MUHSIN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No. 226 of 2025 of Kayamkulam Police Station, Alappuzha. The above case is registered against the petitioners alleging offences punishable under Ss. 296(b), 126(2), 132 & 3 (5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case is that on 2/2/2025, the accused used filthy language and assaulted a police officer, who is the defacto complainant herein.