AJITHA Vs. STATE OF KERALA
LAWS(KER)-2005-11-23
HIGH COURT OF KERALA
Decided on November 28,2005

AJITHA Appellant
VERSUS
STATE OF KERALA Respondents


Referred Judgements :-

GURCHARAN DASS CHADHA V. STATE OF RAJASTHAN [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
ABDUL NAZAR MADANI VS. STATE OF TAMIL NADU [REFERRED TO]
K ANBAZHAGAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
JAYENDRA SARASWATHY SWAMIGAL TAMIL NADU VS. STATE OF TAMIL NADU [REFERRED TO]



Cited Judgements :-

NAVODHANAVEDI VS. DIRECTOR OF VIGILANCE AND ANTICORRUPTION [LAWS(KER)-2011-4-34] [REFERRED TO]


JUDGEMENT

K. Thankappan, J. - (1.)These Writ Petitions and Crl. Miscellaneous Cases relate to Crime No. 282 of 1997 of Nadakavu Police Station, Kozhikode registered on the basis of the First Information Statement given by Ms. K. Ajitha, the petitioner in W.P. (C) No. 30176 of 2005.
(2.)The case was registered against 16 accused whose names and addresses are mentioned in Ext.Pl charge (produced in W.P.(C) No. 30176 of 2005) framed on the basis of the final investigation report filed by the police. The case is now pending as S.C. No. 124 of 2002 on the file of the Additional Assistant Sessions Court II, Kozhikode. The above case was nicknamed by the media as "Ice Cream Parlour Case".
(3.)The short facts of the case are that one Ms. Sreedevi, the first accused in Ext.PI was alleged to be running a commercial sex centre under the guise of running an ice crearm parlour and on the basis of the First Information Statement given by the petitioner in W.P. (C) No. 30176 of 2005, the above crime was registered by the police. It is alleged that all the 16 accused mentioned in Ext. P1 committed offences punishable under Sections 366, 109 and 341 I.P.C. and Section 5 (ia), (c) and (d) of the Immoral Traffic (Prevention) Act, 1956.


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