Ansar A.P. vs. The State Of Kerala
Held
The High Court dismissed the bail applications, finding that custodial interrogation of the petitioners was necessary for the recovery of the missing mobile phones. The Court observed that mediation attempts to settle the dispute were unsuccessful.
Facts
Petitioners, former partners/franchisees, sought anticipatory bail in two criminal cases alleging theft of mobile phones and cash worth lakhs from franchise shops. The complainant, director of the franchisor company, alleged theft, while petitioners claimed a false case arising from a partnership dispute. The Court noted the complainant held the GST registration and other licenses for the shops.
Key Issues
Whether the petitioners, accused of theft from franchise shops, were entitled to anticipatory bail, considering the need for custodial interrogation to recover the stolen mobile phones.
Sections Cited
None
AI-generated summary — verify with the full judgment below
BAIL APPL. Nos.7808, 7812 & 9544 OF 2024 1 2025:KER:31535 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN TUESDAY, THE 8TH DAY OF APRIL 2025 / 18TH CHAITHRA, 1947 BAIL APPL. NO. 7808 OF 2024 CRIME NO.1228/2024 OF Kondotty Police Station, Malappuram PETITIONER/S: MUHAMMED MURSHID C.T., AGED 29 YEARS S/O. VEERANKUTTY, CHANDANATHODIKA HOUSE, MELANGADI POST, KONDOTTY, MALAPPURAM DISTRICT, PIN - 673638 BY ADVS. K.K.DHEERENDRAKRISHNAN N.P.ASHA(K/1605/2003) ABDUSSAMAD K.K.(K/1085/2003) RESPONDENT/S: 1 STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031 2 MAHROOF P.P., AGED 50 YEARS S/O. MUHAMMED KOYA, DARUL MASHOOD, THIRUVANNUR P.O., PANNIYANKARA, KOZHIKODE CITY, KERALA, 673003 BY ADVS. THOMAS J.ANAKKALLUNKAL
BAIL APPL. Nos.7808, 7812 & 9544 OF 2024 2 2025:KER:31535 ANUPA ANNA JOSE KANDOTH JAYARAMAN S. DHANYA SUNNY ANN MILKA GEORGE OTHER PRESENT: SR PP-NOUSHAD K A THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 08.04.2025, ALONG WITH Bail Appl..7812/2024, 9544/2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. Nos.7808, 7812 & 9544 OF 2024 3 2025:
The judgment continues below.
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