RIYAS 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.) Petitioners are accused 1 to 9 in Crime No. 369/2025 of Koduvally Police Station, Kozhikode, registered alleging offences punishable under Ss. 189(2), 191(2), 191(3), 126(2), 115(2), 118(1), 118(2), 110, 190, 296(b) of Bharatiya Nyaya Sanhitha, 2023 (for short, 'BNS').

(3.) According to the prosecution, the defacto complainant, who is a lawyer, was travelling on his motorcycle on 29/4/2025 at about 10:00 p.m., when the accused restrained him and brutally assaulted him and thereby committed the offences alleged.