Kerala High Court
Anas vs State Of Kerala on 24 November, 2025
Author: K.Babu
Bench: K. Babu
2025:KER:90158
B.A No.13748 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
MONDAY, THE 24TH DAY OF NOVEMBER 2025/3RD AGRAHAYANA, 1947
BAIL APPL. NO. 13748 OF 2025
CRIME NO.804/2025 OF Anchuthengu Police Station,
Thiruvananthapuram
AGAINST THE ORDER DATED 27.10.2025 IN Bail Appl.
NO.12756 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
ANAS
AGED 36 YEARS
S/O SAINULABDHEEN, JAMES VILLA (RENTED), VADAKKE
ARAYATHURUTHI, CHIRAYINKEEZHU DESOM, SARKKARA
VILLAGE, FROM KOCHU UDHAKKAZHIKAM VEEDU, NEAR
ONNAM PALAM, NEDUNGANDA DESOM, ANCHUTHENGU
VILLAGE., PIN - 695307
BY ADV SRI.AKHIL SUSEENDRAN
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA , ERNAKULAM, PIN - 682031
SMT.M.K.PUSHPALTHA, SR.P.P.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.11.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:90158
B.A No.13748 of 2025
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K.BABU, J.
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B.A No.13748 of 2025
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Dated this the 24th day of November, 2025
ORDER
This is an application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
2. The petitioner is the accused in Crime No.804/2025 of Anchuthengu Police Station. The offences alleged against the petitioner are punishable under Sections 332(b), 62 and 64 of the Bharatiya Nyaya Sanhita (BNS).
3. The prosecution case is that to satisfy his lust, the accused trespassed into the victim's kitchen, focused his phone's flashlight on her face, stabbed her in the neck restrained her and spoke obscene words with sexual connections to her. He also attempted to commit rape on the victim aged 70 years.
4. The petitioner was arrested on 26.08.2025 and he has been in judicial custody since then.
5. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
2025:KER:90158 B.A No.13748 of 2025 3
6. The learned counsel for the petitioner submitted that since the investigation is completed, further detention of the petitioner is not required.
7. The learned Public Prosecutor opposed the bail plea of the petitioner on the ground that the offences alleged are grave in nature and the petitioner has criminal antecedents. The learned Public Prosecutor submitted that if the petitioner is released on bail, he will not be available for trial. It is further submitted that this is a case in which custodial trial is required. It is also submitted that the police completed the investigation and submitted the final report.
8. I have gone through the Case Diary. The offences alleged are very grave in nature. The petitioner is the accused in the following crimes:
(1) Anchuthengu Police Station Cr: 89/2006 U/S 457, 461, 380 IPC (2) Cr: 99/2007 U/S 324, 34 IPC (3) Cr: 304/2011 U/S 380 IPC (4) Cr: 85/2011 U/S 452, 354, 323, 294(b), 506(i) IPC (5) Cr: 369/2012 U/S 452, 294(b), 341, 324, 323, 354, 506(ii), 34 IPC (6) Cr: 43/2013 U/S 454, 392 IPC (7) Cr: 170/2014 U/S 341, 294(b), 323, 506(i) IPC 2025:KER:90158 B.A No.13748 of 2025 4 (8) Cr: 262/2015 U/S 143, 147, 148, 149, 341, 323, 324, 326 IPC (9) Cr 309/2016 U/S 449, 506(ii), 376 IPC (10) Varkala Ps Cr 2396/2023 U/S 450, 376, 384 IPC (11) Cr 436/2009 U/S 454, 392 IPC (12) Kadakkavoor Police Station Cr: 20/2009 U/S 394 IPC (13) Kasargode Ps Cr: 477/2013 U/S 20(b)(ii)(B) of NDPS Act.
10. Having regard to the nature of allegations and criminal antecedents of the petitioner, he is not entitled to bail. This is a case in which custodial trial is warranted. The trial court is directed to expedite the trial.
The Bail Application stands dismissed.
Sd/-
K.BABU, JUDGE SMF 2025:KER:90158 B.A No.13748 of 2025 5 APPENDIX OF BAIL APPL. 13748/2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE ORDER IN CRL.M.P. NO.5918/2025 PASSED BY THE JFCM-1 VARKALA DATED 02/09/2025 Annexure A2 THE TRUE COPY OF THE ORDER IN BAIL APPLICATION NO.12756/2025 DATED 27.10.2025 Annexure A3 TRUE COPY OF THE REMAND APPLICATION IN CRIME NO.804/2025 OF ANCHUTHENGU POLICE STATION.