Kerala High Court
Muhammed Shafas vs State Of Kerala on 26 March, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
2026:KER:26672
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 26TH DAY OF MARCH 2026 / 5TH CHAITHRA, 1948
BAIL APPL. NO. 1685 OF 2026
CRIME NO.285/2026 OF IRINJALAKUDA POLICE STATION, THRISSUR
AGAINST THE ORDER DATED 16.03.2026 IN CRMP NO.6 OF
2026 OF JUDICIAL MAGISTRATE OF FIRST CLASS, IRINJALAKUDA
PETITIONER/1ST ACCUSED:
MUHAMMED SHAFAS
AGED 21 YEARS
S/O. SHIHABUDHEEN, PARAYIL HOUSE, PALLINADA DESOM,
KARUPADANNA, THRISSUR DISTRICT, PIN - 680670
SRI.A.HAROON RASHEED
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
SRI.K.A. NOUSHAD, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
26.03.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:26672
BAIL APPL. NO. 1685 OF 2026
2
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 No.1 in Crime No.285/2026 of Irinjalakuda Police Station, Thrissur District. The offence alleged is punishable under Section 112(2) of the Bharatiya Nyaya Sanhita, 2023.
3. The prosecution case, in short, is that upon receiving the information that the accused, in furtherance of their common intention to acquire illicit money, were swindling money from the bank accounts of others with the aid of online methods, a search was conducted at their houses and 28 ATM cards, 6 cheque books, 7 passbooks, a machine to count notes and Rs.35,100/- were seized from their house. There are several complaints against the applicant that he had swindled an amount of Rs.45,96,796/- by way of committing cyber crimes.
4. I have heard Sri.Haroon Rasheed A., the learned counsel for the applicant and Sri.K.A.Noushad, the learned Senior Public Prosecutor. Perused the case diary.
2026:KER:26672 BAIL APPL. NO. 1685 OF 2026 3
5. The learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in 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 09.03.2026. The investigation is almost over. The mobile phone of the applicant, which is allegedly used for the commission of the offence, has already been seized. The applicant has no criminal antecedents. For these reasons, I do not find any reason to hold that the continued detention of the applicant is required for any purpose. Hence, the applicant is entitled to be released on 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.
2026:KER:26672 BAIL APPL. NO. 1685 OF 2026 4
(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 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 NP 2026:KER:26672 BAIL APPL. NO. 1685 OF 2026 5 APPENDIX OF BAIL APPL. NO. 1685 OF 2026 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR IN CRIME NO.
285/2026 OF IRINJALAKKUDA POLICE STATION Annexure A2 TRUE COPY OF THE ORDER CRL. M.P NO.
4/2026 IN CRIME NO. 285/2026 OF IRINJALAKKUDA POLICE STATION PASSED BY THE JFCM COURT, IRINJALAKKUDA DATED 9/3/2026 Annexure A3 ORIGINAL COPY OF THE ORDER CRL. M.P NO.
6/2026 IN CRIME NO. 285/2026 OF IRINJALAKKUDA POLICE STATION PASSED BY THE JFCM COURT, IRINJALAKKUDA DATED 16/3/2026 Annexure A4 TRUE COPY OF THE LETTER ISSUED BY THE PRINCIPAL NIRAMALA COLLEGE, CHALAKKUDY DATED 10/3/2026 Annexure A5 TRUE COPY OF STATEMENT OF PETITIONER'S ACCOUNT IN FEDERAL BANK VELLANGALLUR BRANCH FOR THE PERIOD OF 1/1/2025 TO 17/3/2026 Annexure A6 TRUE COPY OF STATEMENT OF PETITIONER'S ACCOUNT IN KODUNGALLU TOWN CO OPERATIVE BANK FOR THE PERIOD OF 6/2//2026 TO 4/3/2026