ANEESH S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is an accused in Crime No.240/2025 of South Police Station, Alappuzha. The above case is registered against the petitioner alleging offences punishable under Ss. 115(2), 118(1), 296(b), 117(2) and 351(2) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The prosecution case is that, on 13/2/2025 at about 08.45 PM, the petitioner publicly consumed alcohol in Kannitta Boat Jetty. When the defacto complainant, who is the Lasker of Water Transport Department, questioned the act of the petitioner, he abused and began to attack the defacto complainant. The petitioner hold head of the defacto complainant and hit against the pillar of the boat jetty and beat on his cheek. He hit on the nose and stamped on the chest of the defacto complainant. When the defacto complainant tried to escape from there, the petitioner hit on his right shoulder with a stick and threatened him. Hence, it is alleged that the accused committed the offence.