Kerala High Court
K.N.Anand Kumar vs State Of Kerala on 12 September, 2025
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
BAIL APPL. NO. 11033 OF 2025 and connected cases
1
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11033 OF 2025
CRIME NO.1080/2025 OF CBCID, ERNAKULAM, Ernakulam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
2
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH BAIL APPL.NOS.11036/2025, 11044/2025,
11045/2025, 11047/2025, 11159/2025, 11168/2025, 11173/2025,
11185/2025, 11186/2025, 11188/2025, 11347/2025, 11348/2025,
11350/2025, 11351/2025, 11352/2025, 11353/2025, 11356/2025,
11357/2025 AND 11043/2025, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
3
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11036 OF 2025
CRIME NO.886/2025 OF CBCID, KANNUR, Kannur
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
4
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
5
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11043 OF 2025
CRIME NO.887/2025 OF CBCID, KANNUR, Kannur
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
6
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
7
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11044 OF 2025
CRIME NO.1081/2025 OF CBCID, ERNAKULAM, Ernakulam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
8
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
9
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11045 OF 2025
CRIME NO.888/2025 OF CBCID, KANNUR, Kannur
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
10
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
11
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11047 OF 2025
CRIME NO.889/2025 OF CBCID, KANNUR, Kannur
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
12
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
13
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11159 OF 2025
CRIME NO.1639/2025 OF CBCID, THIRUVANANTHAPURAM,
Thiruvananthapuram
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
BAIL APPL. NO. 11033 OF 2025 and connected cases
14
2025:KER:67967
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
15
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11168 OF 2025
CRIME NO.1690/2025 OF CBCID, MALAPPURAM, Malappuram
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
16
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
17
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11173 OF 2025
CRIME NO.1691/2025 OF CBCID, MALAPPURAM, Malappuram
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
18
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
19
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11185 OF 2025
CRIME NO.1550/2025 OF CBCID, MALAPPURAM, Malappuram
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
20
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
21
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11186 OF 2025
CRIME NO.2451/2025 OF CBCID, ALAPPUZHA, Alappuzha
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
22
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
23
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11188 OF 2025
CRIME NO.748/2025 OF CBCID, KANNUR, Kannur
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
24
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
25
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11347 OF 2025
CRIME NO.951/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
26
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
27
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11348 OF 2025
CRIME NO.952/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
28
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
29
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11350 OF 2025
CRIME NO.953/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
30
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
31
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11351 OF 2025
CRIME NO.954/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
32
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
33
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11352 OF 2025
CRIME NO.955/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
34
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
35
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11353 OF 2025
CRIME NO.956/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
36
2025:KER:67967
BY SRI.PRASANTH M.P., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
37
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11356 OF 2025
CRIME NO.958/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
38
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
39
2025:KER:67967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
BAIL APPL. NO. 11357 OF 2025
CRIME NO.959/2025 OF CBCID, KOTTAYAM, Kottayam
PETITIONER/ ACCUSED :
K.N.ANAND KUMAR
AGED 70 YEARS
TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P O,
SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM,
PIN - 695 010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.SARATH K.P.
SHRI.ANILKUMAR C.R.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
SRI.RAAJESH S.SUBRAHMANIAN
RESPONDENT/ STATE :
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031
BAIL APPL. NO. 11033 OF 2025 and connected cases
40
2025:KER:67967
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Bail Appl..11033/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BAIL APPL. NO. 11033 OF 2025 and connected cases
41
2025:KER:67967
BECHU KURIAN THOMAS, J.
----------------------------------------
B.A.Nos.11033, 11036, 11043, 11044,
11045, 11047, 11159, 11168, 11173,
11185, 11186, 11188, 11347, 11348,
11350, 11351, 11352, 11353, 11356
and 11357 of 2025
------------------------------------
Dated this the 12th day of September, 2025
COMMON ORDER
These bail applications are filed under section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').
