VINEETH K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.146/2025 of Adhur Police Station, Kasargode. The above case is registered against the petitioners and others alleging offences punishable under Ss. 118(1) and 110 r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case is that the accused, because of their enmity towards the defacto complainant as he kicked on the platform erected for a Holy Basil situated in front of the Toddy shop, assaulted the defacto complainant from opposite to the toddy shop at Kanathur in Muliyar Village on 26/2/2025 at 12.00 noon. The 1st accused assaulted the defacto complainant by beating with Nanjek on his head. Thereupon, at around 12.30 pm the accused 2 to 4 who reached the place as informed by the 1st accused followed by the defacto complaint and assaulted him by using sticks at Ambalam Road. The accused assaulted as above by beating on the nose and head of the defacto complainant. Hence it is alleged that the accused committed the above said offences.