RAM BAHADUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri Rao Narendra Singh, learned AGA for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed with the following main reliefs:

(3.) The facts, giving rise to the present impugned proceeding, are that on 11/6/2006, the police conducted a search of a house that belonged to one Haji, on the information received from an informer that some of the persons were involved in prostitution in that house. During the search, the applicant was found standing at the gate as a customer. Based on this search, an F.I.R. dtd. 11/6/2006 was registered against the accused persons, including the present applicant, as Case Crime No. 137 of 2006, under Ss. 3/4/5/7/8/9 of the Act. The police, after investigation, had also submitted a charge sheet against the applicant and five other co-accused persons, u/s 3/4/5/7/8/9 of the Act on 7/8/2006, whereupon the learned C.J.M. also took cognizance on 10/8/2006, and the proceeding was registered as Case No. 426 of 2007.