AJITHKUMAR @ KANNA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita.

(2.) The petitioners are accused in crime No. 305/2025 of Kottarakkara Police Station. The above case is registered against the petitioners alleging offences punishable under Secs. 126(2), 115(2), 118(1) and 351(2) r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case is that, due to previous enmity towards the defacto complainant and his friend, on 27/1/2025 at 7 pm, the petitioners reached near the residence of the defacto complainant and took the defacto complainant and his friend on a bike ridden by the 2nd respondent to a place nearby Nagaraja temple and the 1st accused slapped on the face of the defacto complainant and fisted on his face after holding his neck and beat him with a stick. The 1st accused also attacked the defacto complainant's friend. Thereafter, the 3rd accused manhandled the defacto complainant and threatened him that they would set him on fire after pouring petrol. Hence, it is alleged that the accused committed the offences.