BINIMOL Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications filed under Section 439 of the Code of Criminal Procedure.

(2.) Petitioners are accused in Crime No.32 of 2015 of Cyber Police Station, TVPM is registered under Sections 67 of Information Technology Act, 5(A)(a)(b)(c)(d) of Immoral Traffic (Prevention) Act and Section 370(1) r/w Section 34 of the Indian Penal Code.

(3.) Prosecution case is that the petitioners along with other accused in furtherance of their common intention published obscene comments against ladies, posted contact numbers inviting for prostitution through Internet. They committed trafficking of ladies for the purpose of exploitation and flesh trade.