XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed to quash all further proceedings in C.C. No. 81 of 2018 on the file of the Judicial First Class Magistrate's Court, Ernakulam under Sec. 482 of the Cr.P.C.

(2.) The petitioners are the accused Nos. 1 to 6. The offence alleged against them is punishable under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'the JJ Act').

(3.) The petitioners are the respective mothers of the juvenile victims. The prosecution case in short is that, on 16/6/2017, at about 10.45 a.m. the petitioners were found with their children aged 1 to 12 years in their possession, procured them to participate in the agitation demanding to stop the installing of IOC plant at Puthuvypu and while they were proceeding from Puthuvypu junction to High Court junction at Ernakulam, they were arrested by the Sub Inspector of Police, Mulavukad at Bolgatty junction. Thereby the accused have committed the offence punishable under Sec. 75 of the JJ Act.