P.N.CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) FIR was lodged by the Sub-Inspector, Cubbon Park Police Station alleging that on 9/5/2016 on receiving credible information that the accused persons have brought girls from different parts of the country, are influencing them to dance in an indecent manner and the customers are throwing money on the said girls. He and the other Police Personnel conducted raid on the Brigade Blues Bar and Restaurant and it was found that the girls were dancing in an indecent manner and the customers were throwing money on them. It is further alleged that accused No.l is the cashier/partner of the bar and restaurant, accused No.2 is a person who would supply material necessary for ladies, accused No.3 is the person who receives the order, accused No.4 is the bar man and accused No.5 is the waiter.

(2.) The Police after investigation submitted the charge sheet for the offences punishable under Ss. 370(3), 370A(2), 294 and 109 of IPC.

(3.) The learned Magistrate after accepting the charge sheet took cognizance of the aforesaid offences and issued summons. Taking exception to the same, this petition is filed.