MANIMEGHALA Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Application are filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita. These bail applications are connected and filed by the same petitioners. The petitioners are accused in Crime No. 86/2025 and in Crime No. 1000/2024 of Medical College Police Station, Kozhikode. Crime No 86/2025 of Medical College Police Station, Kozhikode is registered against the petitioners alleging offences punishable under Secs.62 r/w 304 (2) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS'). Crime No. 1000/2024 of Medical College Police Station is registered against the petitioners alleging offences punishable under Secs. 303 (2) of the BNS.

(2.) The allegation against the petitioners in both these cases is that the petitioners committed theft of gold chains. The petitioner was arrested in crime No.86/2025 on 28/1/2025. Crime No.1000/2024 was registered by the Medical College Police Station, in which the accused is not identified. When the petitioners were questioned, based on the confession, they were implicated as accused in Crime No. 1000/2024 of Medical College Police Station.

(3.) Heard counsel for the petitioners and the Public Prosecutor.