PREETHI MATHEW Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is apprehending arrest in crimes proposed to be registered. According to the petitioner she was arrested on 25/2/2025 in Crime No.38 of 2025 of Kottayam West Police Station. Thereafter 26 other crimes have been registered against her and she continues in custody. She apprehends arrest in other similar cases and hence seeks anticipatory bail.

(3.) According to the learned Public Prosecutor, though around 500 complaints have been received and crimes have been registered in some of the instances, it is not possible to identify from the allegations in these bail applications, the respective crimes or the nature of allegations or even the complainant with reference to which the individual bail applications have been filed.