ELIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Sec. 482 Crimial P.C., 1973 the petitioner, who is the first accused in CC. No. 175 of 2010 on the file of the Chief Judicial Magistrate, Ernakulam for offences punishable under section 3 of the Child Labour (Prohibition and Regulation) Act and Sec. 23 of the Juvenile Justice Act, seeks to quash Annexure A1 final report.

(2.) The case of the prosecution is that the petitioner is the owner of a shop room namely 'Anoop Stores' situated at Mullassery Canal Road, Ernakulam. He let out the shop room to accused Nos. 2 and 3, who are natives of Jharkhand State and they allegedly employed two juveniles.

(3.) CW14, the Inspector of Police, Central Police Station along with two childline workers, on getting some reliable information went to the shop and removed CWs 3 and 4, who were present in the shop and effected the arrest of the petitioner on 22.06.2010 and thereafter registered the FIR. After conducting the investigation, Annexure I final report was filed before the trial court.