Unnikrishnan Nambiar vs. State Of Kerala

Bail Appl./164/2022HC KeralaGSTCNR KLHC01001555202214 July 2022Bench: HONOURABLE MR.JUSTICE VIJU ABRAHAM7 pages

For Respondent: SR.PP - SMT. SEETHA S

AI SummaryAllowed

Held

The High Court allowed the anticipatory bail application for the 1st petitioner, noting an existing order not to arrest him. Bail was granted subject to conditions including surrendering to the investigating officer, executing a bond, and cooperating with the investigation.

Facts

The 1st petitioner sought anticipatory bail in a case alleging trespass, assault, and robbery at a hotel. He contended that the charges were false and retaliatory, stemming from a partnership dispute where he alleged the defacto complainant created a false GST account after the hotel's GST registration was cancelled.

Key Issues

The primary legal issue was whether the 1st petitioner was entitled to anticipatory bail in a case involving allegations of trespass, assault, and robbery, considering his defense of false implication due to a business dispute.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE VIJU ABRAHAM THURSDAY, THE 14TH DAY OF JULY 2022 / 23RD ASHADHA, 1944 BAIL APPL. NO. 164 OF 2022 CRIME NO.1960 OF 2021 OF TOWN EAST POLICE STATION THRISSUR DISTRICT PETITIONERS/ACCUSED: 1 UNNIKRISHNAN NAMBIAR, AGED 64 YEARS, SUPRIYA, THANKEKKUNNU, THAZHE CHOVVA KANNUR, PIN - 680006 2 KIRAN FRANCIS, AGED 32 YEARS, MUTTATH HOUSE, INDIRA NAGAR, 1ST AVENUE, KUNNAMKULAM THRISSUR, PIN - 680503 BY ADVS. K.ASHIS R.MAHESH VARMA RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA ERNAKULAM, PIN – 682031 ADDITIONAL R2 IMPLEADED (SUO MOTU) ADDL.R2 E.P.K BALAKRISHNAN,ERANEZHATH PADINJATTAYIL HOUSE, FRANCIS ROAD, CHEMBUKKAVU P.O, THRISSUR-680020 IS SUO MOTU IMPLEADED AS ADDL.R2 AS PER ORDER DATED 10/1/2022 IN B.A..164/2022. OTHER PRESENT: SR.PP - SMT. SEETHA S. THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 14.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: B.A. No. 164 of 2022 2 VIJU ABRAHAM, J. ------------------- B.A. No. 164 of 2022 ---------------------------------- Dated this the 14th day of July, 2022

Application for anticipatory b

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.