Shameer Salavudheen vs. State Of Kerala
Held
The Court allowed the anticipatory bail applications, noting the Public Prosecutor's submission that no further custodial interrogation was necessary. It directed the petitioners to appear before the Investigating Officer, and if arrested, to be released on bail upon executing a bond and fulfilling stringent conditions.
Facts
Petitioners were accused in two crimes (127/2025 & 128/2025) for allegedly cheating the defacto complainant. They assured delivery of household items and handling GST matters, but then created fake bills totaling significant amounts (Rs. 17,78,100/- and Rs. 99,65,662/-) in the complainant's company name.
Key Issues
The key legal issue was whether the petitioners should be granted anticipatory bail in cases involving allegations of cheating and creating fake GST-related bills, particularly when the prosecution indicated that custodial interrogation was not required.
Sections Cited
Section 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS)
AI-generated summary — verify with the full judgment below
BAIL APPL.Nos.2634,2577, 2579 OF 2025 1 2025:KER:27187 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN FRIDAY, THE 28TH DAY OF MARCH 2025 / 7TH CHAITHRA, 1947 BAIL APPL. NO. 2577 OF 2025 CRIME NO.127/2025 OF Atholy Police Station, Kozhikode PETITIONER/S: 1 SHAMEER SALAHUDHEEN AGED 32 YEARS S/O SALAHUDHEEN, SHAMEER MANZIL, VENCHEMP, PUNALUR, KOLLAM, PIN - 691333 2 MISHAJUDHEEN AGED 38 YEARS S/O MAARI SAAHIB, KAIRALI NAGAR, AYATHIL, KOLLAM CITY, PIN - 691021 BY ADVS. AMAL PARTHASARADHY GIBI.C.GEORGE RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA, PIN - 682031 2 NISA AGED 45 YEARS D/O MOOSAKOYA, THAZHEPEEDIKAVEETTIL OLIVU, KONAGANNUR, ATHOLI P.O, KOZHIKODE, PIN - 673315
BAIL APPL.Nos.2634,2577, 2579 OF 2025 2 2025:KER:27187 BY ADVS. MUHAMMED SHAFI .M T.RASINI(K/000090/2017) ADHEELA NOWRIN(K/000855/2020) RAMEESA RASHEED(K/004484/2024) OTHER PRESENT: sri.noushad.k.a, sr.pp THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 28.03.2025, ALONG WITH Bail Appl..2579/2025, 2634/2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL.Nos.2634,2577, 2579 OF 2025 3 20
The judgment continues below.
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