SUDHEESH P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 3rd accused in Crime No.430/2021 of Nilambur Police Station in Malappuram District alleging commission of offences under Section 370 read with Section 34 of Indian Penal Code and Section 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956.

(2.) The allegation against the petitioner is that he brought a woman to a rented premises and arranged for other people to engage in sexual activities with her for money and thereby he committed the offences under the aforesaid provisions of law.

(3.) The learned counsel for the petitioner would submit that all the allegations even if accepted to be true, will not attract offence under Section 370 of IPC. He also submits with reference to the provisions of Sections 3, 4 and 5 that the role ascribed to him will, even if proved, result only in a conviction having a prison sentence of maximum period of one year. It is also submitted that on the date on which the matter was detected he was not even in station and he was away in Surat as he is a textile merchant.