APARNA NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioner is the 2nd accused in Crime No.412 of 2024 of Pallikkal Police Station, Thiruvananthapuram, registered for the offences punishable under Ss. 370, 120-B and 420 r/w 34 of the Indian Penal Code, 1860 [for short, 'the IPC'].

(3.) According to the prosecution, the accused had, after falsely promising employment for two children of the de facto complainant, trafficked them to United Arab Emirates [for short 'UAE'] on a visiting visa and provided them an employment in the workshop of the father of the 3rd accused and thereafter, provided them an apartment and after hiding some contraband in the car, managed to rope in the children of the de facto complainant in a crime under the Narcotic Drugs Statute of UAE and, had them arrested and imprisoned for 20 years and thereby committed the offences alleged.