ATEET BANSAL Vs. COMMISSIONER OF POLICE, DELHI

JUDGEMENT

(1.) The present writ petition under Article 226 has been filed as a Public Interest Litigation (PIL). The Petitioner herein is a permanent resident of New Delhi.

(2.) Shorn of details, the facts in brief leading to the instant petition are as under:-

(3.) The Petitioner submits that the operations of sex rackets and prostitution rings are in direct violation of Sec. 8 of the Immoral Traffic (Prevention) Act, 1956; transgresses upon the right to life under Articles 21 and oes against prohibition of trafficking under Article 23.