SAVITRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable and heard with the consent of parties.

(2.) Brief facts leading for filing the present petition are as under:-

(3.) It is the case of the petitioner that on 16/12/2009 officers of Respondents have conduced raid at the instance of one Anson Thomas at petitioners room premises, where they found that prostitution business was going on, and accordingly with the help of panch the raid was conducted. During the course of raid, Respondent have rescued 24 women and also arrested three accused by name Kiran Naidu, petitioner herself and one Raju Gupta. In respect of alleged raid, respondent have filed the chargesheet against the arrested accused in the Special PITA Court at Mazgaon/Mumbai. During the course of trial in all six prosecution witnesses came to be examined and two defense witnesses have also been examined and finally on 17/12/2018 Ld. 54Th Magistrate Court was pleased to convict all the accused for the offences punishable under Section 3, 4, 5 & 7 (1) (b) of PITA Act, 1956. The Ld. Magistrate also directed that the place where the offence was committed stands attached under section 18 (2) of PITA Act for the period of one year.