2. Petitioner is the accused in various crimes registered in different police stations in the State. The offences alleged against the petitioner in all these cases are almost identical and it includes those under Section 420 r/w Section 34 of the Indian Penal Code, 1860 (for short, 'IPC'), apart from Section 3 r/w Section 21(1)(2)(3), Section 5 r/w Section 23 of the Banning of Unregulated Deposit Schemes Act, 2019 (for short, 'BUDS Act'). In some of the cases the offences alleged are under Sections 316(2), 318(4) r/w Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') also.
3. The gist of the allegations in all these crimes are also almost similar. The prosecution alleges that the accused, with an intent to cheat BAIL APPL. NO. 11033 OF 2025 and connected cases 42 2025:KER:67967 the respective defacto complainants, induced them to deposit large amounts of money by promising to supply various articles at half the actual market value, and thereafter, failed to provide the said articles or return the amounts collected from the individual complainants and thereby cheated them and committed the offences alleged.
4. Petitioner is involved in around 500 cases altogether and his arrest was recorded in the first crime on 11.03.2025 and from then on he has been in custody till date. In the present cases, petitioner was arrested on different dates.
5. I have heard Sri. S. Rajeev, the learned Counsel for the petitioner as well as Sri. Noushad K.A., and Sri.Prasanth M.P., the respective learned Public Prosecutors.
6. The learned counsel for the petitioner submitted that petitioner is the founder and executive director of Sree Satya Sai Orphanage Trust, which is rendering yeoman services all over the State and that he has been at the helm of affairs of various trusts and charitable organizations. According to the learned counsel, while he was rendering such services, he became acquainted with the first accused, who introduced, through his proprietorship concern, a scheme for arranging various equipment for half the price, to be supplied to willing BAIL APPL. NO. 11033 OF 2025 and connected cases 43 2025:KER:67967 consumers. Several programmes were conducted by the first accused throughout Kerala and petitioner, in his capacity as the Chairman of the National NGO Confederation, participated in such programmes and even explained the scheme. The learned counsel submitted that other than explaining the scheme propounded by the first accused, petitioner has not derived any personal benefit, except for an amount of Rs.1.20 Crores contributed by the first accused towards Sree Satya Sai Orphanage Trust, which was managed by the petitioner as its Executive Director. The learned counsel also submitted that petitioner was initially arrested on 11.03.2025, in other cases, raising allegations of a similar nature. The learned Counsel submitted that the continued detention of the petitioner does not serve any purpose and he ought to be released on bail.
7. The learned Public Prosecutor, on the other hand, submitted that petitioner is an accused in more than 500 cases all over the State which are now being investigated by the CBCID. It is further submitted that, though, petitioner was arrested on 11.03.2025 in respect of another crime and that the extent of his involvement can be identified only after the investigation is completed and, hence, the petitioner ought not to be released on bail.
8. I have considered the rival contentions. BAIL APPL. NO. 11033 OF 2025 and connected cases 44 2025:KER:67967
9. In an FIR registered as Crime No.877 of 2025 of CBCID, Alappuzha, it was mentioned that the information regarding the alleged offence against the petitioner and other accused were received on 05.02.2025. Petitioner was arrested for some other crimes raising allegations of a similar nature on 11.03.2025 and he continues to be in custody, notwithstanding him obtaining statutory bail for the initial crime in which he was arrested. In the present crime, petitioner's arrest was recorded after the lapse of several months from the initial date of his arrest. Of course, initially the FIR was registered before the local Police Station and subsequently it was transferred to the Crime Branch, pursuant to the direction of the State Police Chief.
10. Be that as it may, the nature of allegations, in the instant case indicate that the accused had cheated the defacto complainant by promising to supply a motorbike for half the price and thereafter failed to supply the same. There are more than 500 cases registered against the petitioner all over the State which are all now being investigated by the Crime Branch. Final report has not been filed in the above crimes.
