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Kerala High Court

Shahid vs State Of Kerala on 26 February, 2026

Author: Kauser Edappagath

Bench: Kauser Edappagath

B.A.Nos. 1052 & 1054 of 2026

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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

THURSDAY, THE 26TH DAY OF FEBRUARY 2026 / 7TH PHALGUNA, 1947

                     BAIL APPL. NO. 1054 OF 2026

    CRIME NO.150/2026 OF Cherpu Police Station, Thrissur

         AGAINST THE ORDER DATED 13.02.2026 IN BA NO.13 OF

2026 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,THRISSUR

PETITIONER/ACCUSED NOS. 6, 7, & 8:

     1      SOORAJ, AGED 29 YEARS
            S/O SUDHAN, KANNAMKULAM HOUSE, PORATHISSERY DESOM
            & VILLAGE, THRISSUR, KERALA, PIN - 680125

     2      AYYAPPADAS, AGED 34 YEARS
            S/O UNNIKRISHNAN, VELIYATH HOUSE, MURIYAD
            DESOM,MURIYAD VILLAGE, THRISSUR, KERALA, PIN -
            680683

     3      SANOOP, AGED 36 YEARS
            S/O CHAKKO, KACHAPPILLY HOUSE, ANCHERY
            DESOM,OLLUR VILLAGE, THRISSUR, KERALA, PIN -
            680006

            BY ADV SHRI.GAJENDRA SINGH RAJPUROHIT
RESPONDENT/COMPLAINANT:

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

            SRI.M.C. ASHI, SR. PP


      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
26.02.2026, ALONG WITH Bail Appl..1052/2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.Nos. 1052 & 1054 of 2026

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                                                   2026:KER:17234


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

THURSDAY, THE 26TH DAY OF FEBRUARY 2026 / 7TH PHALGUNA, 1947

                     BAIL APPL. NO. 1052 OF 2026

    CRIME NO.150/2026 OF Cherpu Police Station, Thrissur

         AGAINST THE ORDER DATED 13.02.2026 IN BA NO.13 OF

2026 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,THRISSUR

PETITIONER/ACCUSED NOS. 1, 9, 10, 12, 13, 15 & 29:

     1      SHAHID, AGED 30 YEARS
            S/O SHAJI, VELLAMPARAMBIL HOUSE, VELLAMGALLUR
            DESOM, VADAKUMKARA VILLAGE, THRISSUR, KERALA, PIN
            - 680662

     2      NIKHIL, AGED 30 YEARS
            S/O SIVAN, THAIPARAMBIL HOUSE, PATTEPADAM,DESOM,
            VELLAMGALLUR, VADAKUMKARA VILLAGE, THRISSUR,
            KERALA,, PIN - 680662

     3      UNNI ROY, AGED 34 YEARS
            S/O THOMAS, CHITTILAPPILLY HOUSE,
            NADATHARAVILLAGE & DESOM, THRISSUR, KERALA, PIN -
            680751

     4      HUSSAIN, AGED 28 YEARS
            S/O MAJEED, KARIYAPPULLI HOUSE, PATTEPADAMDESOM,
            VELLAMGALLUR, VADAKKUMKARA VILLAGE, THRISSUR,
            KERALA,, PIN - 680662

     5      ANSON, AGED 33 YEARS
            S/O ANTU, VANCHIPURA HOUSE, VELLAMGALLUR,DESOM,
            VADAKUMKARA VILLAGE, THRISSUR, KERALA, PIN -
            680662

     6      RINTO,
            AGED 29 YEARS
            S/O ANTO, NELLISSERY HOUSE, ANANTHAPURAM DESOM,&
            VILLAGE, THRISSUR, KERALA, PIN - 680305
 B.A.Nos. 1052 & 1054 of 2026

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                                                  2026:KER:17234


     7      NAVAS,
            AGED 29 YEARS
            S/O IBRAHIM, THARUPEEDIKAYIL HOUSE,
            VELLAMGALLURDESOM, VADAKKUMKARA VILLAGE,
            THRISSUR, KERALA, PIN - 680662


            BY ADVS. SHRI.SARATH BABU KOTTAKKAL
            SHRI.SEBASTIN
            SMT.KARTHIKA S.




RESPONDENT/COMPLAINANT:

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


            SRI.M.C. ASHI, SR. PP


      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
26.02.2026, ALONG WITH Bail Appl..1054/2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.Nos. 1052 & 1054 of 2026

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                                                         2026:KER:17234




                                  ORDER

These two bail applications are connected and hence

they are disposed of by a common order. They are filed under

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023

(for short, BNSS) seeking regular bail.

