MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.226/CR/OCW1/TVM/2015 of Crime Branch, Thiruvananthapuram. The petitioner and others were arrayed as accused in this case alleging offences punishable under Sections 370(1)(2)(3), 370(A)(1)(2), 120B, 511 of 370(1)(2)(3) r/w. 34 IPC.

(3.) The prosecution case is that based on the confession statement given by one Arun, while undergoing custody in Crime No.29 of 2015 of Cyber Crime Police Station, Thiruvananthapuram, the present crime is registered. The gist of the prosecution case is that the accused conspired together to commit trafficking for prostitution and in furtherance of the conspiracy, recruited ladies including minors from various places offering them job and salary. It is the further case of the prosecution that they have done so on various dates prior to 14.12.2015.