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Sowmya S Govindaraj vs State Of Kerala
2026 Latest Caselaw 2009 Ker

Citation : 2026 Latest Caselaw 2009 Ker
Judgement Date : 24 February, 2026

[Cites 8, Cited by 0]

Kerala High Court

Sowmya S Govindaraj vs State Of Kerala on 24 February, 2026

Author: Kauser Edappagath
Bench: Kauser Edappagath
                                                               2026:KER:16649

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947

                      BAIL APPL. NO. 924 OF 2026

   CRIME NO.882/2025 OF VADAKKANCHERRY POLICE STATION, PALAKKAD


PETITIONER/ACCUSED NO.4:

    1       SOWMYA S GOVINDARAJ
            AGED 29 YEARS
            D/O GOVINDARAJ, VELLATTUKALAM, KULLANGARA, KOTTAYI,
            COYALMANNAM, PALAKKAD, PIN - 678702


            BY ADVS.
            SRI.V.A.VINOD
            SHRI.SUHAIL M.



RESPONDENT/STATE:

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

    2       THE STATION HOUSE OFFICER
            VADAKKANCHERRY POLICE STATION, PALAKKAD, PIN - 679683


            SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
24.02.2026, ALONG WITH BAIL APPL..925/2026, 929/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. Nos.924, 925, 929 & 931 of 2026


                                       -2-

                                                       2026:KER:16649



              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947

                      BAIL APPL. NO. 925 OF 2026

 CRIME NO.1168/2025 OF VADAKKANCHERRY POLICE STATION, PALAKKAD


PETITIONER/ACCUSED NO.3:

     1       SOWMYA S GOVINDARAJ
             AGED 29 YEARS
             D/O GOVINDARAJ, VELLATTUKALAM, KULLANGARA, KOTTAYI,
             COYALMANNAM, PALAKKAD, PIN - 678702


             BY ADVS.
             SRI.V.A.VINOD
             SHRI.SUHAIL M.
             SMT.JYOTHY KRISHNA



RESPONDENT/STATE:

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

     2       THE STATION HOUSE OFFICER
             VADAKKANCHERRY POLICE STATION, PALAKKAD, PIN - 679683

             SRI.K.A. NOUSHAD, SR. PUBLIC PROSECUTOR


         THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.02.2026, ALONG WITH BAIL APPL..924/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. Nos.924, 925, 929 & 931 of 2026


                                       -3-

                                                     2026:KER:16649



              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947

                      BAIL APPL. NO. 929 OF 2026

  CRIME NO.421/2025 OF VADAKKANCHERRY POLICE STATION, PALAKKAD


PETITIONER/ACCUSED:

     1       SOWMYA S GOVINDARAJ,
             AGED 29 YEARS
             D/O GOVINDARAJ, VELLATTUKALAM, KULLANGARA,
             KOTTAYI,COYALMANNAM, PALAKKAD, PIN - 678702


             BY ADVS.
             SRI.V.A.VINOD
             SHRI.SUHAIL M.
             SMT.JYOTHY KRISHNA



RESPONDENT/STATE:

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

     2       THE STATION HOUSE OFFICER,
             VADAKKANCHERRY POLICE STATION,
             PALAKKAD, PIN - 679683


             SMT.SREEJA V., SR. PUBLIC PROSECUTOR


         THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.02.2026, ALONG WITH BAIL APPL..924/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. Nos.924, 925, 929 & 931 of 2026


                                       -4-

                                                     2026:KER:16649



              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947

                      BAIL APPL. NO. 931 OF 2026

 CRIME NO.1432/2024 OF VADAKKANCHERRY POLICE STATION, PALAKKAD


PETITIONER/ACCUSED NO.4:

     1       SOWMYA S GOVINDARAJ,
             AGED 29 YEARS
             D/O GOVINDARAJ, VELLATTUKALAM, KULLANGARA,
             KOTTAYI,COYALMANNAM, PALAKKAD, PIN - 678702


             BY ADVS.
             SRI.V.A.VINOD
             SHRI.SUHAIL M.
             SMT.JYOTHY KRISHNA



RESPONDENT/STATE:

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

     2       THE STATION HOUSE OFFICER,
             VADAKKANCHERRY POLICE STATION, PALAKKAD, PIN - 679683


             SRI.M.C. ASHI, SR. PUBLIC PROSECUTOR


         THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.02.2026, ALONG WITH BAIL APPL..924/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. Nos.924, 925, 929 & 931 of 2026


                                       -5-

                                                       2026:KER:16649




                                   ORDER

All these applications are filed under Section 482 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS),

seeking pre-arrest bail.

