ANIL T. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) Petitioner is the accused in Crime No.504/2025 of Chadayamangalam Police Station, Kollam. The above case is registered against the petitioner alleging offences punishable under Ss. 126(2), 351(2), 115(2), 296(b), 118(1) and 118(2) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The prosecution case is that, when the defacto complainant women, a collection agent of Vanchinad Finance, Vayakkal reached the house of the petitioner/accused on 27/3/2025 at 04.30 PM along with branch manager Rahul for cash collection from the petitioner's mother Latha, the petitioner used abusive words towards the defacto complainant and beat Rahul with a stick and kicked him, and also threatened him. It is also alleged that the petitioner pelted a stone towards them and thereby the defacto complainant sustained injury on her right hand, and in the X-Ray found a hairline fracture on his right index finger. Hence, it is alleged that the accused committed the offence.