NURU KAITH Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the brother of the detenue's father seeking for release of the detenue, who is now detained before the 3rd respondent Government Home for Women.

(2.) The first respondent registered an FIR in Crime No. 20 of 2019 for the offences under Sections 3(2)(a), 4(1) and 5(1)(a) of Immoral Traffic Prevention Act, 1956. The petitioner is the brother of the fourth respondent's father, namely Emrtunessa Shaik was produced before the IV Metropolitan Magistrate Court, Saidapet, Chennai showing her as a victim and she was detained in the home.

(3.) The learned counsel for the petitioner submitted that the petitioner filed a petition in Crl. M.P. No. 198 of 2019 before the Court below seeking for the release of the petitioner's brother's daughter and the same is kept pending on the ground that the P.O report is yet to be filed before the Court. Aggrieved by the same, the present petition has been filed before this Court.