ANTONY VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner in Crl.M.C.No.1187 of 2008 is the 1st accused in C.C.No.176 of 2007 on the file of the Chief Judicial Magistrate Court, Ernakulam. The case was registered by the Central Police, Kochi City as Crime No. 847 of 2007 under Sections 3, 4 and 7 of the Immoral Traffic (Prevention) Act, 1956 (in short, "the Act"). Petitioner in Crl.R.P.No.3991 of 2007 is the 5th accused in the crime.

(2.) The allegations in common against the accused persons, in nut-shell, are as follows:

(3.) Heard Shri Millu Dandapani, learned counsel for the petitioner in Crl.M.C.No.1187 of 2008 and Shri Martin Jose, learned counsel for the petitioner in Crl.R.P.No. 3991 of 2007 and Shri T.Asaf Ali, learned Director General of Prosecution.