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. Nos.11494/2025 AND CONNECTED CASES
1
2025:KER:67891
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. 11494 OF 2025
CRIME NO.2277/2025 OF CBCID, PALAKKAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010
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 - 682031
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11495/2025, 11496/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
2
2025:KER:67891
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. 11495 OF 2025
CRIME NO.2278/2025 OF CBCID, PALAKKAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010
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 - 682031
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
3
2025:KER:67891
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. 11496 OF 2025
CRIME NO.1122/2025 OF CBCID, THRISSUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P O, SASTHAMANGALAM VILLAGE
THIRUVANANTHAPURAM, PIN - 691010
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.M.S.ANEER
SRI.V.VINAY
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 - 682031
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
4
2025:KER:67891
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. 11497 OF 2025
CRIME NO.2521/2025 OF CBCID, PALAKKAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108, AJITH BUILDINGS,
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010
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 - 682031
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
5
2025:KER:67891
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. 11498 OF 2025
CRIME NO.1123/2025 OF CBCID, THRISSUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P O, SASTHAMANGALAM VILLAGE
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.M.S.ANEER
SRI.V.VINAY
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 - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
6
2025:KER:67891
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. 11499 OF 2025
CRIME NO.1124/2025 OF CBCID, THRISSUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P O, SASTHAMANGALAM VILLAGE
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.M.S.ANEER
SRI.V.VINAY
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 - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
7
2025:KER:67891
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. 11500 OF 2025
CRIME NO.1125/2025 OF CBCID, THRISSUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P O, SASTHAMANGALAM VILLAGE
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SMT.ANNAPOORNA DEVI A.
SRI.S.RAJEEV
SMT.DIPA V.
SRI.M.S.ANEER
SRI.V.VINAY
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 - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
8
2025:KER:67891
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. 11538 OF 2025
CRIME NO.964/2025 OF CBCID, KOTTAYAM
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
9
2025:KER:67891
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. 11541 OF 2025
CRIME NO.962/2025 OF CBCID, KOTTAYAM
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
10
2025:KER:67891
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. 11559 OF 2025
CRIME NO.1705/2025 OF CRIME BRANCH, KANNUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
11
2025:KER:67891
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. 11561 OF 2025
CRIME NO.2283/2025 OF CRIME BRANCH, KANNUR
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
12
2025:KER:67891
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. 11564 OF 2025
CRIME NO.1175/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
13
2025:KER:67891
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. 11565 OF 2025
CRIME NO.1176/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
14
2025:KER:67891
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. 11567 OF 2025
CRIME NO.1181/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
15
2025:KER:67891
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. 11569 OF 2025
CRIME NO.1182/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
16
2025:KER:67891
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. 11571 OF 2025
CRIME NO.1184/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
17
2025:KER:67891
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. 11573 OF 2025
CRIME NO.1183/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.PRASANTH M.P, PUBLIC PROSECTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
18
2025:KER:67891
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. 11574 OF 2025
CRIME NO.1174/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
19
2025:KER:67891
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. 11575 OF 2025
CRIME NO.1186/2025 OF CBCID, WAYANAD
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL.11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
20
2025:KER:67891
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. 11578 OF 2025
CRIME NO.1095/2025 OF CBCID, IDUKKI
PETITIONER/ACCUSED:
K.N.ANAND KUMAR
AGED 70 YEARS
S/O T.D NANDAPPAN PILLAI, TC 9/1108 AJITH BUILDINGS
SASTHAMANGALAM P.O, SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM, PIN - 695010.
BY ADVS.
SRI.RAAJESH S.SUBRAHMANIAN
SRI.S.RAJEEV
SRI.V.VINAY
SRI.M.S.ANEER
SHRI.ANILKUMAR C.R.
SMT.ANNAPOORNA DEVI A.
SHRI.SARATH K.P.
SMT.DIPA V.
SHRI.K.S.KIRAN KRISHNAN
SHRI.AKASH CHERIAN THOMAS
SHRI.AZAD SUNIL
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031.
SRI.NOUSHAD K.A, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.09.2025,
ALONG WITH BAIL APPL..11494/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
Bail Appl. Nos.11494/2025 AND CONNECTED CASES
21
2025:KER:67891
BECHU KURIAN THOMAS, J.
......................................................
B.A. Nos. 11494, 11495, 11496, 11497, 11498,
11499, 11500, 11538, 11541, 11559, 11561,
11564, 11565, 11567, 11569, 11571, 11573,
11574, 11575, and 11578 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 the respective defacto complainants, induced them to deposit large amounts of money by promising to supply various articles at half the actual Bail Appl. Nos.11494/2025 AND CONNECTED CASES 22 2025:KER:67891 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 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 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 23 2025:KER:67891 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.
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 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 24 2025:KER:67891 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 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 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 25 2025:KER:67891 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 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.
