MINTU SINH ALIAS RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONERS are original accused in FIR bearing C.R.No.II-3052 of 2009 registered at D.C.B. Police Station, Ahmedabad City on 23.8.2009. Pursuant to said complaint, investigation was carried out and charge-sheet was already filed. PETITIONERS seek that reference to Section 9 of the Immoral Traffic (Prevention) Act, 1956 be deleted since even as per the allegation of the complaint, ingredients of the said offence are not disclosed.

(2.) COUNSEL for the petitioners drew my attention to order passed on 30thJune, 2010 passed in Criminal Revision Application no.270 of 2010; wherein, under identical circumstances, Section 9 came to be deleted qua other accused making following observations: