DIXON V. DAVIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by accused Nos. 2 to 5 in Crime No. 04 of 2025 of VACB, Thrissur, where the prosecution alleges commission of offences punishable under Ss. 7(b), 11, 13(1)(a) and 13(1)(b) r/w 13(2) of the Prevention of Correction Act, 1988 (Amendment 2018) and Sec. 61 of Bharatiya Nyaya Sanhitha, 2023, by accused Nos. 1 to 5.

(2.) Heard the learned counsel for the petitioners and the learned public prosecutor representing VACB. Perused the records placed by the learned counsel for the petitioners and the records placed by the learned public prosecutor, including the surprise check report.

(3.) The prosecution allegation is that, accused Nos. 1 to 5 committed offences punishable under Ss. 7(b), 11, 13(1)(a) and 13(1)(b) r/w 13(2) of the Prevention of Correction Act, 1988 amended 2018 (for short, 'the PC Act), as well as under Sec. 61 of Bharatiya Nyaya Sanhitha, 2023. The crux of the allegations to be borne out from the inspection report is as under:-