R.THILAKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioners are the accused 1 to 4 in Crime No.682 of 2025 of Peerumedu Police Station, Idukki, registered for the offences punishable under Ss. 189(2), 191(2), 190, 115(2), 126(2), 132, 296(b), 351(2) and 121(1) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) According to the prosecution, on 9/7/2025, at about 9.45 a.m., on a day when a nationwide strike was called by the trade unions, the accused, who claim to be members of the trade unions, obstructed the de facto complainant who is a postmaster, from discharging his official duties and abused and threatened him to stop the work and to close down the post office and when he came out of the office, the first accused restrained and slapped him on his cheek and threatened to kill him and thereby committed the offences alleged.