BAIJUNATH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) These Criminal Revision Petitions and Crl.M.C. No. 2605 of 2003 are filed challenging a common order passed by the Additional Assistant Sessions Judge, Kozhikode dismissing five Criminal Miscellaneous Petitions filed by accused Nos. 4, 6 to 12 and 14 to 16 in S.C.No. 124 of 2002 on the file of that Court contending that there was no sufficient ground for proceeding against them and hence they may be discharged under Section 227 of the Code of Criminal Procedure.

(2.) Crl.R.P. No. 661 of 2003 is filed by the 14th accused in the case. He along with the 11th accused filed Crl.M.P. No. 171 of 2002 praying that he may be discharged. Crl.R.P. No. 782 of 2003 is filed by accused No. 7. A7 to A10 filed Crl.M.P. No. 198 of 2002 for the very same relief. Crl.R.P. No. 865 of 2003 is filed by the 8th accused in Crl.M.P.No. 198 of 2002. Crl.R.P.No. 938 of 2003 is filed by the 5th accused. Though he had not filed any petition for discharge, he has filed the Criminal Revision Petition challenging the common order passed by the learned Sessions Judge. Crl .R.P.No. 1627 of 2003 is filed by the 12th accused who is also a petitioner in Crl.M.P.No. 183 of 2002. Crl.M.C.No. 2605 of 2003 is filed by the 6th accused who filed Crl.M.P. No. 184 of 2002 in the Court below. Crl.M.C. No. 3297 of 2003 is filed on21.4.2003 by the 11th accused who is the petitioner in Crl.M.P.No. 171 of 2002 for quashing the F.I.R. and all further proceedings against him.

(3.) One Women Organisation by name Anweshi Women's Counselling Centre filed a complaint before the Hon'ble Chief Minister with a copy of the same to the Commissioner of Police, Kozhikode City, alleging that flesh trade was flourishing in Kozhikode. It was alleged that some rackets under the cover of Beauty Parlours, Ice Cream Parlours and S.T.D. Booths are running the same. It was alleged that these rackets prevail over women especially young girls using various methods and compel them to have illicit intercourse with rich and influential people. It was alleged that the first accused Sreedevi attracted a number of girls and supplied them to various persons. The first accused was running the Beauty Parlour under the name and style of Mahal Beauty Parlour and subsequently that was converted as an Ice Cream Parlour known as R.K.S. Ice Cream Parlour. According to the de facto complainant, this Parlour was one of the main centres of flesh trade. It was alleged that even the students in the University Centre were lured by the first accused and supplied them to business men and others. It was alleged that once a girl falls into the trap, she will not be able to escape from the racket even if she wants to escape.