MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioners are the accused in Crime No.55 of 2025 of Vadakkekad Police Station, Thrissur District, registered alleging offences punishable under Ss. 126(2), 115(2), 118(1), 109(1) r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita.

(3.) The prosecution case as stated in Annexure A2 order is extracted hereunder: