Y.GNANA GANESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These two petitions have been filed by Accused Nos.1 to 4 in Crime No.708 of 2024 on the file of the Inspector of Police, Anna Nagar Police Station, Madurai City seeking to quash the F.I.R dtd. 4/11/2024 wherein they are alleged to have committed offences under Ss. 3(2)(a), 4(2)(c), 5(1)(d), 6(1)(b) of Immoral Traffic Act, 1956 (ITP Act).

(2.) A perusal of the F.I.R reveals that on receipt of secret information on 4/11/2024 at about 1.45 p.m, the Special Sub Inspector of Police and two lady Head-Constables, after obtaining permission from the Assistant Commissioner of Police, have conducted a search in a Spa at Anna Nagar, Madurai. During search, it was found that two victim girls from Nagaland and Assam where found in half-nude position in two rooms where there were no facilities for conducting massage. There were no proper lighting and the rooms were kept locked from inside at the time of inspection. When it was enquired with the ladies found there, they informed that, under the guise of engaging them in the profession of massage, they have been brought here and compelled to indulge in prostitution.

(3.) Accused Nos.1 and 2 are the manager and the receptionist of the Spa and Accused Nos.3 and 4 are the partners who are running the Spa. Challenging the said F.I.R, the present petitions have been filed seeking to quash the same.