Savan Vasanthan vs Station House Officer
2026 Latest Caselaw 2208 Ker

Kerala High Court

Savan Vasanthan vs Station House Officer on 27 February, 2026

Author: C.S.Dias

Bench: C.S.Dias

                                                             2026:KER:17710
BAIL APPL. NO. 1192 OF 2026

                                    1


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

   FRIDAY, THE 27TH DAY OF FEBRUARY 2026 / 8TH PHALGUNA, 1947

                    BAIL APPL. NO. 1192 OF 2026

    CRIME NO.455/2025 OF Kannur Town Police Station, Kannur

PETITIONER/1ST ACCUSED:

            SAVAN VASANTHAN
            AGED 44 YEARS
            S/O. VASANTHAN, RESIDING AT 'SARANADH' THAR ROAD, EDA
            CHOVVA PO, CHOVVA, KANNUR CITY, KANNUR, PIN - 670005


            BY ADVS.
            SHRI.M.K.SUMOD
            SMT.VIDYA M.K.
            SHRI.SUDHIR NAMBIAR P. V.
            SMT.REMA T.P.
            SMT.THUSHARA.K
            SMT.MEERA S GOPAN


RESPONDENTS/RESPONDENTS:

    1       STATION HOUSE OFFICER
            KANNUR TOWN POLICE STATION KANNUR, PIN - 670002

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

            SR.PP. SMT. SEETHA S.



     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR    ADMISSION   ON
27.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                  2026:KER:17710
BAIL APPL. NO. 1192 OF 2026

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                          ORDER

Dated this the 27th day of February, 2026

The learned counsel for the petitioner submits that

the bail application may be dismissed as withdrawn due to

the material defects that have crept in the bail application.

Recording the above submission, and by reserving

the right of the petitioner to file a fresh bail application on

the same cause of action, the bail application is dismissed

as withdrawn.

SD/-

C.S.DIAS, JUDGE

rmm 27/02/2026 2026:KER:17710 BAIL APPL. NO. 1192 OF 2026

APPENDIX OF BAIL APPL. NO. 1192 OF 2026

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE FIR WITH NO: 0455 REGISTERED AT KANNUR TOWN POLICE STATION AGAINST THE 1ST ACCUSED AND 2 OTHERS BY THE 1ST RESPONDENT DATED 11.04.2025 Annexure A2 THE COPY OF THE COMPLAINT FILED AND NUMBERED AS CMP 1693/2025 DATED 05.04.2025 OF THE JUDICIAL FIRST-CLASS AS MAGISTRATE (NO 1) KANNUR Annexure A3 CERTIFIED COPY OF THE ORDER DATED 29.04.2025 IN CRIMINAL MC NO.538/2025 OF THE COURT OF SESSION, THALASSERY Annexure A4 TRUE COPY OF THE ORDER DATED 04.07.2025 IN BAIL APPLICATION NO: 7721/2025 OF THE HIGH COURT OF KERALA Annexure A5 THE TRUE COPY OF THE ORDER DATED 11/06/2025 IN CRL MC 823/2025 OF THE COURT OF SESSIONS, THALASSERY Annexure A6 TRUE COPY OF THE PETITION IN CMP 2141/2025 OF JFCM-1, KANNUR Annexure A7 TRUE COPY OF THE PLAINT IN OS 101/2022 OF THE MUNSIFF OF KANNUR Annexure A8 TRUE COPY OF THE FLIGHT TICKET ISSUED TO THE COMPLAINT FOR TRAVEL SCHEDULED ON 10/03/2026