Kerala High Court
Sadarudheen Rayiroth vs State Of Kerala on 14 August, 2024
Author: C.S.Dias
Bench: C.S.Dias
2024:KER:62705
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5810 OF 2024
CRIME NO.613/2023 OF CBCID, KOZHIKODE, KOZHIKODE
---------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW,
KALATHINKUNNU DESOM, KASABA VILLAGE,
KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/INVESTIGATING OFFICER :-
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER,
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SRI.C.S.HRITHWIK, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPLS..5812/2024, 5820/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5812 OF 2024
CRIME NO.642/2023 OF VADAKARA POLICE STATION, KOZHIKODE
-----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW,
KALATHINKUNNU DESOM, KASABA VILLAGE,
KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENTS :-
1 STATE OF KERALA
(CBCID CRIME NO. 2985/2023)
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SMT SEETHA S, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5820 OF 2024
CRIME NO.725/2023 OF VADAKARA POLICE STATION, KOZHIKODE
----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/STATE & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SRI C S HRITHWIK, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5938 OF 2024
CRIME NO.614/2023 OF VADAKARA POLICE STATION, KOZHIKODE
---------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SRI C S HRITHWIK, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5939 OF 2024
CRIME NO.617/2023 OF VADAKARA POLICE STATION, KOZHIKODE
-----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER,
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SRI C S HRITHWIK, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5949 OF 2024
CRIME NO.668/2023 OF VADAKARA POLICE STATION, KOZHIKODE
----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SRI C S HRITHWIK, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5950 OF 2024
CRIME NO.616/2023 OF VADAKARA POLICE STATION, KOZHIKODE
----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENTS/STATE & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673 001
BY SRI C S HRITHWIK, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5951 OF 2024
CRIME NO.647/2023 OF VADAKARA POLICE STATION, KOZHIKODE
------------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.SEETHA S., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5952 OF 2024
CRIME NO.646/2023 OF VADAKARA POLICE STATION, KOZHIKODE
-----------------
PETITIONER/SIXTH ACCUSED :
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.SEETHA S., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5954 OF 2024
CRIME NO.648/2023 OF VADAKARA POLICE STATION, KOZHIKODE
-----------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER,
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.SEETHA S., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5955 OF 2024
CRIME NO.649/2023 OF VADAKARA POLICE STATION, KOZHIKODE
-------------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.PUSHPALATHA M.K., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5985 OF 2024
CRIME NO.650/2023 OF VADAKARA POLICE STATION, KOZHIKODE
----------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.PUSHPALATHA M.K., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5989 OF 2024
CRIME NO.655/2023 OF VADAKARA POLICE STATION, KOZHIKODE
----------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SRI.C.S.HRITHWIK, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5994 OF 2024
CRIME NO.658/2023 OF VADAKARA POLICE STATION, KOZHIKODE
--------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER,
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.SEETHA S., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 5996 OF 2024
CRIME NO.661/2023 OF VADAKARA POLICE STATION, KOZHIKODE
--------------
PETITIONER/FIFTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT AND INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.PUSHPALATHA M.K., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 6000 OF 2024
CRIME NO.692/2023 OF VADAKARA POLICE STATION, KOZHIKODE
------------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK, PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SRI.C.S.HRITHWIK, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 6004 OF 2024
CRIME NO.736/2023 OF VADAKARA POLICE STATION, KOZHIKODE
---------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SMT.SEETHA S., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 14TH DAY OF AUGUST 2024 / 23RD SRAVANA, 1946
BAIL APPL. NO. 6010 OF 2024
CRIME NO.653/2023 OF VADAKARA POLICE STATION, KOZHIKODE
--------------
PETITIONER/SIXTH ACCUSED :-
SADARUDHEEN RAYIROTH, AGED 60 YEARS
S/O. KUNHIPACKY HAJI, DREAM VIEW, KALATHINKUNNU DESOM,
KASABA VILLAGE, KOZHIKODE TALUK., PIN - 673 002
BY ADV M.AJAY
RESPONDENT/STATE/COMPLAINANT & INVESTIGATING OFFICER :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031
2 THE STATION HOUSE OFFICER
CRIME BRANCH POLICE STATION, KOZHIKODE DISTRICT,
PIN - 673 001
BY SRI.C.S.HRITHWIK, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.08.2024, ALONG WITH BAIL APPL..5810/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:62705
BAIL APPL. NO. 5810/2024 & Connected cases
19
COMMON ORDER
B.A. Nos.5810, 5812, 5820, 5938, 5939, 5949, 5950, 5951, 5952, 5954, 5955, 5985, 5989, 5994, 5996, 6000, 6004 and 6010 of 2024 Dated this the 14th day of August, 2024 The applications are filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS', for short), to enlarge the petitioner on bail in the following cases.
