KINGSLEY JOHNSON CHKWUOCHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Nigerian citizen, is accused No.1 in Crime No.11 of 2021 of Cyber Crime Police Station, Thiruvananthapuram. The offences alleged against the petitioner are punishable under Sec. 420 r/w Sec. 34 of Indian Penal Code and 66(D) of Information Technology Act, 2000.

(2.) The Chief Judicial Magistrate, Thiruvananthapuram granted bail to the petitioner as per Annexure II order on the following conditions:-

(3.) The petitioner seeks modification of condition No.II in Annexure-II order.