SAJEETH SHEKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Section 482 of Cr.P.C. praying to quash the proceeding in CC.No.6287/2018 (Crime No.172/2018 of Kavooru Police Station, Mangaluru), pending on the file of JMFC III Court, Mangaluru, for the offences punishable under Sections 3, 4 and 5 of Immoral Traffic (Prevention) Act, 1956 ('ITP' Act for short).

(2.) I have heard the learned counsel for the petitioner-accused No.2 and the learned Additional SPP for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that on 12.7.2018, the complainant got information from CCB Unit Police alleging that prostitution was carried on in a house near Jalligudde. Immediately, the complainant informed the higher officer and at about 2.35 p.m. along with panch witnesses he went to the spot and he found some women and men were inside the house. In one room he also found a men and a woman who were seen nude and were in compromising position. After they were dressed they were enquired and in the presence of the panch witnesses, the proceedings were initiated and a panchanama was drawn. After coming back to the police Station, a case has been registered in Crime No.172/2018.