MALIK SADA JOUHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) Petitioner in these cases is common. He is the accused in Crime No. 61/2021 and 40/2021 both of Cyber Crime Police Station, Thiruvananthapuram District alleging commission of offences punishable under Ss. 420, 465, 468, 471 of the Indian Penal Code and Ss. 43, 66, 66 (C) of the Information Technology Act, 2000.

(3.) The allegation against the petitioner is that he along with the other accused used forged ATM cards to withdraw money from the ATMs maintained by the Kerala Bank. In Bail Application No. 1958/2022 which relates to Crime No. 61/2021, the allegation is that the amount withdrawn is Rs.56,000.00 (Fifty Six Thousand Rupees Only) while in Bail Application No. 1966/2022 which relates to Crime No. 40/2021, the allegation is that an amount of Rs.1,56,000.00 (One Lakh Fifty Six Thousand only) was withdrawn fraudulently.