LAWS(KER)-2024-4-109

MOHAMMED ASHIK Vs. STATE OF KERALA

Decided On April 12, 2024
Mohammed Ashik Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for regular bail filed by the petitioner, who is the 2nd accused in Cyber Crime No.9 of 2024 of Cyber Crime Police Station, Kannur, where the accused alleged to have committed offences punishable under Sec. 420 of Indian Penal Code and Sec. 66D of Information Technology Act, 2000.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the relevant documents form part of the case diary.

(3.) The prosecution allegation is that the accused herein contacted the defacto complainant through online under the banner Media Agency Recruiter with offer to provide part-time online job and instructed her to transfer funds to various accounts promising high profits. Hence the defacto complainant incurred a total loss of Rs.14,56,175.00 in between 10/2/2024 and 1/3/2024. Thereby the above offences are alleged to be committed.