POORNIMA Vs. STATE OF U P

JUDGEMENT

(1.) These are the applications by the applicants Lalita, Rajesh, Kali, Lalloo, Abdul Hameed, Tara, Poornima and Afsana who are involved in the offence under Sections 3/4/5/6/8/9 The Immoral Traffic (Prevention) Act 1956 Act and Section 323, 504, 506, 109, 117, 366A, 373 I.P.C. PS. Manduadeeh, District Varanasi.

(2.) According to the prosecution case on 25/10/2005 one Ajit Singh, Chairman, Swayam Sevi Sanstha Guria) received an information from his wife Smt. Santwanta Manju that in red light area of Shivdaspur some minor girls are detained by Rahmat, Tulsi and Lalloo. They induced the minor girls for the purpose of prostitution and use them for illicit Intercourse and earn their livelihood. They recovered 31 girls from the house of Rahmat and Tulsi and got an FIR registered on 25/10/2005 at 21.30 hours against Rahmat, Tulsi, Lallu and Afzal. Later on during the Investigation the names of the applicants and some other persons came into light and they were involved in compelling to induce and seduce to illegal intercourse with some another person for prostitution under the management of brothel carried by the applicants.

(3.) It is argued by learned Counsel for the applicants that the applicants were neither named in the First Information Report nor arrested on the spot nor there is any evidence against them.