SHIV MURAT DWIVEDI Vs. STATE

JUDGEMENT

(1.) Vide the instant petition, the petitioner has sought to quash the chargesheet arising out of FIR No. 54/10 under Section 3 MCOCA registered at PS-Saket, New Delhi and also sought to set aside the order on charge dated 03.08.2011 and framing of charge dated 10.08.2011 passed by ld. Addl. Sessions Judge-01, South District, Saket Court, New Delhi.

(2.) The brief facts of the case are that on information being received that there was a racket of prostitution in the area, involving Immoral Trafficking, therefore informers were deputed to develop this information.

(3.) On 25.02.2010, while the SHO was present in the Office, informer came at the office at 8.40 PM and informed that pimps would be coming in Honda cars at PVR Saket Complex around 10 PM and would offer girls to the customers for prostitution. This information was passed on to Sh. Meher Singh, ACP, Hauz Khas, who directed to constitute a raiding party immediately. Accordingly, a raiding party comprising of Sh. Pankaj Singh, SHO of PS-Saket, Inspector Dharam Dev, Inspector Ram Kumar, SI Dalip Kumar, SI Praveen Kumar, SI Sanjay Sharma along with other staff, was formed.