11. Personal liberty is one of the cherished right of an individual.
However, when a person is named as an accused in a non bailable offence, the courts while considering the question of grant of bail must BAIL APPL. NO. 11033 OF 2025 and connected cases 45 2025:KER:67967 balance the liberty of the individual and the investigational right of the police. A balance will have to be struck between two conflicting demands
- the needs of the investigation and the presumption of innocence of an accused till he is found guilty. Courts must always bear in mind that an accused ought not to be detained in custody with the object of punishing him, as punishment is always the consequence of a finding of guilt.
12. In the decision in Prahlad Singh Bhati v. NCT, Delhi and Another [(2001) 4 SCC 280], it was observed that "The jurisdiction to grant bail has to be exercised on the basis of well - settled principles having regard to the circumstances of each case and not in an arbitrary manner. While granting the bail, the Court has to keep in mind the nature of accusations, the nature of the evidence in support thereof, the severity of the punishment which conviction will entail, the character, behaviour, means and standing of the accused, circumstances which are peculiar to the accused, reasonable possibility of securing the presence of the accused at the trial, reasonable apprehension of the witnesses being tampered with, the larger interests of the public or State and similar other considerations".
13. The above principles will have to be borne in mind by this Court while considering these applications. Though the allegations against the petitioner are serious in nature, considering the circumstances that he BAIL APPL. NO. 11033 OF 2025 and connected cases 46 2025:KER:67967 is a septuagenarian, suffering from various ailments as contended by the learned Counsel, and has been continuing in custody from 11.03.2025 onwards, I am of the view that further detention is not necessary. I am fortified in the above view since there is no possibility of the petitioner fleeing from justice and also since there are no reasons to assume that petitioner will tamper with the evidence.
14. In view of the above, all these bail applications are allowed on the following conditions:-
(a) Petitioner shall be released on bail on him executing a personal bond for Rs.50,000/- (Rupees fifty thousand only) each with two solvent sureties each for the like sum to the satisfaction of the court having jurisdiction, considering the peculiar nature of the case.
(b) Bearing in mind the decision of the Supreme Court in Girish Gandhi v. State of Uttar Pradesh and Others 2024 INSC 617, the same sureties are permitted to stand as sureties in all the above mentioned crimes.
(c) Petitioner shall appear before the Investigating Officer as and when required.
(d) Petitioner shall not intimidate or attempt to influence the witnesses; nor shall he tamper with the evidence.
(e) Petitioner shall not commit any similar offences while he is on bail.
(f) Petitioner shall not leave India without the permission of the Court having jurisdiction.
BAIL APPL. NO. 11033 OF 2025 and connected cases 47 2025:KER:67967 In case of violation of any of the above conditions or if any modification or deletion of the conditions are required, the jurisdictional Court shall be empowered to consider such applications, if any, and pass appropriate orders in accordance with law, notwithstanding the bail having been granted by this Court.
