HEMANTH Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Shri.Chandrashekara K., learned advocate for the petitioner submits that, police have conducted a raid on the brothel house and apprehended the petitioner. He has been charged for commission of offences punishable under Sections 3, 4, 5 and 7 of the Immoral Traffic (Prevention Act), 1956 ('the Act' for short). Petitioner is customer and therefore, the said penal provisions of the Act are not attracted against him.

(3.) The submission of learned advocate for the petitioner is not disputed the learned HCGP.