MANAF. V.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail.

(2.) The petitioner in B.A.2642 of 2016 is the 14th accused and the petitioner in B.A.2641 of 2016 is the 13th accused in CBCID Crime No.226/2015/CR/OCWI/2015, Thiruvananthapuram. The offence alleged against them are under Sections 370(1), 370(A), (1), (2), 120B, 511 of 370 (1), 370 (A) (2) and r/w Section 34 of the IPC.

(3.) The crux of the allegation is that the petitioners had abetted and aided the main accused who had procured women including children who were sent abroad for the purpose of prostitution. The prosecution alleges that accused Nos.4, 5 and 6 supplied girls at Bahrain and the accused Nos. 1, 3, 8, 9 10 and 11 have been procuring women for the B.A.2641/16 said purpose.