KUMARI SANGEETA Vs. STATE

JUDGEMENT

(1.) THESE are three Revision Petitions Nos. 219/94, 227/94 and 10/95 preferred by Miss. Sangita, Mrs. Usha Singh, Mrs. Pooja and Rekha. Besides the above, Mrs. Usha also filed Criminal Writ Petition No. 872/94. All the aforesaid petitions are being taken up together as they raise the same pleas and legal issues which can be disposed of by a common judgment and order.

(2.) BRIEF facts which led to the presentation of the present petitions are as under : that Inspector P.L. Suri, S.H.O. PS Kamla Market was present at G. B. Road along with a lady constable and staff in connection with his usual patrolling duty during the night of June 12, 1994. He received a secret in formation that certain minor girls were indulging in prostitution in premises No. 5216, G.B. Road, Delhi. On receipt of the said information, he organised a raiding party and included therein two members of the public known as Rajesh Chawla r/o 2860/3, and Mrs. Sneh Srivastava r/o 107/1, Railway Colony, Thomson Road, Special Police Officer of PS Kamla Market. The abovesaid premises were searched which resulted in the recovery of nine girls from the said premises including the present petitioners. All of them were produced before the learned Metropolitan Magistrate who after conducting an enquiry under Section 17 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as the Act for the sake of convenience) ordered the detention of the petitioners i.e. Usha Singh, Sangita, Pooja and Rekha for a period of three years in a protective home through his judgment and order dated August 16, 1994.

(3.) IT is in the above circumstances that the petitioners are before this Court.