VENU GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The present criminal appeal has been preferred by the accused/appellant assailing the order dtd. 11/9/2025 passed by the High Court of Kerala in Bail Application No.9589/2025, wherein the High Court declined to grant him the relief of anticipatory bail in the proceedings arising out of FIR No.235 of 2025 dtd. 5/8/2025 registered at Infopark Police Station, Ernakulam alleging offences punishable under Ss. 351(2), 64, 74, 75 and 79 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as "BNS ") and 67A of the Information Technology Act, 2000. The complaint was filed by the respondent (hereinafter referred to as "respondent/complainant ").

(3.) Briefly stated, the facts of the case according to the appellant are that the appellant, a businessman by profession, employed respondent/complainant in his company as an Executive Assistant on 14/2/2024. After a brief stint in the company in the said post, the respondent/complainant resigned by sending an email dtd. 15/5/2025.