RAHUL B.R. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.1 in Crime No.1750/2025 of Nemom Police Station, Thiruvananthapuram District (reregistered as Crime Branch Crime No.4275/CB/CU-1/TVPM/R/2025 on 12/12/2025). The 3rd respondent is the de facto complainant/victim. The accused No.2 is the friend of the accused No.1.

(3.) The offences alleged are punishable under Ss. 64(2)(f), 64(2)(h), 64(2)(m), 89, 115(2) and 351(3), r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, the BNS) and Sec. 66E of the Information Technology Act, 2000 (for short, the IT Act).