Kerala High Court
Salin Somasundaran vs State Of Kerala on 31 October, 2025
Author: K. Babu
Bench: K. Babu
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13267 OF 2025
CRIME NO.1117/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13268 OF 2025
CRIME NO.1142/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN, CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
SMT.SMITHA CHATHANARAMBATH
SMT.ATHIRA A.MENON
SHRI.HARISANKAR.K.V.
SHRI.ANUPAM KRISHNA NAMBIAR
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SMT.M K PUSHPALATHA, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH 13272/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13272 OF 2025
CRIME NO.1140/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION, THRISSUR), PIN - 682031
BY ADV
SRI.M.C.ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13275 OF 2025
CRIME NO.1134/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.G SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13279 OF 2025
CRIME NO.1112/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SMT.M.K.PUSHPALATHS, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13280 OF 2025
CRIME NO.1132/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SMT.M.K.PUSHPALATHA, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13282 OF 2025
CRIME NO.1127/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.M.C.ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13283 OF 2025
CRIME NO.1118/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.M.C.ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13286 OF 2025
CRIME NO.1078/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13287 OF 2025
CRIME NO.1150/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13294 OF 2025
CRIME NO.1131/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.M.C.ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13300 OF 2025
CRIME NO.1147/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SMT.M.K.PUSHPALATHA, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
BAIL APPL. NO. 13301 OF 2025
CRIME NO.1128/2025 OF Ollur Police Station, Thrissur
PETITIONER/4TH ACCUSED:
SALIN SOMASUNDARAN
AGED 36 YEARS
S/O. SOMASUNDARAN CHAKKAMADATHIL HOUSE,
KANJANY P.O, THRISSUR -., PIN - 680612
BY ADV SHRI.K.B.GANGESH
RESPONDENT/RESPONDENT & STATE:
STATE OF KERALA
REPRESENTED. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -
(STATION HOUSE OFFICER,
OLLUR POLICE STATION,THRISSUR), PIN - 682031
BY ADV
SRI.M.C.ASHI, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
31.10.2025, ALONG WITH Bail Appl..13268/2025, 13272/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:82426
B.A No.13267 of 2025
&
connected cases
14
K.BABU, J.
--------------------------------------------------
B.A Nos.13267, 13268, 13272, 13275, 13279, 13280,
13282, 13283, 13286, 13287, 13301, 13294, 13300 of 2025
--------------------------------------------------
Dated this the 31st day of October, 2025
COMMON ORDER
These applications are filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS').
2. The petitioner is accused No.4 in Crime Nos.1117/2025, 1142/2025, 1140/2025, 1134/2025, 1112/2025, 1132/2025, 1127/2025, 1118/2025, 1078/2025, 1150/2025, 1128/2025, 1131/2025 and 1147/2025 of Ollur Police Station, Thrissur. The offences alleged against the petitioner are punishable under Sections 406 and 420 r/w Section 34 of the Indian Penal Code, 1860, Sections 316(2) and 318(4) r/w Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 3 r/w Section 21 and Section 5 r/w Section 23 of the Banning of Unregulated Deposit Schemes Act, 2019.
3. The prosecution case is that the petitioner, who is the 2025:KER:82426 B.A No.13267 of 2025 & connected cases 15 Managing Director of accused No.1 company by name 'Asset Legacy Nidhi Ltd.', had collected crores of Rupees as deposit from several persons on behalf of the firm including the defacto complainants fraudulently and dishonestly inducing them and by making them believe that the amount would be returned with high rate of interest. But thereafter the accused failed to comply with the terms or to return the amount and thereby committed the aforesaid offences.
4. The petitioner is accused in a series of crimes and he was initially arrested in connection with three crimes of similar nature on 30.08.2025. The arrest of the petitioner was recorded in present crimes on 16.10.2025. He has been in judicial custody since then.
5. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
6. The learned counsel for the petitioner submits that the petitioner is innocent of the allegations. The learned counsel submitted that the investigation is practically over and the further 2025:KER:82426 B.A No.13267 of 2025 & connected cases 16 detention of the petitioner is not required.
7. The learned Public Prosecutor opposed the bail applications on the ground that the investigation is only at the preliminary stage.
8. The principle that bail is the rule and jail is the exception has been well recognised by judicial pronouncements. This is the principle underlined in Article 21 of the Constitution of India.
9. There cannot be an inexorable formula in the matter of granting bail. The facts and circumstances of each case will govern the exercise of judicial discretion in granting or cancelling bail.
{Vide: Gurcharan Singh v. State (Delhi Admn.) [(1978) 1 SCC 118]}
10. 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. Personal liberty, deprived when bail is refused, is too precious a value of our constitutional system recognised under Article 21 that the curial power to negate it is a great trust 2025:KER:82426 B.A No.13267 of 2025 & connected cases 17 exercisable, not casually but judicially, with lively concern for the cost to the individual and the community. After all, personal liberty of an accused or convict is fundamental, suffering lawful eclipse only in terms of "procedure established by law" {Vide: Gudikanti Narasimhulu v. State [(1978) 1 SCC 240]}.
