[Cites 7, Cited by 0]
Kerala High Court
Kolatt Dasan Prathapan vs State Of Kerala on 30 January, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 390 OF 2026
CRIME NO.674/2024 OF KUTHUPARAMBA POLICE STATION, KANNUR
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU P.O, THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
KUTHUPARAMBA POLICE STATION, KUTHUPARAMBU P.O, KANNUR,
KERALA, PIN - 670643
SMT.SREEJA V., SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..391/2026, 392/2026 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-2-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 391 OF 2026
CRIME NO.752/2025 OF VADAKKANCHERRY POLICE STATION, PALAKKAD
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA
ERNAKULAM, KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
VADAKKANCHERRY POLICE STATION, MANDHAM, PALAKKAD,
KERALA, PIN - 678673
SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-3-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 392 OF 2026
CRIME NO.753/2025 OF VADAKKANCHERRY POLICE STATION, PALAKKAD
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR,
PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SHRI.NANDAN SURESH
SMT.T.N.BINDU
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR KERALA HIGH COURT
ERNAKULAM KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
VADAKKANCHERRY POLICE STATION, MANDHAM, PALAKKAD,
KERALA, PIN - 678673
SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-4-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 393 OF 2026
CRIME NO.1021/2025 OF MEDICAL COLLEGE POLICE STATION,
THIRUVANANTHAPURAM
AGAINST THE ORDER DATED 23.12.2025 IN CMP NO.5190 OF 2025
OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE, THIRUVANANTHAPURAM
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU P.O., THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SHRI.NANDAN SURESH
SMT.T.N.BINDU
RESPONDENT/COMNPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR KERALA HIGH COURT
ERNAKULAM, KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
MEDICAL COLLEGE POLICE STATION, MEDICAL COLLEGE
JUNCTION, THIRUVANANTHAPURAM, KERALA, PIN - 695011
SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-5-
2026:KER:7836
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-6-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 395 OF 2026
CRIME NO.110/2024 OF KANNAPURAM POLICE STATION, KANNUR
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU P.O.,
THRISSUR, KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.JIJO JOSE
SHRI.MANOJ V GEORGE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, KERALA HIGH COURT,
ERNAKULAM, KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
KANNAPURAM POLICE STATION, CHERUKUNNU, KANNUR,
KERALA, PIN - 670301
SRI.K.A. NOUSHAD, SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-7-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 399 OF 2026
CRIME NO.361/2024 OF MELPARAMBA POLICE STATION, KASARGOD
AGAINST THE ORDER DATED IN CMP NO.5024 OF 2025 OF
JUDICIAL MAGISTRATE OF FIRST CLASS-II, HOSDRUG
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.JIJO JOSE
SHRI.MANOJ V GEORGE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
MELPARAMBA POLICE STATION, CHATTANCHAL, KASARGOD,
KERALA, PIN - 671541
SMT.SREEJA V., SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-8-
2026:KER:7836
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
-9-
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 400 OF 2026
CRIME NO.725/2024 OF SREEKARIYAM POLICE STATION,
THIRUVANANTHAPURAM
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SHRI.NANDAN SURESH
SMT.T.N.BINDU
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2 STATION HOUSE OFFICER,
SREEKARYAM POLICE STATION, OPP LOYOLA SCHOOL, BAPUJI
NAGAR SREEKARYAM, THIRUVANANTHAPURAM, KERALA, PIN -
695017
SMT.SREEJA V., SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 10 -
2026:KER:7836
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 11 -
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 414 OF 2026
CRIME NO.920/2024 OF PANUR POLICE STATION, KANNUR
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN,
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU P.O., THRISSUR,
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, PIN - 682031
2 STATION HOUSE OFFICER,
PANOOR POLICE STATION, PANOOR-PUTHOOR ROAD, KANNUR,
KERALA, PIN - 670692
SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 12 -
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 589 OF 2026
CRIME NO.1010/2024 OF CHERPU POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 16.01.2026 IN CRMP NO.8340 OF
2025 OF ADDITIONAL SESSIONS COURT(ADHOC) III, THRISSUR
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR,
PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA
ERNAKULAM KERALA, PIN - 682031
2 STATION HOUSE OFFICER
CHERPU POLICE STATION, THRIPRAYAR ROAD, CHERPU
THRISSUR KERALA, PIN - 680561
SMT.SREEJA V., SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 13 -
2026:KER:7836
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 14 -
2026:KER:7836
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
BAIL APPL. NO. 591 OF 2026
CRIME NO.975/2025 OF MATHILAKOM POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 16.01.2026 IN CRMP NO.8336 OF
2025 OF ADDITIONAL SESSIONS COURT(ADHOC) III, THRISSUR
PETITIONER/ACCUSED NO.1:
1 KOLATT DASAN PRATHAPAN
AGED 42 YEARS
KOLATT HOUSE, KARUVAN VALAVU, ERAVU PO., THRISSUR
KERALA, PIN - 680620
BY ADVS.
SHRI.T.K.RAJESHKUMAR
SHRI.MANOJ V GEORGE
SHRI.JIJO JOSE
SMT.T.N.BINDU
SHRI.NANDAN SURESH
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA
KERALA, PIN - 682031
2 STATION HOUSE OFFICER
MATHILAKAM POLICE STATION, BLOCK ROAD, MATHILAKAM
THRISSUR KERALA, PIN - 680685
SRI.M.C.ASHI, SR. PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 15 -
2026:KER:7836
30.01.2026, ALONG WITH BAIL APPL..390/2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 16 -
2026:KER:7836
ORDER
All these bail applications are filed under Section 483 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short,
BNSS), seeking regular bail.
