LAWS(ALL)-1954-9-24

SHRIMATI LOGESHRI Vs. STATE

Decided On September 03, 1954
Shrimati Logeshri Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This is as application in revision by Srimati Logeshri. The applicant is a resident of Patti Baru within the Municipal area of Baraut in the district of Meerut.

(2.) It would appeal that under Sec. 298(H)(e) of the U.P. Municipalities Act, 1916, the Municipal Board of Baraut had framed a bye law prohibiting the residing of public prostitutes and the keeping of a brothel, or the letting or other disposal of a house of building to public prostitutes or for a brothel in Patti Baru in which area the applicant resided.

(3.) It was alleged on behalf of the Municipal Board that the applicant was carrying on the profession of a public prostitute. The Municipal Board, accordingly, issued notice against her requiting her to vacate the prohibited area. As she failed to leave the area, she was prosecuted for the breach of byelaw No. 1966/XXIII 7(7) -42 -43 framed under Sec. 298(H)(e) mentioned above.