SHARADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel Shri Rajnish Vyas for the petitioner and the learned Additional Public Prosecutor Shri P.V. Bhoyar for the respondents.

(2.) Rule. Rule made returnable forthwith by consent of the learned Counsel appearing for the parties.

(3.) This petition challenges the order passed by the Commissioner of Police in exercise of his power as District Magistrate under Section 18 of the Immoral Traffic (Prevention) Act, 1956 (in short "the Act"). The petitioner Smt. Sharada Premlal Chhadi, aged about 65 years, was occupier of House No.6, City Survey No.175/528, Nagpur and she was allegedly running brothel in the said premises. The District Magistrate i.e. respondent No.2 after giving notice to the petitioner, had passed an order on 2692012 directing sealing of the said premises and further directed that the premises shall not be let out for a period of three years. The said order was challenged before this Court by the petitioner in Criminal Application (APL) No.619 of 2012. This Court while disposing of the said application, set aside the order and directed that respondent No.2 should pass necessary orders only after giving personal hearing to the petitioner.