Sd/-
BECHU KURIAN THOMAS JUDGE RKM BAIL APPL. NO. 11033 OF 2025 and connected cases 48 2025:KER:67967 APPENDIX OF BAIL APPL. 11033/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1080/2025 OF CB POLICE STATION, CRIME BRANCH EOW, ERNAKULAM UNIT DATED 27.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 49 2025:KER:67967 APPENDIX OF BAIL APPL. 11036/2025 PETITIONER ANNEXURES Annexure 1 TRUE COPY OF THE FIR IN CRIME NO.886/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR UNIT Annexure 2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER Annexure 3 TRUE COPY OF MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER Annexure 4 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 Annexure 5 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A. NO. 7631 OF 2025 BAIL APPL. NO. 11033 OF 2025 and connected cases 50 2025:KER:67967 APPENDIX OF BAIL APPL. 11043/2025 PETITIONER ANNEXURES Annexure 1 TRUE COPY OF THE FIR IN CRIME NO.887/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR UNIT Annexure 2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER Annexure 3 TRUE COPY OF MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER Annexure 4 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 Annexure 5 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A. NO. 7631 OF 2025 BAIL APPL. NO. 11033 OF 2025 and connected cases 51 2025:KER:67967 APPENDIX OF BAIL APPL. 11044/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1081/2025 OF CB POLICE STATION, CRIME BRANCH EOW, ERNAKULAM UNIT DATED 27.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 52 2025:KER:67967 APPENDIX OF BAIL APPL. 11045/2025 PETITIONER ANNEXURES Annexure 1 TRUE COPY OF THE FIR IN CRIME NO.888/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR UNIT Annexure 2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER Annexure 3 TRUE COPY OF MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER Annexure 4 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 Annexure 5 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A. NO. 7631 OF 2025 BAIL APPL. NO. 11033 OF 2025 and connected cases 53 2025:KER:67967 APPENDIX OF BAIL APPL. 11047/2025 PETITIONER ANNEXURES Annexure 1 TRUE COPY OF THE FIR IN CRIME NO.889/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR UNIT Annexure 2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER Annexure 3 TRUE COPY OF MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER Annexure 4 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 Annexure 5 TRUE COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A. NO. 7631 OF 2025 BAIL APPL. NO. 11033 OF 2025 and connected cases 54 2025:KER:67967 APPENDIX OF BAIL APPL. 11159/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1639/2025 OF CB POLICE STATION, CRIME BRANCH EOW, THIRUVANANTHAPURAM UNIT DATED 24.3.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 55 2025:KER:67967 APPENDIX OF BAIL APPL. 11168/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1690/2025 OF CB POLICE STATION, CRIME BRANCH, MALAPPURAM UNIT DATED 27.3.2025. Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 56 2025:KER:67967 APPENDIX OF BAIL APPL. 11173/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1691/2025 OF CB POLICE STATION, CRIME BRANCH, MALAPPURAM UNIT DATED 27.3.2025. Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 57 2025:KER:67967 APPENDIX OF BAIL APPL. 11185/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.
1550/2025 OF CB POLICE STATION, CRIME BRANCH, MALAPPURAM UNIT DATED 21.3.2025. Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025 BAIL APPL. NO. 11033 OF 2025 and connected cases 58 2025:KER:67967 APPENDIX OF BAIL APPL. 11186/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.2451/2025 OF CB POLICE STATION, CRIME BRANCH EOW, ALAPPUZHA UNIT DATED 8.5.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 59 2025:KER:67967 APPENDIX OF BAIL APPL. 11188/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.748/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR AND KASARAGODE UNIT DATED 12.2.2025. Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 60 2025:KER:67967 APPENDIX OF BAIL APPL. 11347/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.951/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 61 2025:KER:67967 APPENDIX OF BAIL APPL. 11348/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.952/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 62 2025:KER:67967 APPENDIX OF BAIL APPL. 11350/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.953/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 63 2025:KER:67967 APPENDIX OF BAIL APPL. 11351/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.954/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 64 2025:KER:67967 APPENDIX OF BAIL APPL. 11352/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.955/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 65 2025:KER:67967 APPENDIX OF BAIL APPL. 11353/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.956/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 66 2025:KER:67967 APPENDIX OF BAIL APPL. 11356/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.958/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 OF 2025.
BAIL APPL. NO. 11033 OF 2025 and connected cases 67 2025:KER:67967 APPENDIX OF BAIL APPL. 11357/2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE FIR IN CRIME NO.959/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM UNIT DATED 21.2.2025.
Annexure-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
Annexure-3 TRUE COPY OF THE MEDICAL CERTIFICATES ISSUED BY DR MANGALANANDAN SENIOR CONSULTANT INTERVENTIONAL CARDIOLOGIST, COSMOPOLITAN HOSPITALS (P) LTD REGARDING THE CARDIO VASCULAR ISSUES OF THE PETITIONER.
Annexure-4 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7630 OF 2025.
Annexure-5 TRUE COPY OF THE ORDER DATED 23.6.2025 OF B.A NO. 7631 2025.