ABHIRAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of Cr.P.C.

(2.) The petitioner is the sole accused in Crime No.1455 of 2021 of Poovar Police Station, Thiruvananthapuram. The offences alleged against the petitioner is under Sections 420 I.P.C and 66 (d) of Information Technology Act and 120 (o) of Kerala Police Act.

(3.) The case against the petitioner is that, the petitioner with an intention to deceive public and to raise money, downloaded the photograph of the son of the de facto complainant aged 2 years and edited the photo and circulated in certain whatsapp groups highlighting that the child requires a heart surgery which cost around Rs.75 lakhs and thereby attempted to raise funds from the public. In connection with the above crime, the petitioner was arrested on 20.07.2021 and since then he is under judicial detention.