BIJOY Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications are filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioners in B.A.No.5814/2025 are accused Nos.1, 2 and 5 while petitioner in B.A.No.5819/2025 is the third accused in Crime No. 388/2025 of Kollengode Police Station registered for the offences punishable under Ss. 126(2), 115(2), 118(1), 110 and 3(5) of BNS, 2023.

(3.) The prosecution case is that, accused had, on 15/4/2025, pursuant to a quarrel with the members of the temple committee assaulted the de facto complainant and others using an iron rod and other weapons and caused serious injuries, and thereby committed the offences alleged.