Kerala High Court
Ajsal C.P vs State Of Kerala on 27 November, 2025
Author: K.Babu
Bench: K. Babu
2025:KER:91650
B.A No.13847 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 27TH DAY OF NOVEMBER 2025 / 6TH AGRAHAYANA,
1947
BAIL APPL. NO. 13847 OF 2025
CRIME NO.279/2024 OF Varandarappally Police Station,
Thrissur
AGAINST THE ORDER DATED 10.11.2025 IN Bail Appl.
NO.13377 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:
AJSAL C.P
AGED 24 YEARS
S/O. ABDUL RAFEEQ, DOOR NO. 289 16TH MAIN 7TH
CROSS NEAR BSNL OFFICE, BTM LAYOUT 2ND STAGE,
BANGALORE SOUTH, BENGALURU,
KARNATAKA, PIN - 560076
BY ADV SRI.C.K.SREEJITH
RESPONDENT/COMPLAINANT AND STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
SRI.G.SUDHEER- PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.11.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:91650
B.A No.13847 of 2025
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K.BABU, J.
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B.A No.13847 of 2025
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Dated this the 27th day of November, 2025
ORDER
This is an application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
2. The petitioner is the accused in Crime No.279/2024 of Varantharappilly Police Station. The offences alleged against the petitioner are punishable under Section 420 of IPC and Section 66(D) of the Information Technology Act, 2000.
3. The prosecution case, as narrated in Annexure A2, order, reads thus:-
"The accused with the intention to acquire an illicit profit, made believe the defacto complainant that a huge profit will get through online trading and induced him to invest a total amount of Rs. 16,50,000/- during the period from 03-11-2023 to 17-12-2023 and as per the direction of accused the defacto complainant commenced trading through Cryptocurrency trading platform cites such as www.deuncoin.vip, http://m.deuncoin.org and thereby accused unlawfully took in possession of the money of defacto complainant and thereby deceived the defato complainant. Thus, the accused alleged to have committed the aforesaid offences." [SIC] 2025:KER:91650 B.A No.13847 of 2025 3
4. The petitioner was arrested on 21.10.2025 and he has been in judicial custody since then.
5. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
6. This is a second application seeking regular bail. B.A. No.13377/2025, an earlier application filed by the petitioner was dismissed by this Court, as per the order dated 10.11.2025. Paragraph Nos.8 and 9 of the order read thus:
8. Regarding the antecedents of the petitioner, the Investigating Officer reported thus:-
"In this case, the accused is involved in Crime No. 04/2025 of Thrissur Rural Cyber Police Station, registered under Sections 318(4) of the Bharatiya Nyaya Sanhita (BNS) and 66(D) of the Information Technology Act. Upon verifying the accused's accounts on the NCR Portal, it was found that several complaints are pending against him in Kerala as well as in other states. On examination of the Kotak Mahindra Bank Account No. 0448687955 belonging to the accused Ajsal, it was found on the NCR Portal that complaints are registered in Andhra Pradesh (NCRP Acknowledgment No. 30212230015520), Bihar (NCRP Ack No. 30512230028880), Karnataka (NCRP Ack No. 31612230047743), Maharashtra (NCRP Ack No. 31912230076345), and Telangana (NCRP Ack No. 33712230047575). Further, on verifying the YES Bank Account No. 020052000003289 owned by the accused 2025:KER:91650 B.A No.13847 of 2025 4 Ajsal on the NCR Portal, a complaint was also found registered in Tamil Nadu (NCRP Ack No. 22903240015625)."
9. Having regard to the circumstances brought out, this Court feels that the petitioner is not entitled to regular bail."
7. I find no change in the circumstances that existed at the time of dismissal of B.A. No.13377/2025.
Hence, the Bail Application lacks merits and stands dismissed.
Sd/-
K.BABU, JUDGE SMF 2025:KER:91650 B.A No.13847 of 2025 5 APPENDIX OF BAIL APPL. 13847/2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE FIR IN CRIME NO.279/2024 ON THE FILE OF VARANTHARAPPILLY POLICE STATION, THRISSUR RURAL DT. 6/5/2024 Annexure A2 THE TRUE COPY OF THE ORDER IN CRL.M.P. NO. 10500/2025 OFJFCM COURT 1, IRINJALAKUDADT.29/10/2025 Annexure A3 ORDER DATED 10-11-2025 IN BAIL APPL.13377/2025 ON HIGH COURT