11. In bail applications, generally, it has been laid down from the earliest times that the object of bail is to secure the appearance of the accused person at his trial by reasonable amount of bail. The object of bail is neither punitive nor preventative. Deprivation of liberty must be considered a punishment, unless it is required to ensure that an accused person will stand his trial when called upon. The courts owe more than verbal respect to the principle that punishment begins after conviction, and that every man is deemed to be innocent until duly tried and duly found guilty {Vide: Sanjay Chandra v. CBI [(2012) 1 SCC 40]}.
12. Having regard to the nature of the allegations, stage of the investigation and the tenure of judicial custody undergone by the 2025:KER:82426 B.A No.13267 of 2025 & connected cases 18 petitioner, I am of the view that the petitioner is entitled to be released on bail, on conditions.
In the result, the Bail Applications are allowed as follows:
(a) The petitioner is ordered to be released on bail on his executing bond for Rs.50,000/-
(Rupees Fifty Thousand Only) in each case with two solvent sureties each for the like sum to the satisfaction of the jurisdictional court.
(b) The petitioner shall appear before the Investigating Officer as and when required.
(c) The petitioner shall not try to influence the prosecution witnesses or attempt to tamper with the evidence.
(d) The petitioner shall not commit any similar offence while on bail.
(e) The petitioner shall not leave the State of 2025:KER:82426 B.A No.13267 of 2025 & connected cases 19 Kerala without the permission of the jurisdictional court.
(f) If any of the bail conditions are violated by the petitioner, the jurisdictional court will be at liberty to cancel the bail, in accordance with law.
Sd/-
K.BABU, JUDGE KAS 2025:KER:82426 B.A No.13267 of 2025 & connected cases 20 APPENDIX OF BAIL APPL. 13267/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 19.07.2025 REGISTERED IN CRIME NO. 1117/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6124/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 21 APPENDIX OF BAIL APPL. 13268/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 24.07.2025 REGISTERED IN CRIME NO. 1142/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO.
12449/2025Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6125/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 22 APPENDIX OF BAIL APPL. 13272/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 24.07.2025 REGISTERED IN CRIME NO. 1140/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6126/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 23 APPENDIX OF BAIL APPL. 13275/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 22.07.2025 REGISTERED IN CRIME NO. 1134/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6131/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 24 APPENDIX OF BAIL APPL. 13279/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 18.07.2025 REGISTERED IN CRIME NO. 1112/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6132/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 25 APPENDIX OF BAIL APPL. 13280/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 22.07.2025 REGISTERED IN CRIME NO. 1132/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6133/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 26 APPENDIX OF BAIL APPL. 13282/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 21.07.2025 REGISTERED IN CRIME NO. 1127/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6134/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 27 APPENDIX OF BAIL APPL. 13283/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 19.07.2025 REGISTERED IN CRIME NO. 1118/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON&'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6135/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 28 APPENDIX OF BAIL APPL. 13286/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 11.07.2025 REGISTERED IN CRIME NO. 1078/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO.
12449/2025Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6165/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 29 APPENDIX OF BAIL APPL. 13287/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 25.07.2025 REGISTERED IN CRIME NO. 1150/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6127/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 30 APPENDIX OF BAIL APPL. 13294/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 22.07.2025 REGISTERED IN CRIME NO. 1131/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 HIM. TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HONBLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6129/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 31 APPENDIX OF BAIL APPL. 13300/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 25.07.2025 REGISTERED IN CRIME NO. 1147/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6128/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR 2025:KER:82426 B.A No.13267 of 2025 & connected cases 32 APPENDIX OF BAIL APPL. 13301/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 21.07.2025 REGISTERED IN CRIME NO. 1128/2025 OF OLLUR POLICE STATION,THRISSUR Annexure A2 TRUE COPY OF THE RESIGNATION LETTER OF THE PETITIONER DATED 09.12.2022 Annexure A3 TRUE COPY OF THE RESOLUTION OF BOARD OF DIRECTORS OF 1 ST ACCUSED COMPANY DATED 09.12.2022 Annexure A4 TRUE COPY OF THE COMPANY INFORMATION AS AVAILABLE IN THE WEBSITE OF MINISTRY OF COOPERATE AFFAIRS ON 09.09.2025 Annexure A5 TRUE COPY OF ORDER DATED 22.10.2025 PASED BY THIS HON'BLE COURT IN BA NO. 12449/2025 AND CONNECTED CASES Annexure A6 TRUE COPY OF ORDER IN CRL.MP NO.
6130/2025 DATED 27.10.2025 ON THE FILE OF III RD ADDITIONAL SESSIONS COURT, THRISSUR