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Kerala High Court
Unnikrishnan B.M vs State Of Kerala on 4 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:9445
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. 700 OF 2026
CRIME NO.82/2026 OF POONTHURA POLICE STATION, THIRUVANANTHAPURAM
AGAINST THE ORDER DATED 30.01.2026 IN CMP NO.1 OF 2026 OF
JUDICIAL MAGISTRATE OF FIRST CLASS -V, THIRUVANANTHAPURAM (SPECIAL
COURT-MARKLIST CASES)
PETITIONER/ACCUSED:
1 UNNIKRISHNAN B.M
AGED 34 YEARS
S/O. MADHAVAN, RESIDING AT T.C. 48/253,
KAYIKKARA, AMBALATHARA, POONTHURA P.O.
THIRUVANANTHAPURAM, PIN - 695026
BY ADVS.
SRI.D.KISHORE
SMT.MEERA GOPINATH
SRI.R.MURALEEKRISHNAN (MALAKKARA)
SHRI.ANANT KISHORE
RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
POONTHURA POLICE STATION,
THIRUVANANTHAPURAM, PIN - 695026
*3 SAJEEN RAJ S.L
./O.SOMARAJAN.G, AGED 50 YEARS,
TC 48/943-4, SOMAPRASADAM, KANNANMEDA,
AMBALATHARA, POONTHURA.P.O., THIRUVANANTHAPURAM
B.A.No.700 of 2026
-2-
2026:KER:9445
* ADDITIONAL R3 is IMPLEADED VIDE ORDER DATED
04.02.2026 IN CRL.M.A. NO.1 OF 2026.
BY ADVS.
SMT.SREEJA V., SR. PUBLIC PROSECUTOR
SRI.SUMAN CHAKRAVARTHY
SMT.K.R.RIJA
SMT.BREJITHA UNNIKRISHNAN
SHRI.SUDEESH K.E.
SHRI.PRAHLADH S.P.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A.No.700 of 2026
-3-
2026:KER:9445
ORDER
This application is filed under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 (for short, BNSS), seeking
regular bail.
2. The applicant is the sole accused in Crime
No.82/2026 of Poonthura Police Station, Thiruvananthapuram
District. The offences alleged are punishable under Sections 85
and 108 of Bharatiya Nyaya Sanhita, 2023.
3. The prosecution case, in short, is that the victim who
is the wife of the applicant committed suicide along with her
mother on 21.01.2026 between 12 noon and 1.00 p.m. at their
house on account of the cruelty exercised by the applicant and
thereby committed the above offences.
4. I have heard Sri.Kishore D., the learned counsel for
the applicant, Sri.Suman Chakravarthy, learned counsel for the
additional 3rd respondent 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
2026:KER:9445
present case. The counsel further submitted that no materials
are on record to connect the applicant with the alleged crime;
hence, he is entitled to bail. On the other hand, the learned
Senior Public Prosecutor as well as the learned counsel for the
additional 3rd respondent submitted that the alleged incident
occurred as a part of the intentional criminal acts of the
applicant, and he is not entitled to bail at this stage.
6. The applicant was remanded to judicial custody on
23.01.2026. The marriage between the applicant and his
deceased wife took place in the year 2019. He was employed at
Ireland. He came to India on 20.01.2026. The applicant's wife
and her mother committed suicide on the next day. A copy of
the WhatsApp message sent by the wife of the applicant and
her mother as well as the suicide note of the wife of the
applicant are produced. I went through it. Of course, there are
allegations that they have committed suicide on account of the
cruelty exercised by the applicant and the applicant is
responsible for their death. However, in the suicide note there is
no indication that there was any intention, aid or abetment to
commit suicide. The applicant has no criminal antecedents. For
2026:KER:9445
these reasons, I do not find any reason to hold that the
continued detention of the applicant is required for any
purpose. Hence, the applicant is entitled to be released on bail.
In the result, the application is allowed on the following
conditions: -
(i) The applicant shall be released on bail 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
jurisdictional Magistrate/Court.
(ii) The applicant shall fully co-operate with the
investigation.
(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.
(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
2026:KER:9445
any witnesses or other persons related to the investigation.
(vi) The applicant shall not leave India without the
permission of the trial Court.
(vii) The application, if any, for deletion/modification of the
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
SKP
2026:KER:9445
APPENDIX OF BAIL APPL. NO. 700 OF 2026
PETITIONER'S ANNEXURES:
Annexure-I TRUE COPY OF THE FIR IN CRIME 82/2026 OF
POONTHURA POLICE STATION
Annexure-II TRUE COPY OF THE INTIMATION DATED 25.1.2026
ISSUED BY THE 2ND RESPONDENT TO THE BROTHER
OF THE PETITIONER
Annexure-III TRUE COPY OF THE REPRESENTATION DATED
2.5.2021 SUBMITTED BY THE PETITIONER BEFORE
THE SECRETARY, SNDP BRANCH, AMBALATHARA
ALONG WITH ITS TYPED COPY
Annexure-IV TRUE COPY OF THE ORDER DATED 30.1.2026 IN
CMP 01/ 2026 ON THE FILES OF JFMC-V,
(SPECIAL COURT FOR MARK-LIST CASES)
THIRUVANANTHAPURAM
RESPONDENT'S ANNEXURES:
Annexure-R3(a) THE NEWS ITEM OF THE SUICIDE REPORTED IN
KERALA KAUMUDI DAILY DATED 22.01.2026
Annexure-R3(b) A TRUE COPY OF THE M.TECH CERTIFICATE
ISSUED FROM APJ ABDUL KALAM UNIVERSITY
DATED 15.07.2021
Annexure-R3(c) THE SUICIDE NOTE OF THE DECEASED DATED
21.01.2026
Annexure-R3(d) A TRUE COPY OF THE NEWS' PAPER REPORTED IN
MATHRUBHOOMI DAILY DATED 23.01.2026
TRUE COPY
P.A. TO JUDGE