2. In B.A. No.5810/2024 the petitioner is the sixth accused in Crime No.613/2023 (presently Crime No.2980/CB/EOW/ KKD&WYD/2023), in B.A. No.5812/2024 he is the fifth accused in Crime No.642/2023 (presently Crime No.2985/CB/EOW/KKD&WYD/2023), in B.A. No.5820/2024 he is the fifth accused in Crime No.725/2023 (presently Crime No.3010/CB/EOW/KKD& WYD/2023), in B.A. No.5938/2024 he is the fifth accused in Crime No.614/2023 (presently Crime No.2981/CB/EOW/ KKD&WYD/2023), in B.A. No.5939/2024 he is the fifth accused in Crime No.617/2023 (presently Crime 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 20 No.2984/CB/EOW/KKD& WYD/2023, in B.A. No.5949/2024 he is the fifth accused in Crime No.668/2023 (presently Crime No.2998/CB/EOW/ KKD&WYD/2023), in B.A. No.5950/ 2024 he is the fifth accused in Crime No.616/2023 (presently Crime No.2983/CB/EOW/KKD& WYD/2023), in B.A. No.5951/2024 he is the sixth accused in Crime No.647/2023 (presently Crime No.2988/CB/EOW/ KKD&WYD/2023), in B.A. No.5952/2024 he is the sixth accused in Crime No.646/2023 (presently Crime No.2987/CB/EOW/KKD&WYD/2023), in B.A. No.5954/2024 he is the sixth accused in Crime No.648/2023 (presently Crime No.2989/CB/EOW/KKD&WYD/2023), in B.A. No.5955/2024 he is the sixth accused in Crime No.649/2023 (presently Crime No.2990/CB/EOW/KKD& WYD/2023), in B.A. No.5985/ 2004 he is the sixth accused in Crime No.650/2023 (presently Crime No.2991/CB/EOW/ KKD&WYD/2023), in B.A. No.5989/2024 he is the fifth accused in Crime No.655/2023 (presently Crime 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 21 No.2994/CB/EOW/KKD& WYD/2023), in B.A. No.5994/2024 he is the sixth accused in Crime No.638/2023 (presently Crime No.2995/CB/EOW/KKD&WYD/2023), in B.A. No.5996/2024 he is the fifth accused in Crime No.661/2023 (presently Crime No.2996/CB/EOW/KKD &WYD/2023), in B.A. No.6000/2024 he is the sixth accused in Crime No.692/2023 (presently Crime No.3001/CB/EOW/ KKD&WYD/2023), in B.A. No.6004/2024 he is the sixth accused in Crime No.736/2023 (presently Crime No.3011/CB/EOW/KKD&WYD/2023) and in B.A. No.6010/ 2024 he is the sixth accused in Crime No.653/2023 (presently Crime No.2993/CB/EOW/KKD&WYD/2023). All the above crimes were registered by the Vadakara Police Station against the accused for allegedly committing the offences punishable under Sections 406 and 420 r/w Section 34 of the Indian Penal Code and Section 3 r/w Section 21(3) of the Banning of Unregulated Deposit Schemes Act, 2019 ('BUDS Act', for short). The petitioner 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 22 was arrested on 03.06.2024 in Crime No.613/2023 and remanded to judicial custody on 04.06.2024. The petitioner's arrest was recorded in the other crimes on different dates from 13.06.2024 to 01.07.2024. Subsequently, the cases were transferred to the Crime Branch, Kozhikode.
