VIKAS KUMAR @ VIKAS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent.

(2.) This petition is filed under section 482 of Cr.P.C., 1973 seeking to quash the Charge Sheet in C.C.No.50814/2015 now re-numbered as S.C.No.1293/2016 for the offences punishable under Sections 341, 342 and 370 of IPC read with sections 3, 4, 5 and 6 of Immoral Traffic (Prevention) Act, 1956 pending on the file of City Civil and Sessions Judge, Bengaluru (CCH-72) in so far as the petitioner (Accused No.8) is concerned.

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