MUHAMMED NOUSHAD. A. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023. These two bail applications are connected and therefore, I am disposing of these two cases by a common order.

(2.) The petitioner in both these cases are one and the same person. He is an accused in Crime No.415/2024 of Infopark Police Station, Ernakulam and in Crime No.10/2024 of Cyber Crime Police Station, Kasargod. Crime No.415/2024 was registered by the Infopark Police alleging offence punishable under Sec. 318(4) r/w 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023. The prosecution case in this case is that the accused cheated the defacto complainant for an amount of Rs.2,64,000.00 through an online fraud by portraying themselves to be the officers of the Mumbai Police and threatened the defacto complainant that his accounts would be frozen and forced him to pay a large amount of money to prevent such coercive action.

(3.) Crime No.10/2024 was registered by the Cyber Crime Police Station, Kasargod, alleging offences punishable under Sec. 420 of the Indian Penal Code and also under Sec. 66D of the Information Technology Act. The prosecution case in the above crime is that the accused along with the other accused contacted the defacto complainant through whatapp and telegram chat and offered a home-based part-time job. It is also alleged that the accused collected huge amount from the defacto complainant. The amount is not returned and the job is also not provided as offered. Hence, it is alleged that the accused committed the offence.