ABRAHAM SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita.

(2.) The petitioner is an accused in Crime No. 9/2025 of Enrakulam Town South Police Station. The above case is registered against the petitioner alleging offences punishable under Secs. 318(4) and 336(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(3.) The prosecution case is that, the applicant with an intention to deceive and defraud the complainant and others, claimed to possess a Masters Degree and administered treatment to the complainant at his Dental Clinic at Chirattapalam, Fort Kochi. It is further alleged that the petitioner advertised his fake degree through social media for unjust profiteering and thereby committed the above said offences.