M.S.NARASIMMALU Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash FIR in Crime No.52 of 2019 on the file of the first respondent registered for the offences under Ss. 3(1), 3(2)(a), 4(1), 5(1)(b) and 6(1)(a) of the Immoral Traffic (Prevention) Act, 1956.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner is arrayed as A1. He is working as Senior Sec. Officer in the Integral Coach Factory, Chennai-38. His mother-in-law one M.Amsa is the owner of the lodge viz., Sree Vari Gayathri Lodge situated at Door No.80, Dharmarayan Street, Stuarpet, Arakonam Town. The second accused entered into a lease deed with the mother-in-law of the petitioner for the period of five years, for a monthly rent of Rs.30,000.00 and for a sum of Rs.50,000.00 as advance. The second accused is in physical possession and administering the entire lodge and he is also acting as a Manager of the lodge. He further submitted that while being so, on the complaint lodged by the second respondent, the above case has been registered alleging that the second accused had given signal to approach him and also given signal to ladies and thereafter the second respondent came to understand that the petitioner is the owner of the lodge and he is running prostitution with the held of prostitutes.

(3.) Per contra the learned counsel appearing for the second respondent submitted that the petitioner was very well present at the time of occurrence and he had given signal to the ladies and committed the offence of prostitution. He further submitted that it is only FIR and investigation has to be carried on to unearth the truth. It cannot be quashed on its threshold and he vehemently opposed this petition and prayed for dismissals of the quash petition.