3. The common case of the prosecution is that; the accused, who are the Directors of the Appolo Gold, Vadakara Pvt. Ltd. ('Company', for short) had, in furtherance of their common intention, solicited deposits from the public by promising high profit. The accused induced the de facto complainants in each case to invest money and gold with the Company. Accordingly, they received deposits in violation of the BUDS Act. The accused received a total amount of Rs.10/- Crore from the de facto complainants, but failed to pay them profit or return their capital. A total of 45 cases are registered by the CBCID, 15 other cases are registered by the Vadakara 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 23 Police Station and two cases are registered by the Nadakkavu Police Station. The accused have fraudulently accepted deposits totalling to Rs.160/- Crore and 1040 gms. of gold in violation of the BUDS Act from approximately 2200 depositors. The accused have misappropriated the deposits and have thus committed the above offences.
4. Heard; Sri.M.Ajay, the learned counsel appearing for the petitioner and Sri.C.S.Hrithwik and Smt.Seetha S., the learned Senior Public Prosecutors.
5. The learned counsel appearing for the petitioner submitted that the petitioner is totally innocent of the accusations leveled against him. In fact, the petitioner was the Director of the Company from 2005 onwards. The Company had received deposits from 2005 onwards from various depositors, one of which is Annexure 3 deposit certificate, which pertains to Crime No.613/2023, i.e.; much prior to the promulgation of the 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 24 BUDS Act. The Company was diligently paying the assured profit to all their depositors till the Covid-19 pandemic struck the World. It is after the pandemic, the Company's business got affected, and the Company was unable to pay the assured profits to the depositors. The petitioner had resigned from the Directorship on 22.06.2020, i.e.; much prior to the filing of the complaints. The Company has made valiant efforts to settle the disputes with its depositors. It is only because the depositors made an en masse claim for the return of their capital, the Company was unable to pay the refund of their money in one go. The Company has no intention to cheat or defraud its depositors. Annexures 6 to 20 documents substantiate the efforts that have been made by the Company to refund the money to the depositors. The petitioner was arrested as early as on 04.06.2024, which is now 71 days. Since the predicate offence is under Section 420 of the IPC and the investigation is not complete, the 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 25 petitioner is entitled to be released on statutory bail. The only reason that the petitioner has not been released on statutory bail is the incorporation of Section 21(3) of the BUDS Act. The said offence will not be attracted to the facts of the case because there is no element of fraud in the non-repayment of the deposits to the depositors. The Company was all throughout paying profits to the depositors and has also returned the money as and when the deposits matured. It is only due to the Covid-19 pandemic havoc, that the Company was unable to pay the amounts after 2020. All the deposits were made well prior to the commencement of the BUDS Act. Therefore, the petitioner may be given the benefit of statutory bail in view of Section 167(2) of the Code. Other than these cases, the petitioner does not have any criminal antecedents. The learned counsel relied on the recent decisions of the Honourable Supreme Court in Manish Sisodia v. Directorate of Enforcement [2024 INSC 595] and 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 26 Jalaluddin Khan v Union of India, [2024 INSC 604] to fortify his contention that bail is the rule and jail is an exception. Merely because the offences alleged against the petitioner may be serious in nature, the same cannot be treated as a punishment and he cannot be incarcerated perpetually. Hence, the applications may be allowed.
6. The learned Public Prosecutors seriously opposed the applications. The Investigating Officer has filed a bail objection report, inter alia, contending that the petitioner was the founder Director of the Company since 22.06.2005. It was after the Company ran into rough waters that the petitioner has clandestinely resigned from the Directorship on 22.06.2020. By that time, the Company had defaulted in repayment of the deposits to the depositors. 62 cases have been registered against the Company and its Directors at the instance of the de facto complainants for committing similar offences. Nearly Rs.160/- Crore was received by the Company as deposits 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 27 from approximately 2200 depositors. The petitioner has removed the records of the Company and has not co- operated with the investigation. After his arrest, it has been unveiled that he has initiated steps to settle the liabilities of the depositors, which is the reason why other complaints have not been filed. The Company has accepted deposits by making impractical and unviable promises to the depositors. Other than for the petitioner, all the other Directors have fled from the country. It was when the petitioner was attempting to leave the country, he was apprehended. The investigation is in progress. If the petitioner is enlarged on bail, there is every likelihood of him intimidating the witnesses and tampering with the evidence. Moreover, the release of the petitioner would send a wrong message to the society. Hence, the applications may be dismissed. The learned Public Prosecutors also drew the attention of this Court to Explanation II of sub-section (3) of Section 21 of the BUDS 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 28 Act and contended that the Directors of the Company had flouted impractical and unviable deposit schemes and lured depositors to invest money in the Company. Since enormous amount is involved in the crime and the investigation is in progress, the petitioner may not be released on bail. They relied on the decision of this Court in Raveendran Pilla P. and others v. State of Kerala and others [2021 (1) KHC 38] to buttress their contention that Section 3 of the BUDS Act is squarely applicable to the facts of the case. They prayed that the applications may be dismissed.
7. The essence of the prosecution case is that; the Company and its Directors had solicited deposits from the general public and received Rs.160/- Crore and 1040 gms. of gold from approximately 2200 depositors from 2005 onwards. From 2020, the Company has failed to pay any profit or return the capital amount to the depositors. Consequently, 62 depositors have filed complaints before 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 29 the Vadakara and Nadakkavu Police Stations alleging that the Company and the Directors, including the petitioner, have committed the above offences. Subsequently, 45 cases have been transferred to the Crime Branch and the matter is pending investigation.
8. Indisputably, the petitioner was arrested in Crime No.613/2023 and remanded to judicial custody on 04.06.2024, which is 71 days. Subsequently his arrest was recorded in the other crimes. As the petitioner was arrested on 04.06.2024, the offences alleged against him are all punishable for a period of upto ten years and the final reports have not been laid in any of the cases, the petitioner is entitled to statutory bail in the first crime, as postulated under Section 167(2) of the Code. It is only because his arrest was subsequently recorded in the other crimes, he has been denied the benefit of statutory bail in all the cases. However, the fact remains that the petitioner has been in judicial custody for the last 71 days.
2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 30
9. On going through the materials on record, I find that most of the deposits were made prior to the commencement of the BUDS Act. Therefore, whether Section 21(3) of the BUDS Act can be attributed against the petitioner is a matter to be investigated and ultimately decided at the time of trial. Annexures 6 to 20 reveal that the Company has repaid and settled many disputes with its depositors.
10. In Satender Kumar Antil v. CBI and another [(2022) 10 SCC 51], the Hon'ble Supreme Court, after a meticulous survey of all the precedents on the law governing bail, has laid down exhaustive guidelines for the Courts while dealing with the bail applications. It is profitable to extract the relevant paragraphs of the decision in this context of the case on hand, which reads thus:
"12. The principle that bail is the rule and jail is the exception has been well recognised through the repetitive pronouncements of this Court. This again is on the touchstone of Article 21 of the Constitution of India.
2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 31 This Court in Nikesh Tarachand Shah v. Union of India [Nikesh Tarachand Shah v. Union of India, (2018) 11 SCC 1 : (2018) 2 SCC (Cri) 302] , held that : (SCC pp. 22-23 & 27, paras 19 & 24) "19. In Gurbaksh Singh Sibbia v. State of Punjab [Gurbaksh Singh Sibbia v. State of Punjab, (1980) 2 SCC 565 : 1980 SCC (Cri) 465] , the purpose of granting bail is set out with great felicity as follows : (SCC pp. 586-88, paras 27-30) '27. It is not necessary to refer to decisions which deal with the right to ordinary bail because that right does not furnish an exact parallel to the right to anticipatory bail. It is, however, interesting that as long back as in 1924 it was held by the High Court of Calcutta in Nagendra Nath Chakravarti, In re [Nagendra Nath Chakravarti, In re, 1923 SCC OnLine Cal 318 : AIR 1924 Cal 476] , AIR pp. 479-80 that the object of bail is to secure the attendance of the accused at the trial, that the proper test to be applied in the solution of the question whether bail should be granted or refused is whether it is probable that the party will appear to take his trial and that it is indisputable that bail is not to be withheld as a punishment. In two other cases which, significantly, are the "Meerut Conspiracy cases" observations are to be found regarding the right to bail which deserve a special mention. In K.N. Joglekar v. Emperor [K.N. Joglekar v. Emperor, 1931 SCC OnLine All 60 : AIR 1931 All 504] it was observed, while dealing with Section 498 which corresponds to the present Section 439 of the Code, that it conferred upon the Sessions Judge or the High Court wide powers to grant bail which were not handicapped by the restrictions in the preceding Section 497 which corresponds to the present Section 437. It was observed by the court that there was no hard-and-fast rule and no inflexible principle governing the exercise of the discretion conferred by Section 498 and that the only principle which was established was that the discretion should be exercised judiciously. In Emperor v. H.L. Hutchinson [Emperor v. H.L. 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 32 Hutchinson, 1931 SCC OnLine All 14 : AIR 1931 All 356] , AIR p. 358 it was said that it was very unwise to make an attempt to lay down any particular rules which will bind the High Court, having regard to the fact that the legislature itself left the discretion of the court unfettered. According to the High Court, the variety of cases that may arise from time to time cannot be safely classified and it is dangerous to make an attempt to classify the cases and to say that in particular classes a bail may be granted but not in other classes. It was observed that the principle to be deduced from the various sections in the Criminal Procedure Code was that grant of bail is the rule and refusal is the exception. An accused person who enjoys freedom is in a much better position to look after his case and to properly defend himself than if he were in custody. As a presumably innocent person he is therefore entitled to freedom and every opportunity to look after his own case. A presumably innocent person must have his freedom to enable him to establish his innocence.
