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Kerala High Court
Rejith Kumar vs State Of Kerala on 6 February, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
BAIL APPL. NO. 14016 OF 2025
CRIME NO.1075/2025 OF KUNNICODE POLICE STATION, KOLLAM
PETITIONER/ACCUSED NO.2:
REJITH KUMAR,
AGED 53 YEARS
S/O. SODARAN,
SREEKRISHNANILAYAM
KURUVIKONAM,
ANCHAL P.O.,
KOLLAM DISTRICT, PIN - 691306
BY ADV SRI.ANCHAL C.VIJAYAN
RESPONDENT/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM,
PIN - 682031
BY SRI.K.A. NOUSHAD, SR. PP,
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.02.2026, ALONG WITH BAIL APPL..11912/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
BAIL APPL. NO. 11912 OF 2025
CRIME NO.1075/2025 OF KUNNICODE POLICE STATION, KOLLAM
PETITIONERS/ACCUSED NOS. 1 & 2:
1 SAJU P.K
AGED 42 YEARS
S/O KUNJU KUTTY,
PUTHENPARAMBIL HOUSE,
KARAVALOOR PO, PUNALOOR,
KOLLAM, PIN - 691333
2 RENJITH KUMAR, AGED 35 YEARS,(DELETED)
S/O.SODARAN, SREE KRISHNA NILAYAM,
KURUVIKONAM, ANCHAL.PO.,
KOLLAM, PIN-691306
(*R2 IS DELETED VIDE ORDER DATED 14.11.2025 IN
CRL.M.A. 3/2025)
BY ADV SRI.K.V.SABU
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 XXXXXXXXXX
XXXXXXXXXX XXXXXXXXXX
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
3
(XXXX IS IMPLEADED AS R2 VIDE ORDER DATED
05.11.2025 IN CRL.M.A.NO.1 OF 2025)
BY ADVS.
SRI.A.RAJASIMHAN
SRI.NIKHIL.A.AZEEZ
KUM.VYKHARI.K.U
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.02.2026, ALONG WITH BAIL APPL..14016/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
4
ORDER
The learned counsel for the applicants seek permission
to withdraw these bail applications. Permission is granted.
Accordingly, the bail applications are dismissed as
withdrawn.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
SPV
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
APPENDIX OF BAIL APPL. NO. 14016 OF 2025
PETITIONER ANNEXURES
ANNEXURE A TRUE COPY OF THE LICENSE NO.
32020396121 DATED 25.04.2025 ISSUED BY
THE DEPUTY COMMISSIONER TAX PAYER
SERVICES DIVISION, KOTTARAKKARA
ANNEXURE B TRUE COPY OF THE LICENSE NO.BFIF01-
GO20504-00079-2025 DATED 27.08.2025
ISSUED BY THE SECRETARY, ANCHAL GRAMA
PANCHAYAT
ANNEXURE C TRUE COPY OF THE LICENSE NO.
PWD/CIVIL/81/2024-2025 DATED 07.05.2024
ISSUED BY THE EXECUTIVE ENGINEER, ROADS
DIVISION KOLLAM
ANNEXURE D TRUE COPY OF THE REGISTRATION
CERTIFICATE FOR GST VIDE
NO.32BLNPS8914GIZQ DATED 05.01.2024
ANNEXURE E TRUE COPY OF THE UDYAM REGISTRATION
CERTIFICATE VIDE NO.UDYAM-KL-06-0005787
DATED 15.06.2021
ANNEXURE F PETITIONERS CONSOLIDATED BALANCE SHEET
AS ON 31.03.2025
ANNEXURE G TRUE COPY OF THE FIR AND FIS IN CRIME
NO.1075/2025 OF KUNNICODE POLICE
STATION
ANNEXURE H TRUE COPY OF THE ORDER DATED 11.09.2025
IN CRL.M.C NO.2238/2025 ON THE FILES OF
HON'BLE DISTRICT AND SESSIONS COURT,
KOLLAM
ANNEXURE I TRUE COPY OF THE SALE DEED NO.
2433/2022/1 DATED 23.09.2022 OF PUNALUR
SUB REGISTRY
ANNEXURE J TRUE COPY OF THE RECEIPT
NO.1220104218/G020401 DATED 03.12.2022
ISSUED FROM VILAKUDY GRAMA PANCHAYAT
ANNEXURE K TRUE COPY OF THE RECEIPT
NO.1240106356/G020401 DATED 27.03.2025
ISSUED FROM VILAKUDY GRAMA PANCHAYAT
ANNEXURE L TRUE COPY OF THE RECEIPT
NO.KL02050307772/2025 DATED 23.05.2025
ISSUED BY THE VILLAGE OFFICER VILAKKUDY
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
IN FAVOUR OF THE PETITIONER
ANNEXURE M TRUE COPY OF THE RENT DEED DATED
23.09.2022 EXECUTED BY SMT. HASEENA IN
FAVOUR OF THE PETITIONER
ANNEXURE N TRUE COPY OF THE ADVOCATE NOTICE DATED
23.02.2023 ISSUED BY THE ADVOCATE ON
BEHALF OF THE PETITIONER
ANNEXURE O TRUE COPY OF THE PLAINT IN O.S.
NO.149/2023 DATED 28.02.2023 ON THE
FILES OF HON'BLE MUNSIFF COURT, PUNALUR
ANNEXURE P TRUE COPY OF THE WRITTEN STATEMENT
FILED BY THE DEFENDANTS IN
O.S.NO.149/2023 ON THE FILES OF HON'BLE
MUNSIFF COURT, PUNALUR DATED 24.01.2024
ANNEXURE Q TRUE COPY OF THE PLAINT IN O.S.
NO.242/2023 OF HON'BLE MUNSIFF COURT,
PUNALUR DATED NIL
ANNEXURE R TRUE COPY OF THE JUDGMENT IN SESSIONS
CASE NO.1238/2012 ON THE FILES OF
ADDITIONAL DISTRICT AND SESSIONS COURT-
VI KOLLAM
ANNEXURE S TRUE COPY OF THE FIR IN CRIME NO.
1105/2025 DATED 26.09.2025 OF ANCHAL
POLICE STATION
ANNEXURE T TRUE COPY OF THE SALE DEED NO.
2019/2023/1 DATED 16.08.2023 OF PUNALUR
SUB REGISTRY
ANNEXURE U TRUE COPY OF THE LAND TAX RECEIPT NO.
KL02061202285/2025 DATED 02.04.2025
ISSUED BY THE VILLAGE OFFICER PUNALUR
ANNEXURE V TRUE COPY OF THE FIR IN CRIME
NO.1089/2025 DATED 21.09.2025 OF ANCHAL
POLICE STATION
ANNEXURE W TRUE COPY OF THE AGREEMENT EXECUTED BY
THE DE-FACTO COMPLAINANT ALONG WITH THE
ACCUSED IN CRIME NO.744/2024 OF
KUNNICODE POLICE STATION
ANNEXURE X TRUE COPY OF THE ORDER IN CRL.M.C
NO.1368/2025 DATED 25.02.2025 ON THE
FILES OF THE HON'BLE HIGH COURT OF
KERALA
ANNEXURE Y TRUE COPY OF THE SEARCH LIST DATED
18.09.2025 PREPARED BY THE INSPECTOR OF
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
POLICE, ANCHAL POLICE STATION
ANNEXURE Z COPY OF THE REPORT VIDE NO.05/CMO/2023-
E3 DATED 27.03.2023 OF THE 2ND
RESPONDENT TO THE DISTRICT
SUPERINTENDENT OF POLICE, KOLLAM RURAL
ALONG WITH RELEVANT PAGES OF REGISTER
OF PETITIONS
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
APPENDIX OF BAIL APPL. NO. 11912 OF 2025
PETITIONER ANNEXURES
ANNEXURE A1 A COPY OF THE ORDER DT.11.9.2025 IN
CRL.MC NO.2238/2025 PASSED BY THE
HON'BLE SESSIONS COURT, KOLLAM
ANNEXURE A2 A COPY OF THE RENEWED LICENSE IN FAVOUR
OF THE 1ST PETITIONER DT.17.7.2025
ISSUED BY R.BINDU, DEPUTY COMMISSIONER,
KOTTARAKKARA
ANNEXURE A3 A COPY OF THE LICENSE ISSUED IN FAVOUR
OF THE 2ND PETITIONER DT.15.4.2024 BY
THE DEPUTY COMMISSIONER
ANNEXURE A4 COPY OF THE CERTIFICATE OF LICENSE
ISSUED FROM ANCHAL GRAMA PANCHAYATH IN
FAVOUR OF THE 2ND PETITIONER
DT.27.8.2025
ANNEXURE A5 A COPY OF THE CHEQUE DT.14.3.2023 FOR
AN AMOUNT OF RS.8 LAKH DRAWN ON SOUTH
INDIAN BANK, PIRAVANTHUR BRANCH
ANNEXURE A6 A COPY OF THE LAWYER NOTICE
DT.20.3.2023 ISSUED TO THE DEFACTO
COMPLAINANT
ANNEXURE A7 A COPY OF THE DEED DT.23.9.2022 BEARING
ANNEXURE A8 COPY OF THE STATEMENT OF ACCOUNT OF THE
2ND PETITIONER REGARDING THE DEFACTO
COMPLAINANT'S BANK TRANSACTION SHOWING
THE PAYMENT DT.26.9.2022
ANNEXURE A9 A COPY OF THE OWNERSHIP CERTIFICATE
DT.3.12.2022 OF THE 2ND PETITIONER
ANNEXURE A10 COPY OF THE LAND TAX RECEIPT DT.
23.5.2025
ANNEXURE A11 COPY OF RENT AGREEMENT DT.23.9.2022
EXECUTED BETWEEN MOTHER OF THE DEFACTO
COMPLAINANT AND 2ND PETITIONER
ANNEXURE A12 A COPY OF THE PLAINT BEARING
NO.242/2023 PENDING BEFORE THE HON'BLE
MUNSIFF COURT, PUNALUR
ANNEXURE A13 A COPY OF THE INJUNCTION ORDER
2026:KER:10982
BAIL APPL. NOS.14016 & 11912 OF 2025
ANNEXURE A14 A COPY OF WRITTEN STATEMENT
DT.24.1.2024 FILED BY THE PETITIONERS
BEFORE HON'BLE MUNSIFF COURT, PUNALUR
ANNEXURE A15 A COPY OF THE ORDER DT.22.9.2025 IN
CRL.MP NO.7206/2025 PASSED BY THE
LEARNED SESSIONS COURT, PATHANAMTHITTA
ANNEXURE A16 A COPY OF THE ORDER DT.25.8.2025 IN
CRIME NO.1187/2025 OF PUNALUR POLICE
STATION IN CRL.MC NO.2149/2025 PASSED
BY THE LEARNED SESSIONS COURT, KOLLAM
ANNEXURE A17 A COPY OF THE WRITTEN STATEMENT FILED
BY THE DEFACTO COMPLAINANT IN OS
ANNEXURE A18 A COPY OF THE SETTLEMENT DEED
DT.29.1.2025 BETWEEN THE DEFACTO
COMPLAINANT HEREIN AND MR.NISHAD ETC
