Kerala High Court
R. Satish Chandran vs State Of Kerala on 21 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1692 OF 2022
(CRIME NO.2109 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, AGED 62 YEARS
S/O.G. RAMACHANDRAN PILLAI, AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION, PATHANAMTHITTA - 689 662.
3 LIJO MATHEW JACOB
OLAKKAPADIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573
OTHER PRESENT:
SR.PP - SMT. SEETHA S.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1708/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1708 OF 2022
(CRIME NO.1753 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, AGED 62 YEARS
S/O.G. RAMACHANDRAN PILLAI, AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 ANNAMMA JOSEPH
ODETTIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573
SR.PP.SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1727 OF 2022
(CRIME NO.2106 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, S/O.G. RAMACHANDRAN PILLAI
AGED 62 YEARS,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 ANITHA JACOB
AMBIYAYAM HOUSE,
EDATHWA P.O., ALAPPUZHA- 689 573
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1732 OF 2022
(CRIME NO.2108 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM, PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER,
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 JOSE MATHEW
OLAKKAPADIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573.
SR PP.SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1752 OF 2022
(CRIME NO.1919 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, S/O.G.RAMACHANDRAN PILLAI
AGED 62 YEARS
AMPILIMUTTAM, PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 LIJI ROY
PAINADATHU VEEDU,
THALAVADY PO, ALAPPUZHA- 689 572.
SR PP SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1754 OF 2022
(CRIME NO.1856 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM, PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 CHANDRIKA SOMAN
ATTIKKALAM VEEDU,
CHATHANKARY,
EDATHWA P.O., ALAPPUZHA- 689 573.
SR.PP SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1755 OF 2022
(CRIME NO.1920 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, S/O.G.RAMACHANDRAN PILLAI,
AGED 62 YEARS
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 VALSAMMA MATHEW
CHAKKALAKKAL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1767 OF 2022
(CRIME NO.2107 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 ELSY JOSEPH
CHAKKALAKKAL VEEDU,
EDATHWA PO, ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1771 OF 2022
(CRIME NO.1921 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551, PIN - 691551
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 SINDHU JOSEPH
KIZHAKEYATTOM VEEDU,,
EDATHWA P.O., ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1775 OF 2022
(CRIME NO.1852 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 MARIAMMA THOMAS
PALACHIRA VEEDU,
CHATHANKARY PO, EDATHWA,
ALAPPUZHA- 689 591.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1780 OF 2022
(CRIME NO.2105 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551, PIN - 691551
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 SHYNI JOHNSON
KALAPURAKKAL VEEDU,
EDATHWA PO, ALAPPUZHA- 689 573.
SR PP SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1784 OF 2022
(CRIME NO.1754 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 VIJAYAMMA RAVI
THUNDUPARAMPIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573.
SR PP SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1787 OF 2022
(CRIME NO.1748 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 JOMOL VARGHESE
MANAYIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573.
SR PP SMT.SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1810 OF 2022
(CRIME NO.1857 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 THULASI THAMPI
SAJI BHAVANAM,
CHATHANKARY P O,
EDATHWA, ALAPPUZHA- 689 591.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1815 OF 2022
(CRIME NO.1749 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN
AGED 62 YEARS
S/O G. RAMACHANDRAN PILLAI,
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 RENNY THOMAS
THEKKEDOM HOUSE,
EDATHWA PO, ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1821 OF 2022
(CRIME NO.1853 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, S/O.G.RAMACHANDRAN PILLAI
AGED 62 YEARS
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551, PIN - 691551
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 USHA SATHYAN
PATTATHANAM VEEDU,
CHATHANKARY,
EDATHWA P.O., ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 21ST DAY OF JUNE 2022 / 31ST JYAISHTA, 1944
BAIL APPL. NO. 1823 OF 2022
(CRIME NO.1918 OF 2019 OF THIRUVALLA POLICE STATION,
PATHANAMTHITTA)
PETITIONER/ACCUSED:
R. SATISH CHANDRAN, S/O.G.RAMACHANDRAN PILLAI
AGED 62 YEARS
AMPILIMUTTAM,
PARAKUTTAM P.O., VIA MANAKALA,
ADOOR, PATHANAMTHITTA- 691 551.
BY ADVS.
