LAWS(BOM)-2023-6-188

SARFARAZ KHAN Vs. POLICE INSPECTOR

Decided On June 05, 2023
SARFARAZ KHAN Appellant
V/S
POLICE INSPECTOR Respondents

JUDGEMENT

(1.) Heard learned Counsel for the applicant Shri Desai and learned Public Prosecutor Shri Bhobe for the respondent-State.

(2.) The applicant is the original accused no.2, who was arrested on 6/1/2021 in view of a complaint dtd. 6/1/2021 lodged by the Officer of the Women's Police Station.

(3.) There are in all three accused. The offences alleged are under Sec. 370 of the Indian Penal Code (IPC) and Ss. 4, 5, and 7 of the Immoral Traffic (Prevention) Act, 1956, in respect of Sessions Case (ORS) No. 37 of 2021, pending before the Additional Sessions Judge at Mapusa, Goa. A reading of the complaint dtd. 6/1/2021 reveals that the Head Constable Umesh Desai struck a deal as a decoy customer who contacted the accused no.1 on her mobile phone. The accused no.1 agreed to send one girl for sexual activity on payment of cash amount. The raiding party was informed about the deal. The victim disclosed that she was brought by accused no.1 and her husband Sahed Khan @ Ravi i.e. accused no.2, who dropped them in Ertiga car on instructions of the present applicant and accused no.2 for prostitution activities against her will and wish.