VIJAY KUMAR GURUNG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2024 (corresponding to Sec. 482 Cr.P.C.) by the applicant, Vijay Kumar Gurung, seeking quashing of FIR No. 620 of 2024 dtd. 29/9/2024, registered at Police Station Patel Nagar, Dehradun, under Ss. 5, 6, and 7 of the Immoral Traffic (Prevention) Act, 1956.

(2.) It is asserted by learned counsel for the applicant that the FIR is based on vague and unsubstantiated allegations and does not disclose any cognizable offence. It is submitted that continuation of proceedings would constitute abuse of process of law and that this Court should exercise its inherent jurisdiction to secure the ends of justice.

(3.) As per the FIR, on 29/9/2024, a raid was conducted at Line Wood Spa Centre, KPJ Tower, near Kamla Palace T-Point, Dehradun, by a team led by Lady Sub-Inspector Kalpana Pandey of the Anti-Human Trafficking Unit. Several individuals, including the applicant, were allegedly found in compromising positions in private rooms with women. Articles including explicit items and cash were recovered from the premises.