SHRIKANT KRISHNA NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) RULE, returnable forthwith. By consent of parties, the petition is heard for final disposal.

(2.) THIS petition has been filed under Articles 226 and 227 of the Constitution of India and under section 482 of the Criminal Procedure Code. This petition is directed against the judgment/order passed by the Sub-Divisional Magistrate, Margao Sub-Division, Margao, Goa, dated 21st September, 2001, exercising powers under section 18 (1) of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as the Act ).

(3.) THE facts necessary to decide the grounds on which the impugned order issued by the respondent No. 2 is assailed in this petition, are set out hereunder :