2. These bail applications pertain to Crime

No.150/2026 of Cherpu Police Station, Thrissur District. The

applicants in B.A.No.1052 of 2026 are accused Nos.1, 9, 10,

12,13, 15 and 29 and the applicants in B.A.No.1054 of 2026 are

the accused Nos.6 to 8. The offences alleged are punishable

under Sections 310(4), 310(5), 310(6), 111(1), 111(3) and

111(4) of the Bharatiya Nyaya Sanhita, 2023 and Section 27 of

the Arms Act, 1959.

3. The prosecution case, in short, is as follows:

The police received secret information that accused Nos. 1 to 34

had gathered at Panamkulam for the criminal conspiracy to

commit highway dacoity and the police thereafter proceeded to

the resort where the accused had gathered on 10.2.2026 at 7:15

p.m., and conducted search of the said building and premises,

recovered dangerous weapons such as iron rods, iron sword, B.A.Nos. 1052 & 1054 of 2026

2026:KER:17234

wooden sticks, pepper powder, chilly powder and recovered 18

vehicles and 33 mobile phones belonging to the applicants and

thereby committed the offences.

4. I have heard the learned counsel for the

applicants and the learned Senior Public Prosecutor. Perused the

case diary.

5. The learned counsel for the applicants

submitted that the applicants are innocent and have been falsely

implicated in the present case. The counsel further submitted

that no materials are on record to connect the applicants with

the alleged crime; hence, they are entitled to bail. On the other

hand, the learned Senior Public Prosecutor submitted that the

alleged incident occurred as a part of the intentional criminal

acts of the applicants, and they are not entitled to bail at this

stage.

6. The applicants were remanded to judicial

custody on 10.02.2026. According to the applicants, they were

conducting a birthday party. It is true that the applicants have

criminal antecedents. The investigation is almost over and the

recovery has been effected. For these reasons, I do not find any

reason to hold that the continued detention of the applicants is

required for any purpose. Hence, the applicants are entitled to B.A.Nos. 1052 & 1054 of 2026

2026:KER:17234

be released on bail.

In the result, these bail applications are allowed on the

following conditions: -

(i) The applicants shall be released on bail on

executing a bond for Rs.1,00,000/- (Rupees One lakh only) each

with two solvent sureties for the like sum each to the satisfaction

of the jurisdictional Magistrate/Court.

(ii) The applicants shall fully co-operate with the

investigation.

(iii) The applicants shall appear before the

investigating officer between 10.00 a.m and 11.00 a.m every

Saturday until further orders. They shall also appear before the

investigating officer as and when required.

(iv) The applicants shall not commit any offence of

a like nature while on bail.

(v) The applicants 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 applicants shall not leave the State of

Kerala without the permission of the trial Court.

B.A.Nos. 1052 & 1054 of 2026

2026:KER:17234

(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 kp B.A.Nos. 1052 & 1054 of 2026

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APPENDIX OF BAIL APPL. NO. 1054 OF 2026

PETITIONER ANNEXURES

Annexure A1 THE COPY OF THE FIR DATED 11.02.2026 IN CRIME NO 150/2026 OF CHERPU POLICE STATION, THRISSUR Annexure A2 THE TRUE COPY OF THE ORDER DATED 13.02.2026 IN BA NO 13/2026 OF THE JUDICIAL FIRST CLASS MAGISTRATE - I Annexure A3 THE TRUE COPY OF THE AADHAAR CARD OF THE 1ST ACCUSED Annexure A4 THE TRUE COPY OF THE INSTAGRAM STORY OF THE 1ST ACCUSED Annexure A5 THE TRUE COPY OF THE PHOTOGRAPH TAKEN OF THE CAKE BOUGHT FOR 1ST ACCUSED B.A.Nos. 1052 & 1054 of 2026

2026:KER:17234

APPENDIX OF BAIL APPL. NO. 1052 OF 2026

PETITIONER ANNEXURES

Annexure A1 THE COPY OF THE FIR DATED 11.02.2026 IN CRIME NO 150/2026 OF CHERPU POLICE STATION, THRISSUR Annexure A2 THE TRUE COPY OF THE ORDER DATED 13.02.2026 IN BA NO 12/2026 OF THE JUDICIAL FIRST CLASS MAGISTRATE - I, THRISSUR Annexure A3 THE TRUE COPY OF THE AADHAAR CARD OF THE 1ST ACCUSED Annexure A4 THE TRUE COPY OF THE INSTAGRAM STORY OF THE 1ST ACCUSED Annexure A5 THE TRUE COPY OF THE PHOTOGRAPH TAKEN OF THE CAKE BOUGHT FOR 1ST ACCUSED