NAGESH Vs. STATE

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in Cr. No.0391/2021 registered for the offences punishable under Ss. 3 , 4 , 5 and 6 of Immoral Traffic Prevention Act, 1956 (' ITP Act' for short).

(2.) Heard Sri. Akram Paasha D.M., learned counsel appearing for petitioners and Smt. K.P.Yashodha, learned High Court Government Pleader for the respondent.

(3.) Facts in brief are as follows: A complaint is registered on 28/10/2021 by the respondent-police against the petitioners for the offences punishable under the ITP Act and proceedings were initiated in Crime No.0391/2021, on the ground that, the petitioners were customers who were found at the time when the premises was searched on 28/10/2021 by the police. Result of the search was seizure of several materials.