(1.) This petition is filed under section 482 of Cr.P.C. seeking to quash the F.I.R. in Cr.No.16/2017 on the file of the VII Addl. C.M.M. Court, Bengaluru registered for the offence punishable under section 370 of Indian Penal Code and sections 3, 4, 5, 6 and 7 of Immoral Traffic Prevention Act, 1956 in so far as the same relates to the petitioner/accused No.8.
(2.) The facts of the case are as follows:
(3.) On the basis of the above information, F.I.R. came to be registered against eight accused persons under sections 3, 4, 5, 6 and 7 of the Immoral Traffic Prevention Act, 1956 (for short ' ITP Act, 1956' ) and section 370 of Indian Penal Code.