SALMANUL FARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.

(2.) The applicant is the sole accused in Crime No.871/2025 of Kuttippuram Police Station, Malappuram District. The offences alleged are punishable under Ss. 78(1)(ii), 316(2), 351(2) and 303(2) of the Bharatiya Nyaya Sanhita, 2023.

(3.) The prosecution case, in short, is that the victim, residing at Pazhur, Kuttippuram, along with her family, fell in love with the applicant and from 24/2/2024 to 22/7/2025, the applicant disseminated photographs of the victim and her family through Instagram, and obtained her ATM card and SIM card promising to return the same and withdrew Rs.12,500.00 without her knowledge from her bank account by utilizing the ATM card and the applicant failed to return both the amount and the cards. It is further alleged that when the victim demanded him to return her ATM card and SIM card, the applicant intimidated that the victim would be killed by him. Thus, the applicant is alleged to have committed the aforementioned offences.