SHAMEER SALAHUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS).

(2.) These bail applications are connected and therefore, I am disposing of these cases by a common order.

(3.) Petitioners in B.A No.2577/2025 are the accused in Crime No.127/2025 of Atholy Police Station and petitioners in B.A Nos. 2634/2025 & 2579/2025 are the accused in Crime No.128/2025 of Atholy Police Station.