PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) A juvenile is alleged to have been carried in a lorry for employing him in the construction work of a bore well. On 22/12/2012, the accused were found transporting, in a lorry, equipment for drilling a bore well along with the juvenile for the purpose of engaging him in hard employment.

(2.) Alleging that the 1st petitioner, who is the driver and the 2nd petitioner, who is the manager of the lorry bearing No.KA-05/AA-6923, committed the offences under Ss. 23 and 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for brevity 'the JJ Act'), Crime No.746/2012 of Chelakkara Police Station was registered. Pursuant to investigation, a final report was filed alleging that the accused committed the offences under the aforementioned provisions. The Judicial Magistrate of the First Class, Wadakkanchery took cognizance of the offences and numbered the case as C.C.No.595/2013.

(3.) Petitioners have approached this Court under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity Cr.P.C.) seeking to quash all further proceedings.