J.G.SYAMNATH
S.ANEESH
RESPONDENT/RESPONDENT/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
THIRUVALLA POLICE STATION,
PATHANAMTHITTA - 689 662.
3 MATHUKUTTY KURIAN
OLAKKAPADIL VEEDU,
EDATHWA P.O., ALAPPUZHA- 689 573.
PP SRI.M.C.ASHI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.06.2022, ALONG WITH Bail Appl..1692/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES
18
ORDER
These are the applications for anticipatory bail.
2. Petitioner in all these bail applications are one and the same person. He is is the accused in Crime Nos. 2109 of 2019,1753 of 2019, 2106 of 2019, 2108 of 2019,1919 of 2019, 1856 of 2019, 1920 of 2019, 2107 of 2019, 1921 of 2019, 1852 of 2019, 2105 of 2019, 1754 of 2019, 1748 of 2019, 1857 of 2019, 1749 of 2019, 1853 of 2019 and 1918 of 2019 of Thiruvalla Police Station alleging commission of offences punishable under Sections 409, 420, 421 and 34 of the Indian Penal Code.
3. The prosecution allegation is that the petitioner in his capacity as the Director of "Grahachand Nidhi Ltd" had criminally conspired with the other Directors of the company in order to cheat the defacto complainants with intent to make profits induced the defacto complainants by offering more interest in the fixed deposit scheme of the company. Accordingly, the defacto complainants made deposits with the company. It was promised that the deposits on attaining maturity will be refunded with the prescribed interest rates. However, the Managing Director and the other Directors of the company failed to comply with the promises and thereby cheated the defacto complainants. These allegations led to the filing of the above complaints against the petitioner and the other accused persons which further led to the registration of the FIR registered with BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES 19 Crime No.2109 of 2019 and other crimes referred above of Thiruvalla Police Station, Pathanamthitta District.
4. Learned counsel for the petitioner submitted that petitioner has been implicated in all the crimes. These crimes are registered on the basis of complaints laid by the various defacto complainants. The case of the petitioner is that initially there is a company by name "Kerala Housing Finance Ltd" which was established in the year 1992 while the petitioner was appointed in the said establishment and later promoted as branch manager. While so, in 2015, the Managing Director of the said establishment took a decision to start a new company by name "Grahachand Nidhi Ltd" and the petitioner was working as a Director in the said company. The case of the petitioner is that the Managing Director of the "Kerala Housing Finance Ltd" and her husband received public deposits by promising more interest other than the scheduled banks and they siphoning of funds from "Grahachand Nidhi Ltd, to other unknown accounts. Not even a single board meeting was convened. Apprehending misappropriations and malfunctioning, the petitioner decided to resign from the post and in 2017, he intimated the Registrar of Companies regarding his resignation. Petitioner submitted that he has no role in the alleged transactions. Petitioner further submitted that in similar cases this Court has granted anticipatory bail to the accused therein, who were also similarly situated that of the petitioner herein. A perusal of Annexure-3 BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES 20 order reveals that petitioners therein were also working at various branches of the establishment. They were also made Directors in the newly organised company namely "Grahachand Nidhi Ltd". Petitioner submitted that he is ready and willing to co-operate with the investigation.
6. Heard the learned Public Prosecutor also.
7. Having regard to the facts and circumstances of the case, considering the nature of the allegations, I am inclined to grant anticipatory bail to the petitioner. In the result, these applications are allowed. It is directed that the petitioner shall be released on bail, in the event of arrest in the abovesaid crimes of Thiruvalla Police Station subject to the following conditions:-
(i) Petitioner shall execute a bond for a sum of Rs.1,00,000/-
(Rupees one lakh only) in each crimes with two solvent sureties each for the likesum to the satisfaction of the Jurisdictional Court.
(ii) Petitioner shall appear before the investigating officer in all the abovesaid crimes of Thiruvalla Police Station on every Saturday at 11.00 am for a period of three months.
(iii) He shall not attempt to influence the defacto complainants or interfere with the investigation or to influence or intimidate any witness in the abovesaid crimes.
(v) He shall not involve in any other crime while on bail. If any of the aforesaid conditions are violated, the investigating officer in BAIL APPL. NO. 1692 OF 2022 & CONNECTED CASES 21 the abovesaid crimes may file an application before the jurisdictional Court, for cancellation of bail.
Sd/-
VIJU ABRAHAM, JUDGE R.AV