2. The applicant in B.A. No.924/2026 is the accused

No.4 in Crime No.882/2025; the applicant in B.A. No.925/2026

is the accused No.3 in Crime No.1168/2025; the applicant in

B.A. No.929/2026 is the accused No.1 in Crime No.421/2025

and the applicant in B.A. No.931/2026 is the accused No.4 in

Crime No.1432/2024 of Vadakkancherry Police Station,

Palakkad District. The offences alleged in all the crimes are

punishable under Sections 406 and 420 read with Section 34 of

the Indian Penal Code and Section 3 read with Section 21,

Section 4 read with Section 22 and Section 5 read with Section

23 of the Banning of Unregulated Deposit Schemes Act, 2019

(BUDS Act).

3. The prosecution case, in short, in all the cases, is

that the respective defacto complainants deposited money in

the Finspot India Nidhi Ltd., but failed to return the deposited B.A. Nos.924, 925, 929 & 931 of 2026

2026:KER:16649

amount or interest and thereby committed the offences.

4. I have heard Sri. V.A. Vinod, the learned counsel for

the applicant, Sri. M.C.Ashi, Sri. K.A.Noushad and Smt. Sreeja

V., the learned Senior Public Prosecutors. 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, she is entitled to bail. The learned Senior Public

Prosecutors, 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 only the Manager of the company.

She did not receive any money from the customers. The

investigation is almost over. The Directors and the Managing

Directors were already granted pre-arrest bail by this Court.

Considering the allegations made against the applicant, her

custodial interrogation seems unnecessary. For these reasons, I B.A. Nos.924, 925, 929 & 931 of 2026

2026:KER:16649

find these to be appropriate cases to grant pre-arrest bail to the

applicant.

In the result, the applications are 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) in each case 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 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 B.A. Nos.924, 925, 929 & 931 of 2026

2026:KER:16649

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 JUDGE SKP B.A. Nos.924, 925, 929 & 931 of 2026

2026:KER:16649

APPENDIX OF BAIL APPL. NO. 924 OF 2026

PETITIONER'S ANNEXURES:

Annexure A-1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 882/2025 OF VADAKKANCHERRY POLICE STATION Annexure A-2 COPY OF THE ORDER IN CRL M.C NO 4821/2025 DATED 21.11.2025 Annexure A-3 TRUE COPY OF THE ORDER IN B.A NO 147/2026 DATED 22.01.2026 B.A. Nos.924, 925, 929 & 931 of 2026

- 10 -

2026:KER:16649

APPENDIX OF BAIL APPL. NO. 925 OF 2026

PETITIONER'S ANNEXURES:

Annexure A-1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 1168/2025 OF VADAKKANCHERRY POLICE STATION Annexure A-2 COPY OF THE ORDER IN CRL M.C NO 4912/2025 DATED 21.11.2025 Annexure A-3 TRUE COPY OF THE ORDER IN B.A NO 151/2026 DATED 22.01.2026 B.A. Nos.924, 925, 929 & 931 of 2026

- 11 -

2026:KER:16649

APPENDIX OF BAIL APPL. NO. 929 OF 2026

PETITIONER'S ANNEXURES:

Annexure A-1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 421/2025 OF VADAKKANCHERRY POLICE STATION Annexure A-2 COPY OF THE ORDER IN CRL M.C NO 5123/2025 DATED 29.11.2025 Annexure A-3 TRUE COPY OF THE ORDER IN B.A NO 139/2026 DATED 22.01.2026 B.A. Nos.924, 925, 929 & 931 of 2026

- 12 -

2026:KER:16649

APPENDIX OF BAIL APPL. NO. 931 OF 2026

PETITIONER'S ANNEXURES:

Annexure A-1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 1432/2024 OF VADAKKANCHERRY POLICE STATION Annexure A-2 COPY OF THE ORDER IN CRL M.C NO 5258/2025 DATED 17.01.2026 Annexure A-3 TRUE COPY OF THE ORDER IN B.A NO 1236/2025 DATED 07.02.2025

RESPONDENTS' ANNEXURES: NIL

TRUE COPY

P.A. TO JUDGE

 
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