Bail Appl. Nos.11494/2025 AND CONNECTED CASES 26 2025:KER:67891
(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.
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 AMV/12/09/2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 27 2025:KER:67891 APPENDIX OF BAIL APPL. 11494/2025 PETITIONER'S ANNEXURES:
ANNEXURE-1 TRUE COPY OF THE FIR IN CRIME NO.2277/2025 OF CB POLICE STATION, CRIME BRANCH, PALAKKAD UNIT DATED 26.4.2025.
ANNEXURE-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
ANNEXURE-3 A 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. Nos.11494/2025 AND CONNECTED CASES 28 2025:KER:67891 APPENDIX OF BAIL APPL. 11495/2025 PETITIONER'S ANNEXURES:
ANNEXURE-1 TRUE COPY OF THE FIR IN CRIME NO.2278/2025 OF CB POLICE STATION, CRIME BRANCH, PALAKKAD UNIT DATED 26.4.2025.
ANNEXURE-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE-3 A 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. Nos.11494/2025 AND CONNECTED CASES 29 2025:KER:67891 APPENDIX OF BAIL APPL. 11496/2025 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE FIR IN CRIME NO.1122/2025 OF CB POLICE STATION, CRIME BRANCH, THRISSUR 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. Nos.11494/2025 AND CONNECTED CASES 30 2025:KER:67891 APPENDIX OF BAIL APPL. 11497/2025 PETITIONER ANNEXURES ANNEXURE-1 TRUE COPY OF THE FIR IN CRIME NO.2521/2025 OF CB POLICE STATION, CRIME BRANCH, PALAKKAD UNIT DATED 13.5.2025.
ANNEXURE-2 TRUE COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER.
ANNEXURE-3 A 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. Nos.11494/2025 AND CONNECTED CASES 31 2025:KER:67891 APPENDIX OF BAIL APPL. 11498/2025 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE FIR IN CRIME NO.1123/2025 OF CB POLICE STATION, CRIME BRANCH, THRISSUR 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. Nos.11494/2025 AND CONNECTED CASES 32 2025:KER:67891 APPENDIX OF BAIL APPL. 11499/2025 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE FIR IN CRIME NO.1124/2025 OF CB POLICE STATION, CRIME BRANCH, THRISSUR 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. Nos.11494/2025 AND CONNECTED CASES 33 2025:KER:67891 APPENDIX OF BAIL APPL. 11500/2025 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE FIR IN CRIME NO.1125/2025 OF CB POLICE STATION, CRIME BRANCH, THRISSUR 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. Nos.11494/2025 AND CONNECTED CASES 34 2025:KER:67891 APPENDIX OF BAIL APPL. 11538/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 964/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM & IDUKKI UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 35 2025:KER:67891 APPENDIX OF BAIL APPL. 11541/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 962/2025 OF CB POLICE STATION, CRIME BRANCH, KOTTAYAM & IDUKKI UNIT ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 36 2025:KER:67891 APPENDIX OF BAIL APPL. 11559/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1705/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR & KASARGOD UNIT ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 37 2025:KER:67891 APPENDIX OF BAIL APPL. 11561/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 2283/2025 OF CB POLICE STATION, CRIME BRANCH, KANNUR & KASARGOD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 38 2025:KER:67891 APPENDIX OF BAIL APPL. 11564/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1175/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 39 2025:KER:67891 APPENDIX OF BAIL APPL. 11565/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1176/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 40 2025:KER:67891 APPENDIX OF BAIL APPL. 11567/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1181/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 41 2025:KER:67891 APPENDIX OF BAIL APPL. 11569/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1182/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 42 2025:KER:67891 APPENDIX OF BAIL APPL. 11571/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1184/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 43 2025:KER:67891 APPENDIX OF BAIL APPL. 11573/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1183/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 44 2025:KER:67891 APPENDIX OF BAIL APPL. 11574/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1174/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 45 2025:KER:67891 APPENDIX OF BAIL APPL. 11575/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1186/2025 OF CB POLICE STATION, CRIME BRANCH, KOZHIKKODE & WAYANAD UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025 Bail Appl. Nos.11494/2025 AND CONNECTED CASES 46 2025:KER:67891 APPENDIX OF BAIL APPL. 11578/2025 PETITIONER ANNEXURES ANNEXURE 1 A COPY OF THE FIR IN CRIME NO 1095/2025 OF CB POLICE STATION, CRIME BRANCH, IDUKKI UNIT, ANNEXURE 2 A COPY OF THE RESIGNATION LETTER SUBMITTED BY THE PETITIONER ANNEXURE 3 A 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 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7630 OF 2025 ANNEXURE 5 A COPY OF THE ORDER DATED 23RD JUNE 2025 OF B.A NO. 7631 OF 2025