28. Coming nearer home, it was observed by Krishna Iyer, J., in Gudikanti Narasimhulu v. Public Prosecutor [Gudikanti Narasimhulu v. Public Prosecutor, (1978) 1 SCC 240 : 1978 SCC (Cri) 115] that : (SCC p. 242, para 1) "1. ... the issue [of bail] is one of liberty, justice, public safety and burden of the public treasury, all of which insist that a developed jurisprudence of bail is integral to a socially sensitised judicial process. ... After all, personal liberty of an accused or convict is fundamental, suffering lawful eclipse only in terms of "procedure established by law".
The last four words of Article 21 are the life of that human right."
29. In Gurcharan Singh v. State (Delhi Admn.) [Gurcharan Singh v. State (Delhi Admn.), (1978) 1 SCC 118 : 1978 SCC (Cri) 41] it was observed by Goswami, J., who spoke for the Court, that : (SCC p. 129, para 29) "29. ... There cannot be an inexorable formula in the matter of granting bail. The facts and circumstances of each case will govern the exercise of 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 33 judicial discretion in granting or cancelling bail."
30. In American Jurisprudence (2nd Edn., Vol. 8, p. 806, para 39), it is stated:
"Where the granting of bail lies within the discretion of the court, the granting or denial is regulated, to a large extent, by the facts and circumstances of each particular case. Since the object of the detention or imprisonment of the accused is to secure his appearance and submission to the jurisdiction and the judgment of the court, the primary inquiry is whether a recognizance or bond would effect that end."
It is thus clear that the question whether to grant bail or not depends for its answer upon a variety of circumstances, the cumulative effect of which must enter into the judicial verdict. Any one single circumstance cannot be treated as of universal validity or as necessarily justifying the grant or refusal of bail.' ***
24. Article 21 is the Ark of the Covenant so far as the Fundamental Rights Chapter of the Constitution is concerned. It deals with nothing less sacrosanct than the rights of life and personal liberty of the citizens of India and other persons. It is the only article in the Fundamental Rights Chapter (along with Article 20) that cannot be suspended even in an emergency [see Article 359(1) of the Constitution]. At present, Article 21 is the repository of a vast number of substantive and procedural rights post Maneka Gandhi v. Union of India [Maneka Gandhi v. Union of India, (1978) 1 SCC 248] ."
11. In Prabir Purkayastha v. State (NCT of Delhi) [2024 SCC OnLine SC 934], the Honourable Supreme Court has observed as follows:-
2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 34 "21. The Right to Life and Personal Liberty is the most sacrosanct fundamental right guaranteed under Articles 20, 21 and 22 of the Constitution of India. Any attempt to encroach upon this fundamental right has been frowned upon by this Court in a catena of decisions. In this regard, we may refer to following observations made by this Court in the case of Roy V.D. v. State of Kerala[(2022) SCC OnLine SC 929 : 2022 INSC 756]:--
"7. The life and liberty of an individual is so sacrosanct that it cannot be allowed to be interfered with except under the authority of law. It is a principle which has been recognised and applied in all civilised countries. In our Constitution Article 21 guarantees protection of life and personal liberty not only to citizens of India but also to aliens."
