UDHAYA KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR registered in Crime No.9 of 2021, pending on the file of the Anti Vice Squad - II Police Station, Chennai, for the offences punishable under Ss. 3 (2) a, 4 (1), 5 (1) a and 5 (1) d of The Immoral Traffic (Prevention) Act, 1956 and 370 A (2) of the Indian Penal Code, 1860.

(2.) Heard Mr.D.Prasanna Kumar, learned counsel for the petitioner and Mr.A.Gokulakrishnan, learned Additional Public Prosecutor for the respondents.

(3.) The allegation against the petitioner is that when the police party headed by the Inspector of Police raided a massage centre, the petitioner was also present along with the sex workers and he was apprehended and arrayed as A.5.