SEENATH @ SAFIYA Vs. STATE OF KERALA
LAWS(KER)-2022-1-4
HIGH COURT OF KERALA
Decided on January 04,2022

Seenath @ Safiya Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

GOPINATH P, J. - (1.)This is an application for regular bail.
(2.)The petitioner is the 2nd accused in Crime No.799/2021 of Medical College Police Station, Kozhikode District alleging commission of offences under Sec. 370 of the Indian Penal Code and Sections 3(i), 5(i)(a), 5(i)(b) and 5(i)(d) of the Immoral Traffic Prevention Act.
(3.)The allegation against the petitioner is that she along with the other accused in the case were involved in running of a brothel at a place near Kottooli. The Station House Officer, Medical College Police Station had raided the premises in question, on getting reliable information, and several mobiles phones and cash were also recovered from the accused persons.


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