Veluthai Ashokan vs State Of Kerala
2026 Latest Caselaw 1806 Ker

Kerala High Court

Veluthai Ashokan vs State Of Kerala on 19 February, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                              2026:KER:14997

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

    THURSDAY, THE 19TH DAY OF FEBRUARY 2026 / 30TH MAGHA, 1947

                     BAIL APPL. NO. 14008 OF 2025

        CRIME NO.996/2025 OF KUMILY POLICE STATION, IDUKKI


PETITIONER/PETITIONER/3RD ACCUSED:

    1       VELUTHAI ASHOKAN,
            AGED 51 YEARS
            W/O ASHOKAN,,ASHOKAN HOUSE, MALEVAZHAVEEDU,
            PAMPUPARA P.O.,CHAKKUPALLAM VILLAGE,
            IDUKKI DISTRICT, PIN - 678624


            BY ADVS.
            SHRI.P.CHANDY JOSEPH
            SRI.C.K.VIDYASAGAR



RESPONDENTS/STATE:


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

    2       STATION HOUSE OFFICER,
            KUMILY POLICE STATION, IDUKKI DISTRICT, PIN - 685509


            SMT.SREEJA V., SR. PUBLIC PROSECUTOR


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
19.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No.14008 of 2025
                                      -2-


                                                          2026:KER:14997



                                 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.3 in Crime

No.996/2025 of Kumaly Police Station, Idukki District. The

offences alleged are punishable under Sections 296 (b), 74,

126(2) and 115(2) read with Section 3(5) of the Bharatiya

Nyaya Sanhita, 2023.

3. The prosecution case, in short, is that on 01.10.2025

at 5.30 p.m., the applicant and the remaining accused

assaulted the defacto complainant, also outraged her modesty

and thereby committed the offences.

4. I have heard Sri.P.Chandy Joseph, 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;

2026:KER:14997

hence, she 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 she is released on bail at this stage, it will affect the

course of the investigation.

6. The applicant is a lady aged 51 years. She is the

mother of the accused No.1 and wife of the accused No.2.

Accused Nos.1 and 2 were already arrested. No specific overt

act has been alleged against the applicant. The main allegations

are against accused Nos.1 and 2. The applicant has no criminal

antecedents. Considering the allegations made against the

applicant, her 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

her 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.

2026:KER:14997

(ii) The applicant shall fully cooperate with the

investigation, including subjecting herself 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. She 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

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
SKP                                             JUDGE




                                                       2026:KER:14997

APPENDIX OF BAIL APPL. NO. 14008 OF 2025

PETITIONER'S ANNEXURES:

Annexure A1 TRUE PHOTOCOPY OF THE FIS DATED 02.10.2025 OF KUMILY POLICE STATION Annexure -A2 TRUE PHOTOCOPY OF THE FIR DATED 02.10.2025 FILED BY THE DE-FACTO COMPLAINANT BEFORE THE KUMILY POLICE STATION Annexure A3 THE TRUE PHOTOCOPY OF THE DISABILITY CERTIFICATE DATED 07.09.2010 ISSUED FROM TAMIL NADU MEDICATION COLLEGE HOSPITAL THENI, TO THE PETITIONER Annexure A 4 THE TRUE PHOTOCOPY OF THE TREATMENT CERTIFICATES OF PETITIONER THE DATED 01.10.2025 ISSUED FROM THE ST, JOHN'S HOSPITAL, KATTAPPANA Annexure A5 CERTIFIED COPY OF ORDER DATED 22.10.2025 IN CRL. M C NO.630/2025 OF THE SESSIONS COURT, THODUPUZHA

RESPONDENTS' ANNEXURES: NIL

TRUE COPY

P.A. TO JUDGE