Kerala High Court
Prasanth vs State Of Kerala on 19 January, 2026
Author: Kauser Edappagath
Bench: Kauser Edappagath
BAIL APPL. NO. 14125 OF 2025
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2026:KER:4377
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947
BAIL APPL. NO. 14125 OF 2025
CRIME NO.811/2025 OF VALIYAMALA POLICE STATION,
THIRUVANANTHAPURAM
AGAINST THE ORDER DATED 19.11.2025 IN CRMC NO.3310 OF
2025 OF SESSIONS COURT, THIRUVANANTHAPURAM
PETITIONER/ACCUSED:
PRASANTH
AGED 46 YEARS
S/O GOPALA KRISHNAN PILLAI, CHITHIRA,
MELAMCODE, PAZHAKUTTY P.O.,
KARIPOOR VILLAGE, NEDUMANGADU,
THIRUVANANTHAPURAM, PIN - 695541
BY ADVS.
SRI.ARUN CHAND
SRI.M.SAKKIR HUSAIN
SHRI.VINAYAK G MENON
SHRI.BHARAT VIJAY P.
SHRI.THAREEQ ANVER
SMT.MINU VITTORRIA PAULSON
SMT.ARCHANA P.P.
SMT.SHEHROON PATEL A.K.
BAIL APPL. NO. 14125 OF 2025
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2026:KER:4377
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
VALIYAMALA POLICE STATION, VALIYAMALA,
THIRUVANANTHAPURAM RURAL, PIN - 695541
OTHER PRESENT:
SRI. U.JAYAKRISHNAN(PP)
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
19.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BAIL APPL. NO. 14125 OF 2025
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2026:KER:4377
ORDER
This application is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS), seeking pre- arrest bail.
2. The applicant is the sole accused in Crime No. 811/2025 of Valiyamala Police Station, Thiruvananthapuram District. The offences alleged are punishable under Sections 112(1) and 112(2) of the BNS, 2023.
3. The prosecution case, in short, is that the applicant generated excessive income through organized illegal financial activities, and as part of such illegal financial transactions, using the Aadhaar of his friend by name Sreejith, fraudulently opened an account in Gramin Bank, Nedumangadu Branch, as Account No. 40326101116195, and thereafter on 18.08.2025 withdrew an amount of Rs.50,000/- from the said account using ATM and thereby committed the said offences.
4. I have heard Sri.Arun Chand, the learned counsel for the applicant and Sri.U.Jayakrishnan, the learned Public BAIL APPL. NO. 14125 OF 2025 4 2026:KER:4377 Prosecutor. 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 Public Prosecutor, 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. During the investigation, the investigating officer has recorded the statement of Sreejith, in whose name the bank account stand. Initially, he gave statement that the applicant had obtained his Aadhaar card under the pretext of starting a YouTube channel and opened an account in his name without his knowledge. However, in his subsequent statement, he admitted that he along with the applicant went to the bank and started the BAIL APPL. NO. 14125 OF 2025 5 2026:KER:4377 account. There is no consistent version in his statements. In the investigation conducted so far, there is nothing on record to suggest that the so-called account was operated by the applicant. The applicant has no criminal antecedents. Considering the allegations made against the applicant, his custodial interrogation seems unnecessary. For these reasons, I find this to be an appropriate case to grant pre-arrest bail to the applicant.
In the result, the application is allowed on the following conditions:-
(i) The applicant shall be released on bail in the event of his arrest 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 arresting officer/investigating officer, as the case may be.
(ii) The applicant shall fully cooperate with the investigation, including subjecting himself to the deemed police custody for discovery, if any, as and when demanded.
BAIL APPL. NO. 14125 OF 2025 6 2026:KER:4377
(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 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 AS BAIL APPL. NO. 14125 OF 2025 7 2026:KER:4377 APPENDIX OF BAIL APPL. NO. 14125 OF 2025 PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE FIRST INFORMATION REPORT DATED 30/10/2025 IN CRIME NO.
811/2025 OF VALIYAMALA POLICE STATION, THIRUVANANTHAPURAM RURAL ANNEXURE A2 THE TRUE COPY OF THE ORDER DATED 19/11/2025 IN CRL M.C NO. 3310/2025 PASSED BY THE SESSIONS COURT, THIRUVANANTHAPURAM