2. The applicant in all the bail applications is one and
the same. The applicant is the accused No.1 in Crime Nos.
674/2024, 752/2025, 753/2025, 1021/2025, 110/2024,
361/2024, 725/2024, 920/2024, 1010/2024 and 975/2025 of
different Police Stations of various Districts. The offences
alleged are punishable under Section 420 read with Section 34
of the Indian Penal Code (B.A. Nos.390/2026, 393/2026,
395/2026, 399/2026, 400/2026, 414/2026) and Sections
316(2), 318(4) read with Section 3(5) of the Bharatiya Nyaya
Sanhita, 2023 (B.A. Nos.391/2026, 392/2026 and 591/2026).
In bail application No.589/2026, the offences alleged are
punishable under Sections 406 and 420 read with Section 34 of
the Indian Penal Code and Section 66D of the Information
Technology (Amendment) Act, 2008.
3. The prosecution case in all the cases is that the
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 17 -
2026:KER:7836
applicant along with the remaining accused induced the defacto
complainants to part with money by promising that, if they
deposit money in the Company namely High Rich Online
Shoppee (P) Limited, attractive returns would be provided and
thereafter, cheated them without giving any returns or
refunding the principal amount they had deposited.
4. I have heard Sri.T.K.Rajeshkumar, the learned
counsel for the applicants, 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, he 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 he is released on bail at this stage, it will affect the
course of the investigation.
6. The applicant is the Managing Director of the
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 18 -
2026:KER:7836
Company. He has been arrested in all the above crimes on
different dates and he is in custody since 29.08.2025. He has
already been granted bail in several connected matters. Even
though allegations are serious, considering the fact that he is in
custody for more than sixty days, I am of the view that his
further detention is not necessary. Hence, the applicant is
entitled to be released on bail.
In the result, the applications are 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) in each case
with two solvent sureties for the like sum each to the
satisfaction of the jurisdictional Magistrate/Court.
(ii) The applicant shall fully co-operate with the
investigation.
(iii) The applicant shall appear before the investigating
officer between 10.00 a.m and 11.00 a.m. every Saturday until
further orders. He shall also appear before the investigating
officer as and when required.
(iv) The applicant shall not commit any offence of a like
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 19 -
2026:KER:7836
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 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
SKP
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 20 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 390 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO 674 OF
2024 OF KUTHUPARAMBA POLICE STATION DATED
09.08.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
COURT IN CRL APPEAL 477 OF 2025
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 21 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 391 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO
752/2025 DATED 24/6/2025 REGISTERED AT
VADAKKANCHERRY POLICE STATION
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 22 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 392 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO
753/2025 DATED 24/6/2025 REGISTERED AT
VADAKKANCHERRY POLICE STATION
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 23 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 393 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO 1021 OF
2025 OF MEDICAL COLLEGE POLICE STATION,
THIRUVANANTHAPURAM DATED 05.08.2025
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
23.12.2025 IN CMP 5190/2025 PASSED BY ACJM,
THIRUVANANTHAPURAM
Annexure A3 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 IN CRL APP 477/2025 PASSED
BY THE HON'BLE HIGH COURT
Annexure A5 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 24 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 395 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO
110/2024 DATED 19/02/2024 REGISTERED AT
KANNAPURAM POLICE STATION
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES,
ERNAKULAM.
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 25 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 399 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO.
361/2024 OF MELPARAMBA POLICE STATION DATED
26.07.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
Annexure A5 TRUE AND CORRECT COPY OF THE ORDER DATED
23.12.2025 PASSED BY HON'BLE JFCM, HOSDURG
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 26 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 400 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO
725/2024 REGISTERED AT SREEKARYAM POLICE
STATION DATED 08.07.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
COURT IN CRL APPEAL NO 477/2025
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 27 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 414 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO. 920 OF
2024 OF PANOOR POLICE STATION DATED
05.11.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 28 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 589 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO. 1010
OF 2024 OF CHERPU POLICE STATION DATED
22.10.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
Annexure A5 TRUE AND CORRECT COPY OF THE COMMON ORDER
DATED 16.01.2026 IN CRL M.P NO 8340/2025
PASSED BY THE HON'BLE 3RD ADDITIONAL
SESSIONS JUDGE, THRISSUR
RESPONDENTS' ANNEXURES: NIL
B.A. Nos.390, 391, 392, 393, 395, 399, 400, 414,
589 & 591 of 2026
- 29 -
2026:KER:7836
APPENDIX OF BAIL APPL. NO. 591 OF 2026
PETITIONER'S ANNEXURES:
Annexure A1 TRUE AND CORRECT COPY OF THE FIR NO. 975 OF
2024 OF MATHILAKAM POLICE STATION DATED
06.12.2024
Annexure A2 TRUE AND CORRECT COPY OF THE ORDER DATED
03.11.2025 PASSED IN S.C NO4/2024/PMLA, BY
THE SPECIAL COURT FOR PMLA CASES, ERNAKULAM
Annexure A3 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 20.03.2025 PASSED BY THE HON'BLE HIGH
Annexure A4 TRUE AND CORRECT COPY OF THE INTERIM ORDER
DATED 21.07.2025 PASSED IN CRL APPEAL NO
477 OF 2025
Annexure A5 TRUE AND CORRECT COPY OF THE COMMON ORDER
DATED 16.01.2026 IN CRL M.P NO 8336/2025
PASSED BY THE HON'BLE 3RD ADDITIONAL
SESSIONS JUDGE, THRISSUR
RESPONDENTS' ANNEXURES: NIL
TRUE COPY
P.A. TO JUDGE
