Kerala High Court
Muhammed Shabikkul Ithisham vs State Of Kerala on 5 December, 2025
Author: K. Babu
Bench: K. Babu
B.A No.14200 of 2025
1
2025:KER:94308
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 5TH DAY OF DECEMBER 2025 / 14TH AGRAHAYANA,
1947
BAIL APPL. NO. 14200 OF 2025
CRIME NO.1212/2025 OF Bekal Police Station, Kasargod
PETITIONER(S)/ACCUSED:
MUHAMMED SHABIKKUL ITHISHAM
AGED 26 YEARS
S/O. ABDULLA, BAITHUL MUTHAVA,
KOTTIKKULAM, KOTTIKKULAM VILLAGE,
KASARAGOD DISTRICT, PIN - 671318
BY ADVS.
SMT.HEMALATHA
SRI.BINU GEORGE
RESPONDENT(S)/STATE
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
SRI. SANAL P RAJ,PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
05.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A No.14200 of 2025
2
2025:KER:94308
K.BABU, J.
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B.A No.14200 of 2025
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Dated this the 5th day of December, 2025
ORDER
This is an application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2. The petitioner is the accused in Crime No.1212/2025 of Bekal Police Station. The offences alleged against the petitioner are punishable under Sections 126(2), 115(2), 118(1), 118(2) read with Section 3(5) of the Bharatiya Nyaya Sanhita (BNS).
3. The prosecution case as narrated in Anx.A2 order reads thus:
"On 2/11/25 at 18:00 hours at Palakunnu the accused had wrongfully restrained aggrieved person and had beaten him with iron rods due to previous vengeance."(sic)
4. The petitioner was arrested on 11.11.2025 and 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 submitted that the investigation is practically over and further detention of the B.A No.14200 of 2025 3 2025:KER:94308 petitioner is not required.
7. The learned Public Prosecutor opposed the bail plea of the petitioner and submitted that the investigation is in the preliminary stage.
8. The learned Public Prosecutor brought to my notice that the petitioner is the accused in the following crimes:-
1) Melparamba PS, Cr.No- 24/19, U/s 143, 147, 279, 506(1), 353 r/w 149 IPC.
2) Bekal PS, Cr.No- 487/17, U/s 341, 323, 324 IPC.
3) Bekal PS, Cr.No-724/22, U/s 27(a) NDPS Act.
4) Bekal PS, Cr.No- 353/25, U/s 22(a) NDPS Act.
5) Bekal PS, Cr.No-778/25, U/s 22(b) NDPS Act.
6) Bekal PS, Cr.No- 1107/25, U/s 281 BNS & 20 KPRB & RRS Act.
7) Nileswaram PS, Cr.No- 757/25, U/s 4(1) r/w 7 of e-cigarett Act & 118(1) KP Act.
9. Having regard to the stage of the investigation and the criminal antecedents of the petitioner, I am of the view that the petitioner is not entitled to be released on bail at this stage.
The bail application is dismissed as above.
Sd/-
K.BABU, JUDGE Jms B.A No.14200 of 2025 4 2025:KER:94308 APPENDIX OF BAIL APPL. NO. 14200 OF 2025 PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF FIR IN CRIME NO.
1212/2025 OF BEKAL POLICE STATION, DATED 04/11/2025 Annexure A2 A TRUE COPY OF ORDER DATED 19.11.2025 IN CMP. NO. 4729/2025