C. K. DINESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita. These bail applications are connected and therefore, I am disposing of these bail applications by a common order.

(2.) Petitioners are accused in different crimes of different Police Stations. The petitioner in B.A. Nos.4615/2025, 4879/2025, 4873/2025, 4580/2025, 4592/2025, 4595/2025, 4598/2025, and 4601/2025 is the accused in Crime Nos. 173/2025, 186/2025, 190/2025, 195/2025, 206/2025, 207/2025, 226/2025 and 252/2025 of Kalpetta Police Station respectively, and petitioner in B.A. No.5304/2025, 5317/205, 5307/2025, 5302/2025 is the accused in Crime No.174/2025, 180/2025, 182/2025 and 183/2025 of Mananthavady Police Station respectively.

(3.) The brief facts in almost all the cases are as follows: