VIJI SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita. These bail applications are connected and therefore, I am disposing of these bail applications by a common order.

(2.) Petitioners are accused in different crimes of different Police Stations. The petitioners in B.A. No.2006/2025 is an accused in Crime No.157/2025 of Anthikad Police Station, petitioner in B.A. No.2067/2025 are the accused in Crime No.95/2025 of Mannar Police Station, petitioner in B.A. No.2074/2025 is an accused in Crime No.94/2025 of Mannar Police Station, petitioners in B.A. No.2083/2025 are the accused in Crime No.80/2025 of Mannar Police Station, petitioners in B.A. No.2089/2025 are the accused in Crime No.178/2025 of Adimaly Police Station, petitioner in B.A. No.2091/2025 is an accused in Crime No.168/2025 of Kannur Town Police Station, petitioner in B.A. No.2108/2025 are the accused in Crime No.150/2025 of Balussery Police Station, petitioner in B.A. No.2286/2025 is an accused in Crime No.200/2025 of Kothamangalam Police Station.

(3.) The brief facts in almost all the cases are as follows: