ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioners herein are the accused in C.C. No. 398/2016 on the file of Judicial First Class Magistrate Court-II, Peermade. In the aforesaid case, they face indictment under Sections 3, 4(2)(c), 5 and 7 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'the Act' for short).

(3.) The case of the prosecution as borne out from the final report can be succinctly stated as follows: