[Cites 7, Cited by 0]
Kerala High Court
Abhilash @ Mani vs State Of Kerala on 15 January, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
B.A.No.14343/2025
1
2026:KER:3016
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 15TH DAY OF JANUARY 2026 / 25TH POUSHA, 1947
BAIL APPL. NO. 14343 OF 2025
CRIME NO.43/2024 OF Meppadi Police Station, Wayanad
AGAINST THE ORDER DATED 28.10.2024 IN Bail Appl.
NO.7085 OF 2024 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
ABHILASH @ MANI
AGED 28 YEARS
S/O APPUNI.K, KOLERIMOOLA, PANAMKATHPADI HOUSE,
THAZHEARAPETTA, MEPPADI.P.O, VYTHIRI TALUK,
WAYANAD, PIN - 673577
BY ADV SRI.B.JAYABAL
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, PIN - 682031
SRI.M.C.ASHI, SR. PP.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
15.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.No.14343/2025
2
2026:KER:3016
ORDER
This application is filed under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 (for short, BNSS), seeking regular
bail.
2. The applicant is the accused in Crime No.43/2024
of Meppadi Police Station, Wayanad District which is now pending
as SC No.193/2024 on the files of the Additional Sessions Court-I,
Kalpetta. The offences alleged are punishable under Sections 341,
323, 506(1), 324, 307, 326 and 201 of the IPC.
3. The prosecution case, in short, is that on
18.01.2024 at about 6.45 pm at Thazhe Arapatta in Moopainad
Amsom, the applicant, on account of enmity, with intent to kill one
Vipindas, aged 34 years, stabbed him on his abdomen with a
knife. The injured was hospitalized for more than 22 days. The
applicant also disposed the knife with a view to destroy the
evidence and thereby committed the offences.
4. I have heard Sri. B. Jayabal, the learned counsel
for the applicant and Sri. M.C. Ashi, 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
2026:KER:3016
the present case. The counsel further submitted that no materials
are on record to connect the applicant with the alleged crime;
hence, he is 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 applicant, and he is not
entitled to bail at this stage.
6. The applicant was remanded to judicial custody
on 19.1.2024. The investigation is almost over and final report has
been filed. It is true that the applicant has criminal antecedents.
The learned counsel for the applicant has produced documents to
show that out of the five cases pending against the applicant, in
three cases, he was granted bail. Considering the fact that he is in
custody for about two years and final report was filed, I am
inclined to grant him bail.
In the result, the application is allowed on the following
conditions: -
(i) The applicant shall be released on bail 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
jurisdictional Magistrate/Court.
(ii) The applicant shall not commit any offence of a
like nature while on bail.
2026:KER:3016
(iii) 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.
(iv) The applicant shall not leave the State of Kerala
without the permission of the trial Court.
(v) 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
2026:KER:3016
APPENDIX OF BAIL APPL. NO. 14343 OF 2025
PETITIONER ANNEXURES
Annexure 1 THE TRUE COPY OF THE FIR DATED 19/01/2024
OF MEPPADI POLICE STATION, WAYANAD ON THE
FILE OF THE ADDL. SESSIONS COURT-1,
KALPETTA, WAYANAD DISTRICT
Annexure 2 THE TRUE COPY OF THE FIS DATED 18/01/2024
OF MEPPADI POLICE STATION, WAYANAD
Annexure 3 THE TRUE COPY OF THE CHARGE SHEET DATED
02/03/2024 OF MEPPADI POLICE STATION,
WAYANAD
Annexure 4 THE TRUE COPY OF THE ORDER DATED
28/07/2025 IN CRL. M. P. NO. 964/2025 IN
S.C 193/2024 OF THE HON'BLE ADDL.
SESSIONS COURT-1, KALPETTA
Annexure 5 THE TRUE COPY OF THE JUDGMENT DATED
8/7/2022 IN C.C 71/2019 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
KALPETTA
Annexure 6 THE TRUE COPY OF THE JUDGMENT DATED
25/03/2025 IN C.C 1426/2020 OF THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT, KALPETTA
Annexure 7 THE TRUE COPY OF THE JUDGMENT DATED
30/07/2025 IN C.C 357/2021 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
KALPETTA
Annexure 8 THE TRUE COPY OF THE ORDER DATED
03/5/2024 IN CRL. M.P.NO.1066/2024 OF THE
HON'BLE ADDL. SESSIONS COURT-1, KALPETTA
Annexure 9 TRUE COPY OF THE ORDER DATED 28-10-2024
IN BAIL APPL.7085/2024 ON HIGH COURT
