigating
Officer, after interrogation of accused Nos.1 and 2,
released them on bail. Hence, the interim bail granted to
accused Nos.1 and 2 is made absolute, however subject to
the following conditions:-
In the result, the application is disposed of on the
following conditions:-
(i) The acccused Nos.1 and 2 shall fully
cooperate with the investigation, including subjecting
themselves to the deemed police custody for discovery, if
any, as and when demanded.
(ii) The accused Nos.1 and 2 shall appear
BAIL APPL. NO. 136 OF 2026
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before the investigating officer between 10.00 a.m. and
11.00 a.m. every Saturday until further orders. They shall
also appear before the investigating officer as and when
required.
(iii) The accused Nos.1 and 2 shall not commit
any offence of a like nature while on bail.
(iv) The accused Nos.1 and 2 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.
(v) The accused Nos.1 and 2 shall not leave
the State of Kerala without the permission of the trial
Court.
(vi) 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
ARK
BAIL APPL. NO. 136 OF 2026
2026:KER:9832
APPENDIX OF BAIL APPL. NO. 136 OF 2026
PETITIONER ANNEXURES
ANNEXURE A-1 A TRUE COPY OF THE FIR IN CRIME NO. 677/2025 OF
KAINDI POLICE STATION, ALAPPUZHA DISTRICT
ANNEXURE A-2 A TRUE COPY OF THE CERTIFICATE DATED 13.12.2025
ISSUED BY THE RETURNING OFFICER SHOWING THE
ELECTION OF THE 1ST PETITIONER
ANNEXURE A-3 A TRUE COPY OF THE CERTIFICATE DATED 13.12.2025
ISSUED BY THE RETURNING OFFICER SHOWING THE
ELECTION OF THE 2ND PETITIONER
ANNEXURE A-4 A TRUE COPY OF THE CERTIFICATE DATED 13.12.2025
ISSUED BY THE RETURNING OFFICER SHOWING THE
ELECTION OF THE 3RD PETITIONER
ANNEXURE A-5 A TRUE COPY OF THE FIR IN CRIME NO. 679/2025 OF
KAINADI POLICE STATION, ALAPPUZHA
ANNEXURE A-6 A TRUE COPY OF THE REMAND APPLICATION DATED
16.12.2025 SUBMITTED IN CRIME NO. 677/2025
ANNEXURE A-7 A TRUE COPY OF THE INTERIM ORDER DATED 18.12.2025
ANNEXURE A-8 A TRUE COPY OF THE NEWS ITEM PUBLISHED IN
MANORAMA DAILY 29.12.2025 SHOWING THE ELECTION OF
THE 1ST PETITIONER AS PRESIDENT OF NEELAMPEROOR
GRAMA PANCHAYAT
ANNEXURE A-9 A FREE COPY OF THE ORDER DATED 06.01.2026 IN CRL.
M.C NO. 1526/2025 ON THE FILE OF SESSIONS COURT,
ALAPPUZHA
ANNEXURE A-10 A TRUE COPY OF THE ORDER DATED 06.01.2026 IN CRL.
ANNEXURE A-11 A TRUE COPY OF THE MARRIAGE INVITATION CARD OF
THE 1ST PETITIONER
ANNEXURE A-12 A TRUE COPY OF THE NOTICE DATED 06.1.2026
RETURNING OFFICER TO THE 3RD PETITIONER
