PRAVEEN B. MENON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1012/2023 of Kalady Police Station and Crime No.142/2025 of Pudukkad Police Station.

(3.) Crime No.1012/2023 is registered against the petitioner alleging offences punishable under Ss. 408, 420, 465, 467, 468 and 471 of the Indian Penal Code, 1860.