SHINE JOBOY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 46/2025 of Anchalumoodu Police Station. The above case is registered against the petitioners and another alleging offences punishable under secs. 296 (b), 115(2), 118(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case is that on 5/1/2025 at 4.45 pm, the petitioners along with other unidentified persons assaulted the defacto complainant, who is a boatman at Kollam DTPC Kureepuzha, due to the vengeance that the complainant said that he would not be able to permit to travel in the boat after the allotted time.