SREEJITH M.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita are connected, therefore I am disposing of these cases by a common order.

(2.) Petitioner is the accused in Crime Nos. 999/2024, 1016/2024, 1017/2024, 1018/2024, 1019/2024, 1023/2024, 1024/2024, 1027/2024, 1037/2024 and 1048/2024 of Sulthan Bathery Police Station, Wayanad, Crime Nos.1430/2024, 1438/2024, 1439/2024, 1480/2024, 1488/2024, 1505/2024, 1508/2024, 1512/2024, 1513/2024, 1518/2024, 1519/2024, 1520/2024, 1553/2024, 1554/2024, 1555/2024, 1557/2024, 1558/2024, 1559/2024, 1564/2024, 1565/2024 and 1567/2024 of Palakkad Town South Police Station, Palakkad, Crime Nos. 1439/2024, 1461/2024, 1491/2024, 1497/2024 and 1650/2024 of Pattambi Police Station, Palakkad, Crime No.1039/2024 of Kalpetta Police Station, Wayanad & Crime No.898/2024 of Vadanappally Police Station, Thrissur. The above cases are registered against the petitioner and two others alleging offences punishable under Ss. 318(4) and 3(5) of the Bharatiya Nyaya Sanhita (for short 'BNS'), 2023.

(3.) The prosecution case is that the petitioner and the other accused promised the defacto complainant in these cases additional profits, if they joint their chitty and thereby collected huge amount from the defacto complainants. The defacto complainants further alleged that the accused person neither returned the amount collected nor the profit and thereby committed the offences.