DEVENDRA SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question the proceedings in C.C.No.385/2016 (arising out of Cr.No.0150/2014) registered for the offences punishable under Ss. 3 , 4 , 5 and 6 of Immoral Traffic Prevention Act, 1956 ('Act' for short) and under Sec. 370(3) of IPC.

(2.) Heard Sri. H.M.Manjesh, learned counsel appearing for petitioner and Sri. K.S. Abhijit, learned High Court Government Pleader for the respondent.

(3.) Facts in brief are as follows: A complaint is registered on 17/10/2014 by the respondent-police against the petitioner for the offences punishable under the Act and proceedings were initiated in Crime No.0150/2014, on the ground that, the petitioner was a customer who was found at the time when the premises was searched on 17/10/2014. Result of the search was seizure of several materials.