VINEET JAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Backdrop facts giving rise to the present petitions are that on 03.06.2006 the Crime Branch of Delhi Police raided Rajdoot Hotel on Mathura Road and arrested 13 girls allegedly performing obscene dance in the hotel.

(2.) FIR No.391 dated 4.6.2006 for offences punishable under Section 294/109/34 IPC read with Section 8 of Immoral Trafficking Act was registered at PS Nizamuddin on the statement of Sh.Rajeev Kumar Choudhary, a decoy sent, English Translation of which reads as under:

(3.) An endorsement was made beneath the statement which reads as under:-