Abhinandu Sankar vs State Of Kerala
2026 Latest Caselaw 1187 Ker

Citation : 2026 Latest Caselaw 1187 Ker
Judgement Date : 4 February, 2026

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Kerala High Court

Abhinandu Sankar vs State Of Kerala on 4 February, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                             2026:KER:9699


               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. 508 OF 2026

 CRIME NO.6/2026 OF VATTAPPARA POLICE STATION, THIRUVANANTHAPURAM

    AGAINST THE ORDER DATED 14.01.2026 IN BA NO.57 OF 2026 OF

 ADDITIONAL DISTRICT COURT & SESSIONS COURT (ATROCITIES & SEXUAL

        VIOLENCE AGAINST WOMEN & CHILDREN),THIRUVANANTHAPURAM

PETITIONER/ACCUSED NO.4:

            ABHINANDU SANKAR,
            AGED 27 YEARS, SON OF SASI,
            RESIDING AT CHEKKALAKONATHU VEEDU PANAVILAKAM
            KALLAYAM VATTAPPARA PART THIRUVANANTHAPURAM,
            PIN - 695043

            BY ADV SRI.M.R.SARIN

RESPONDENTS:

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

    2       STATION HOUSE OFFICER,
            VATTAPARA POLICE STATION, THIRUVANANTHAPURAM,
            PIN - 695028

            BY ADV.
            SMT.SREEJA V., 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. 508 OF 2026
                                     2
                                                            2026:KER:9699


                                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 accused No.4 in

Crime No.6/2026 of Vattappara Police Station,

Thiruvananthapuram District. The offences alleged are

punishable under Sections 296(b), 126(2), 115(2), 118(1)

and 118(2) read with Section 3(5) of the Bharatiya Nyaya

Sanhita, 2023.

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

to prior enmity, on 04.01.2026 at about 12.30 a.m. at the

concrete road near Kuravankonam Junction, accused Nos.

1 to 4, acting in furtherance of their common intention,

assaulted the defacto complainant. The accused No.1

struck him on the face with an iron rod, causing him to fall

down. The accused No.2 sat on him and assaulted him,

while accused Nos. 2 and 3 restrained and assaulted him

by punching and kicking. The accused No.1 again struck

him with the iron rod, causing a fracture of the nasal bone BAIL APPL. NO. 508 OF 2026

2026:KER:9699

and thereby committed the above offences.

4. I have heard Sri. M.R.Sarin, the learned

counsel for the applicant and Smt. Sreeja.V, 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. I went through the FIS. No serious overt

act has been alleged against the applicant. The main

allegation is against the accused No.1. It was the accused

No.1, who has used the weapon. There is no allegation

that the applicant has used any weapon. The applicant has

no criminal antecedents. Considering the allegations made BAIL APPL. NO. 508 OF 2026

2026:KER:9699

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.