NIYAS KUTTASSERY Vs. STATE OF KERALA

JUDGEMENT

(1.) All these bail applications are filed under Sec. 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is accused No.5 in Crime Nos.320/2021 of Nallalam Police Station, accused No.5 in Crime Nos.539/2021, 540/2021 and 543/2021 of Kasaba Police Station and accused No.6 in Crime Nos.541/2021 and 542/2021 of Kasaba Police Station.

(3.) The offences alleged in all the crimes are under Sec. 406, 420, 120B r/w 34 of IPC, Sec. 4 and 20 of the Indian Telegraph Act, 1885, Sec. 3, 6(1), 6(1A) of Indian Wireless Telegraphy Act, 1933 and Sec. 65, 43(a), (b), (f), (g), (i) r/w 66, 66F (1)(B) of the Information Technology Act, 2000.