BABU S. Vs. STATE

JUDGEMENT

(1.) Petitioner is before this Court calling in question the proceedings in Crime No.347/2021 registered for the offences punishable under Ss. 3, 4, 5 and 6 of Immoral Traffic Prevention Act, 1956 ('Act' for short) and Sec. 370 of the IPC.

(2.) Heard Sri. Ravi. R., learned counsel appearing for petitioner and Smt.K.P.Yashodha, learned High Court Government Pleader for respondent.

(3.) Facts in brief are as follows: A complaint is registered on 23/9/2021 by the PSI of the respondent-police station, on the credible information received, for the offences punishable under the Act and the IPC and proceedings were initiated in Crime No. 347/2021. The petitioner was a customer who was found at the time when the premises was searched on 23/9/2021. Result of the search was seizure of several materials.