SARATHLAL P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitionersin B.A.No.5582/25 are accused Nos.1 to 6 while petitioners in B.A.No.6028/2025 are accused Nos.10 to 13 in Crime No.147/2025 of Nattukal Police Station registered for the offences punishable under Ss. 333, 115(2), 118(1), 3(5), 189(2), 189(4), 191(2), 191(3), and 190 of the Bharatiya Nyaya Sanhita,2023. The 5th accused, who is the 5th petitioner in B.A.No.5582/2025 has already been arrested.

(3.) The prosecution case is that the accused had, on 9/4/2025, trespassed into the house of the de facto complainant and assaulted him and others and thereby committed the offences alleged.