ANAND SUMAN SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Sandeep Tandon, counsel for the applicant and A.G.A. for the State. By the present application filed under Section 482 of the Code of Criminal Procedure, applicant has prayed for quashing the order dated 19.08.2006 passed by 1st Addl. Chief Judicial Magistrate, Dehradun in Criminal Case No. 3617 of 2006 State Vs. Anand Suman Singh and others under Sections 3, 5, 6(b), 8 of the Immoral Traffic (Prevention) Act, 1956 Police -Station -Patel Nagar, District Dehradun and for quashing the charge -sheet dated 18.08.2006 submitted by Police Patel Nagar, district Dehradun in case Crime No. 129 2006 and further for quashing the proceedings of Criminal Case No. 3617 of 2006 State Vs. Anand Suman Singh & Ors. based on charge -sheet submitted by Police in Case Crime No. 129 of 2006 so far as it relates to the applicant alone.

(2.) BRIEFLY stated, on 21.06.2006 a First Information Report was lodged under Sections 3, 5, 6(b) and 8 of the Immoral Traffic (Prevention) Act, 1956, by one Shri Thakur Singh Rawat, Regional Officer, Patel Nagar, Dehradun against the applicant and nine other persons; namely Stella David, Ahmad Numan Khan alias Prince, Km. Pooja, Robert John, Monu, Kajal, Tarun, Monika and Amar Saxena.

(3.) COMING to the charges against the applicant, when all the abovenamed persons were being arrested, Mobile Phone (number 9911083330) in the possession of Ahmad Numan Khan alias Prince rang and the call was attended by Ahmad Numan Khan alias Prince replying the Caller that he has been arrested by the Police and is not in a position to supply girl to him. He also sought help from the Caller. Again at 21:18, the same phone rang and Ahmad Numan Khan alias Prince intimated the Police that it is Netaji's call and requested the police to talk to him. This time the above call was received by Constable Sanjay. The caller directed the police either to release the above named arrested persons or to face dismissal from their job. On the quarry, Ahmad Numan Khan disclosed that the caller was Dr. Anand Suman Singh. This case was registered as Case Crime No. 129 of 2006.