SANGEETA Vs. STATE

JUDGEMENT

(1.) These are three Revision Petitions Nos. 219/94; 227/94and 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 theaforesaid petitions are being taken up together as they raise the same pleas andlegal 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 asunder: that Inspector P.L.Suri, S.H.O. PS Kamla Market was present at G.B.Roadalongwith a lady constable and staff in connection with his usual patrolling dutyduring the night of 12/06/1994. He received a secret information that certainminor 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 includedtherein 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 Officerof PS Kamla Market. The abovesid premises were searched which resulted in therecovery of nine girls from the said premises including the present petitioners. Allof them were produced before the learned Metropolitan Magistrate who afterconducting an enquiry u/Sec. 17 of the Immoral Traffic (Prevention) Act, 1956 hereinafter referred to as the Act for the sake of convenience) ordered the detentionof the petitioners i.e. Usha Singh, Sangita, Pooja and Rekha for a period of threeyears in a Protective Home through his judgment and order dated 16/08/1994.

(3.) The petitioners on being dis-satisfied with the abovesaid order approachedthe Court of Session. The appeals were dismissed vide order dated 17/10/1994.