SANDHYA Vs. STATE OF KERALA

JUDGEMENT

(1.) A criminal prosecution is sought to be quashed. The relief is sought under Sec. 482 of Cr.P.C.

(2.) Petitioners 1 and 2 were accused 2 and 3 respectively in C.C.1016/2005. That was a case on the file of the court of the Judicial Magistrate of the First Class, Malappuram. The accused persons were charged under the provisions of the Immoral Traffic (Prevention) Act, 1956 (for short 'the Act'). The first accused died. The petitioners absconded just before they were to be examined under Sec. 313 of Crimial P.C. The fourth accused was acquitted. The case against the petitioners was refiled as C.C.1230/2010. All further proceedings therein are sought to be quashed.

(3.) Heard the learned counsel for the petitioners. Heard the learned public prosecutor.