GREIG MIRANDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard by consent of the parties. Learned APP waives service of the Application on behalf of Respondent-State.

(3.) The above Application is filed for quashing proceedings of C.R.No.3 of 2011 registered on 7th March,2011 by Gorai Police Station, Mumbai under sections 3,4 and 5 of the Immoral Traffic (Prevention) Act,1956 (hereinafter referred to as said Act) and further proceedings namely C.C.No 5400794/PW/2011 pending in the Court of the Additional Chief Metropolitan Magistrate,54th Court, Mazgaon, Mumbai to the extent of the Applicant herein.