12. Recently, in Manish Sisodia v. Directorate of Enforcement [2024 INSC 595] the Honourable Supreme Court has observed that, over a period of time, the trial courts and the High Courts have forgotten a very well-settled principle of law that bail is not to be withheld as a punishment. From its experience, it appears that the trial courts and the High Courts attempt to play safe in matters of grant of bail. The principle that bail is the rule and refusal is an exception is, at times, followed in breach. On account of non-grant of bail even in straight forward open and shut cases, the Honourable Supreme Court is 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 35 flooded with huge number of bail petitions thereby adding to the huge pendency. It is high time that the trial courts and the High Courts recognize the principle that "bail is the rule and jail is an exception.
13. On a meticulous scrutiny of the facts, the rival submissions made across the Bar and the materials placed on record, particularly on considering the fact that the petitioner has been in judicial custody from 04.06.2024, the investigation in the case, so far as the petitioner is concerned, is practically complete, recoveries have been effected, and efforts have been made to settle the disputes between the Company and its depositors, I am of the firm view that the petitioner's further detention is unnecessary. Hence, I am inclined to allow the application, subject to stringent conditions.
In the result, the application is allowed, by directing the petitioner to be released on bail on him executing a bond for Rs.1,00,000/- (Rupees One lakh only) 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 36 in each case with two solvent sureties each for the like sum, to the satisfaction of the court having jurisdiction, which shall be subject to the following conditions :-
(i) The petitioner shall appear before the Investigating Officer on every second and fourth Saturdays between 9 a.m. and 11 a.m till the final reports in all the cases have been laid.
He shall also appear before the Investigating Officer as and when required;
(ii) The petitioner shall not directly or indirectly make any inducement, threat or procure to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the court or to any Police Officer or tamper with the evidence in any manner, whatsoever;
(iii) The petitioner shall not commit any offence while he is on bail;
(iv) The petitioner shall surrender his passport, if any, before the court below at the time of execution of the bond. If he has no passport, he 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 37 shall file an affidavit to the effect before the court below on the date of execution of the bond;
(v) The petitioner shall not leave the territorial jurisdiction of the Court of Session, Kozhikode, without the previous permission of the jurisdictional court;
(vi) The petitioner shall furnish his mobile number, his present and permanent addresses to the Investigating Officer and file a memo to the effect before the jurisdictional court;
(vii) In case of violation of any of the conditions mentioned above, the jurisdictional court shall be empowered to consider the application for cancellation of bail, if any filed, and pass orders on the same, in accordance with law;
(viii) Applications for deletion/modification of the bail conditions shall be filed and entertained before the court below;
2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 38
(ix) Needless to mention, it would be well within the powers of the Investigating Officer to investigate the matter and, if necessary, to effect recoveries on the information, if any, given by the petitioner even while the petitioner is on bail as laid down by the Hon'ble Supreme Court in Sushila Aggarwal v. State (NCT of Delhi) and another [2020 (1) KHC 663].
