IBRAHIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned SPP-II accepts notice for the respondent' State.

(2.) The facts of the case are as follows:

(3.) On the basis of the above information, FIR came to be registered against the accused persons for the offences punishable under Sections 3(1), 4, 5 and 8 of Immoral Traffic (Prevention) Act, 1956 (for short ' ITP Act, 1956') and Section 34 of IPC.