D.KALAIYARASAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking a direction to the lower Court to dispose of the petition in Crl.M.P.No.1364 of 2022 in Crime No.261 of 2022 registered for offences punishable under Ss. 3(2)(a), 4(1) and 5(1)(a) of Immoral Traffic Prevention Act.

(2.) The above petition is for custody of the victim/4th respondent who has been lodged in the Home.

(3.) The case of the prosecution is that the victim/4th respondent was found in a brothel home. Now the petitioner, who is her husband filed this petition seeking release of the victim from the third respondent Home. Accordingly, this Court directed the respondent police to produce the victim before this Court to identify whether the petitioner is her real husband.