(x) The observations made in this order are only for the purpose of considering the application and the same shall not be construed as an expression on the merits of the case to be decided by competent Courts.
Sd/-
C.S. DIAS, JUDGE Jvt/14.8.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 39 APPENDIX OF BAIL APPL. 5810/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR.613/2023
Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 977/2024 DATED 27.6.2024 Annexure 6 TRUE COPY OF THE LIST OF 102 INVESTORS WITH WHOM THE COMPANY HAD REACHED SETTLEMENTS BY TRANSFER OF 41 SHOP ROOMS EACH ON THE GROUND AND FIRST FLOORS BEING BUILT ON 43 CENTS OF LAND IN PATHIMANGALAM, WHICH WERE TRANSFERRED TO A TOTAL OF 102 PERSONS (INDIVIDUALLY OR IN GROUPS) IN FULL SATISFACTION OF THE TOTAL AMOUNT OF RS. 13,42,10,210/- DUE TO THEM AS CERTIFIED BY ADV. ROSHNA, THE MEDIATOR APPOINTED BY THE COMPANY Annexure 7 TRUE COPY OF THE REGISTERED AGREEMENT DATED 5.2.2024 ENTERED INTO BY THE PETITIONER, SRI. MOOSA HAJI, SRI. BASHEER AND OTHER CO-OWNERS OF THIS PROPERTY WITH SL. NO. 80 IN ANNEXURE A – VI BY TRANSFERRING 3 SHOP ROOMS ON EACH OF THE GROUND AND FIRST FLOORS OF THE BUILDING NEARING COMPLETION, IN TOTAL SETTLEMENT OF HER CLAIM FOR RS. 80,00,000/-
Annexure 8 TRUE COPY OF THE LIST OF INVESTORS WITH WHOM THE COMPANY HAD REACHED SETTLEMENTS BY SALE OF A TOTAL OF 10.50 ACRES OF LAND NEAR BANASURA DAM, WHICH WAS TRANSFERRED TO AN LLP, LA WEST VENTURES FORMED BY THE 172 INVESTORS ALONG WITH 51 OTHERS AS PARTNERS IN FULL SATISFACTION OF THE TOTAL AMOUNT OF RS. 14,13,07,505/- DUE TO ALL OF THEM AS CERTIFIED BY ADV. ROSHNA, THE MEDIATOR APPOINTED BY THE COMPANY 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 40 Annexure 9 TRUE COPY OF THE REGISTERED SALE DEED DATED 27.7.2023 ENTERED INTO BY SRI. MOOSA HAJI REPRESENTED BY HIS POWER OF ATTORNEY WITH SL. NO. 1, 7 AND 9 IN ANNEXURE – VIII REPRESENTING THE LLP AS DIRECTORS CONVEYING THE 10.5 ACRES OF LAND TO THE LLP, IN TOTAL SETTLEMENT OF THE CLAIM FOR RS. 14,13,07,505/- DUE TO THE 172 INVESTORS Annexure 10 TRUE COPY OF THE LIST OF INVESTORS WITH WHOM THE COMPANY HAD REACHED SETTLEMENTS BY SALE OF A TOTAL OF 2.5 ACRES OF LAND AT NEROOCHIKKAL, WAYANAD, WHICH WAS TRANSFERRED TO AN LLP, LA WEST VENTURES FORMED BY THE 51 INVESTORS ALONG WITH 172 OTHERS AS PARTNERS IN FULL SATISFACTION OF THE TOTAL AMOUNT OF RS. 3,83,24,715/- DUE TO ALL OF THEM AS CERTIFIED BY ADV. ROSHNA, THE MEDIATOR APPOINTED BY THE COMPANY Annexure 11 TRUE COPY OF THE REGISTERED SALE DEED DATED 6.10.2023 ENTERED INTO BY SRI. MOOSA HAJI REPRESENTED BY HIS POWER OF ATTORNEY WITH SL. NO. 1, 7 AND 9 IN ANNEXURE – VIII REPRESENTING THE LLP AS DIRECTORS CONVEYING THE 2.5 ACRES OF LAND TO THE LLP, IN TOTAL SETTLEMENT OF THE CLAIM FOR RS. 3,83,24,715/- DUE TO THE 51 INVESTORS Annexure 12 TRUE COPY OF THE LIST OF 7 INVESTORS WITH WHOM THE COMPANY HAD REACHED SETTLEMENTS BY SALE OF A TOTAL OF 30 OF LAND AT PANANGAD, KOILANDY WHICH WAS TRANSFERRED TO SL. NOS. 1, 3 6 AND ONE FEMINA, DAUGHTER IN LAW OF SL. NO. 4 ON THE INSTRUCTIONS OF ALL 7 OF THEM, IN FULL SATISFACTION OF THE TOTAL AMOUNT OF RS. 57,53,700/- DUE TO ALL OF THEM AS CERTIFIED BY ADV. ROSHNA, THE MEDIATOR APPOINTED BY THE COMPANY Annexure 13 TRUE COPY OF THE REGISTERED SALE DEED DATED 30.4.2024 ENTERED INTO BY SRI. BASHEER REPRESENTED BY HIS POWER OF ATTORNEY WITH SL. NOS. 1, 3, 6 IN ANNEXURE – XII AND FEMINA CONVEYING THE 30 CENTS OF LAND TO THEM, IN TOTAL SETTLEMENT OF THE CLAIM FOR RS. 57,53,700/- DUE TO THE 7 INVESTORS Annexure 14 TRUE COPY OF THE LIST OF 70 INVESTORS WITH WHOM THE COMPANY HAD REACHED SETTLEMENTS BY TRANSFER OF UNDIVIDED INTEREST PROPORTIONATE TO THEIR INDIVIDUAL INVESTMENTS IN THE 11/100 UNDIVIDED SHARES HELD BY THE COMPANY IN VADAKARA APOLLO MALL LLP IN FULL SATISFACTION OF THE TOTAL AMOUNT OF RS. 5,63,75,754/- DUE TO THEM AS CERTIFIED BY ADV.
2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 41 ROSHNA, THE MEDIATOR APPOINTED BY THE COMPANY Annexure 15 TRUE COPY OF THE AGREEMENT DATED 18.12.2022 TO TRANSFER UNDIVIDED SHARES PROPORTIONATE TO THE INVESTMENT OF SL. NO. 13 IN ANNEXURE – XIV IN FULL SETTLEMENT OF HER INVESTMENT OF RS. 10,00,000/- AS WELL AS FOUR OTHER INVESTORS Annexure 16 TRUE COPY OF THE LIST OF INVESTORS TO WHOM THE UNDIVIDED SHARES SRI. MOOSA HAJI AND SRI. MUHAMMED TO WHOM THE UNDIVIDED INTEREST IN HOTEL DIMORA, KOZHIKODE HAVE BEEN TRANSFERRED Annexure 17 TRUE COPY OF THE AGREEMENT DATED 8.7.2024 EXECUTED BETWEEN SRI. MOOSA HAJI AND M/S RIVAJ RETREATS LLP REPRESENTED BY ABDUL VARISH (SL. NO. 91) AND SRI. SHABEER (SL. NO. 29) Annexure 18 TRUE COPY OF THE AGREEMENT DATED 8.7.2024 EXECUTED BETWEEN SRI. MUHAMMED AND M/S RIVAJ RETREATS LLP REPRESENTED BY ABDUL VARISH (SL. NO. 91) AND SRI. SHABEER (SL. NO. 29) Annexure 19 TRUE COPY OF THE LIST OF INVESTORS IN THE PROJECT IN ESTATEMUKKU Annexure 20 TRUE COPY OF ONE SUCH AGREEMENT ENTERED INTO BETWEEN SRI. MOOSA HAJI, SRI. MUHAMMED AND THE PETITIONER DATED 24.6.2023 WITH SALEEM, SL. NO. 16 IN ANNEXURE – XIX LIST 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 42 APPENDIX OF BAIL APPL. 5812/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 642/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1080/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 43 APPENDIX OF BAIL APPL. 5820/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 725/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1008/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 44 APPENDIX OF BAIL APPL. 5938/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 614/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1077/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 45 APPENDIX OF BAIL APPL. 5939/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 617/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1079/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 46 APPENDIX OF BAIL APPL. 5949/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 668/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1023/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 47 APPENDIX OF BAIL APPL. 5950/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 616/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 2983/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 48 APPENDIX OF BAIL APPL. 5951/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 647/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1082/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 49 APPENDIX OF BAIL APPL. 5952/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 646/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1081/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 50 APPENDIX OF BAIL APPL. 5954/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 648/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1083/2024 DATED 1.7.2024 Annexure II TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 51 APPENDIX OF BAIL APPL. 5955/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 649/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1027/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 52 APPENDIX OF BAIL APPL. 5985/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 650/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1028/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 53 APPENDIX OF BAIL APPL. 5989/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 655/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1084/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 54 APPENDIX OF BAIL APPL. 5994/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 658/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1025/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 55 APPENDIX OF BAIL APPL. 5996/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 661/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1024/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 56 APPENDIX OF BAIL APPL. 6000/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 692/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1022/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 57 APPENDIX OF BAIL APPL. 6004/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 736/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1009/2024 DATED 1.7.2024 2024:KER:62705 BAIL APPL. NO. 5810/2024 & Connected cases 58 APPENDIX OF BAIL APPL. 6010/2024 PETITIONER ANNEXURES :-
Annexure 1 TRUE COPY OF THE FI STATEMENT AND FIR IN CR. 653/2023 Annexure 2 TRUE COPY OF THE DIR-12 FILED BY THE COMPANY INTIMATING THE RESIGNATION OF ITS NON-EXECUTIVE DIRECTOR W.E.F. 19.3.2020 Annexure 3 TRUE COPY OF A DEPOSIT CERTIFICATE DATED 4.10.2010 ISSUED BY THE COMPANY IN THE NAME OF ONE SHERIFA SIRAJ, CALICUT Annexure 4 TRUE COPY OF THE FLIGHT TICKET Annexure 5 TRUE COPY OF THE ORDER IN CRL.MC 1083/2024 DATED 1.7.2024