S. MACHAKKALAI Vs. STATE

JUDGEMENT

(1.) The learned Counsel for the Petitioner submitted that the Petitioner is arrayed as A4 in Cr.No.34 of 2023 on the file of the First Respondent-Police. The learned Counsel for the Petitioner further submitted that there is no specific overt act had been attributed on the Petitioner. Therefore, the registration of the case for the offences punishable under Ss. 3(1), 3(2) (a), 4(1), 5(1)(a) & 6(1)(a) of Immoral Traffic (Prevention) Act, 1956, is without any basis and therefore, he seeks to quash the same.

(2.) The learned Counsel for the Petitioner also relied on the order of this Court in R. Shine v. Inspector of Police, Nithiravilai Police Station and another in Crl.O.P.(MD) No.14232 of 2022, dtd. 25/11/2022.

(3.) The learned Counsel for the Petitioner further relied upon the Ruling of Andhra Pradesh High Court in Crl.Petition No.4161 of 2014, dtd. 9/6/2014 in Goenka Sajan Kumar v. State of Andhra Pradesh, wherein, it has been held as follows: