JAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.1 to 3 in Crime No.2532 of 2018 registered at the Changanacherry Police Station under Sections 6(a) , (b) r/w Section 24 of the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act , 2003, Section 118(i) of the Kerala Police Act, 2011 and Section 77 of the Juvenile Justice (Care and Protection of Children) Act , 2015.

(3.) The applicants herein are alleged to have transported about 11,700 of 'Hans', a prohibited tobacco product in two cars. The cars were intercepted on 12.11.2018 and the articles were seized. Specific case of the prosecution is that the goods were being transported for sale to minor children.