VINOD P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioners are accused Nos.2 and 3 in Crime No.92/2019 of Meppadi Police Station for the offences punishable under Sections 3, 4 and 6 of Immoral Traffic (Prevention) Act, 1956.

(3.) The prosecution case in brief is that on 5.3.2019 at about 11.50 p.m. at Kunnambetta, Kottapadi, accused Nos.2 to 4 used the building owned by the 1st accused for the purpose of prostitution and kept women therein for making undue profits and thereby all the accused alleged to have committed the offences aforesaid.