NIJAMUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners at the inception submits that the petition may be dismissed as withdrawn, insofar as it relates to petitioner Nos.2 and 3 are concerned with liberty to file a fresh petition, if need arises. The submission is placed on record. Accordingly, the petition is dismissed as withdrawn, insofar as it relates to petitioner Nos.2 and 3 with liberty as prayed for.

(2.) The petitioner No.1 is accused No.1 in Crime No.144/2023 registered by Electronic City Police Station, Electronic City Sub-Division, Bengaluru City for the offences punishable under Ss. 370 of IPC and Ss. 3, 4, 5, 6 and 7 of Immoral Traffic Prevention Act, 1956.

(3.) It is the case of the prosecution that the complainant Nanjegowda S., Police Officer, Electronic City Police Station on credible information had raided an apartment situated at Green House Layout, Doddathoguru, Electronic City on 1/7/2023 and had apprehended the accused persons and also rescued the victim girls, who were found in the apartment. Thereafter, rescued girls were brought to police station and on the basis of the complaint, FIR in Crime No.144/2023 was registered against the petitioners for the aforesaid offences. The investigation in the case is complete and charge-sheet has been filed.