SINDHU. V. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, " BNSS ") seeking regular bail.

(2.) Since petitioner in all these bail applications is the same and as she is an accused in different crimes of a similar nature before various Police Stations, which are now pending investigation with the CBCID, Pathanamthitta, these applications are disposed of by this common order.

(3.) Petitioner along with other accused are alleged to have committed offences punishable under Ss. 409, 420, 120B r/w Sec. 34 of the Indian Penal Penal Code, 1860 apart from Sec. 3 r/w Sec. 21 and Sec. 5 r/w Sec. 23 of the Banning of Unregulated Deposit Schemes Act, 2019. B.A. Nos. 7010, 6962, 6963, 7008, 7011, 7012, 7014, 7016, 7029, 7030, 7032 and 7160 of 2025, arises out of Crime Nos. 858, 861, 860, 859, 857, 856, 711, 307, 308, 309, 310 and 1393 of 2024 respectively and petitioner is the third accused in all the above crimes except in B.A Nos. 7029, 7030, 7016, 7014 and 7032 of 2025 where she is the second accused. Petitioner was remanded to judicial custody in some of the crimes on 14/3/2025 and in other crimes on 20/3/2025.