XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The Petitioner (hereinafter referred to as the Victim No.3) takes exception to a judgment and order dtd. 24/6/2025 passed by the learned Additional Sessions Judge, Yeola, in Criminal Revision Application No.11 of 2025, whereby the application preferred by the Victim No.3 and other victims against an order dtd. 19/4/2025 passed by the learned Magistrate, Yeola under Sec. 17(4) of the Immoral Traffic (Prevention) Act, 1956 (PITA 1956), thereby ordering the detention of Victim No.3 and other victims in a protective home for a period of one year, came to be dismissed by affirming the said order passed by the learned Magistrate.

(3.) Shorn of unnecessary details, the background facts can be stated, in brief, as under :