RAJITH K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec.438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioner apprehends to be arrested by the Cyber Crimes (DD) Police station, Hyderabad, in connection with crime No.381/2023 for allegedly committing the offences under Secs.419 and 420 of the Indian Penal Code and Secs.66-C and 66D of the Information Technology Act.

(3.) When the bail application came up for consideration on 13/12/2023, this Court directed the petitioner to seek appropriate reliefs from the jurisdictional Court within a period of three weeks from the date of the above order and to defer all coercive proceedings against the petitioner for a period of one month.