ARUN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in S.T.C.No.498 of 2021 on the file of the Judicial Magistrate No.1, Pudukkottai.

(2.) The petitioner is figuring as 3rd accused. The Sub Inspector of Police attached to the first respondent police station registered Crime No.823 of 2020 on 5/10/2020 for the offences under Ss. 3(2)(a), 4(1), 4(2)(c) of the Immoral Traffic (Prevention) Act, 1956 and 270 of IPC. Investigation was conducted and final report was filed and cognizance of the offences was also taken. To quash the same, this Criminal Original Petition has been filed.

(3.) The learned counsel appearing for the petitioner relying on the earlier orders of this Court submitted that since the search and arrest was done by an officer who was not a special police officer within the meaning of Sec. 13 of the Immoral Traffic (Prevention) Act, 1956, the entire prosecution has to be quashed.