SUGANTHI Vs. INSPECTOR OF POLICE, AVS - II, CHENNAI

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the sister of the detenue seeking for release of the detenue, who is now detained before the 3rd respondent Government Home for Woman.

(2.) The first respondent registered an FIR in Crime No. 54 of 2018 for the offences under Sec. 3(2)(a), 4(1) and 5(1)(a) of Immoral Traffic Prevention Act. The petitioner's sister namely Chitra was produced before the IV Metropolitan Magistrate Court, Saidapet 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 before the Court below seeking for the release of her sister 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.