MANUJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A Suo-motu complaint has been registered by one Ravi Prasad, ASI, Yeshwanthpura Police Station. The FIR was filed and a case has been registered against the petitioner and others in Crime No.440/2016 for the offences punishable under Sections 3, 4, 5 & 7 of Immoral Traffic Prevention Act, 1956 (for short, "ITP Act") and Section 370 of IPC.

(2.) The records disclose that the Sub-Inspector of Police has investigated the matter and submitted charge sheet for the above said offences on the allegations that the accused persons have colluded with each other and taken a house bearing No.8/4 of Platinum City, "G"Block, at Tumkuru Road and are running a brothel house therein for the purpose of wrongful gain.

(3.) The learned counsel strenuously attack the said charge sheet on the basis of want of power and jurisdiction of the Sub-Inspector of Police in registering the case and investigating the same, and submitting a charge sheet before the Court and the Court taking cognizance on such matter.