JOLLY ANTONY MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 3rd accused in Crime No.1598/06 of Central Police Station, Ernakulam for offences punishable under sections 3 to 5 and 7 of the Immoral Traffic (Prevention) Act, 1956, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 28.11.2006 at about 5.25 PM accused 1 and 2 were found naked in the room inside the Parlour of which the 3rd accused (petitioner herein) is the licencee and were seen indulging in sexual activities in a completely nude position. The first accused was the customer and the second accused is a lady ostensibly employed as a Therapist.