SIRIL RAPHEAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita 2023 ( for short 'BNSS').

(2.) Petitioner herein is the sole accused in Crime No.1506 of 2025 of Ollur Police Station, Thrissur registered for the offence punishable under Ss. 384 of Indian Penal Code, 1860 and 308(2) of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case as discernible from Annexure-A2 order is as under;