MUHAMMED HANEEBA T.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 10th accused in Crime No.400 of 2022 of Nedumbassery police station for having committed offences punishable under Ss. 109, 468, 471, 120(B) and 370(3) of IPC.

(3.) The prosecution allegation is that the accused, along with others, with an intention to commit human trafficking, forged an Indian passport and helped accused Nos.1 to 7 to go abroad and thereby committed the offences mentioned above.