DINESH KUMAR RAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 1 and 2 in Crime No.45/2022 of Railway Police Station, Ernakulam, canvass regular bail in this matter.

(2.) Heard the learned Counsel for the petitioners as well as the learned Public Prosecutor.

(3.) The prosecution case runs on the premise that accused herein involved in trafficking three minors aged 13 years for the purpose of employing them in Jharkhand and they were nabbed on 2/4/2022, at about 12.38 hours from the Railway station. On the above above allegatioin, the Prosecution registered crime under Ss. 370(1)(5), 34 of the IPC and Sec. 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015.