SUNIL KUMAR SINGHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 18/10/2021, a complaint was lodged by one Women Police Sub- Inspector(WP/SI) K. R. Marak before the Officer In-Charge, Sadar Police Station, Shillong to the effect that on the same day, at about 6.30 pm two police personnel in plain clothes, while performing their duties at Jail Road and Police Bazar area spotted one girl and two males talking near Vishal Mega Mart after which one of them went with the girl to the compound behind J.K. International Hotel, Jail Road which is suspected to be an area where brothel and places for soliciting sex workers for prostitution takes place. The said police personnel then followed the girl and her companions and saw them entered a room. Later, a search was conducted and the said girl was found to be in the company of Rami Sinha and Sunil Kr. Singha.

(2.) Accordingly, on receipt of the said complaint, a case was registered being Shillong Sadar P.S Case No. 24010 2021 under Ss. 3(2)(a)(b)/4(1) of the Immoral Traffic (Prevention) Act, 1956 and initially four persons were arrested in connection with the said case, including the two petitioners herein. Later, another person was also arrested in this case. The girl, it appears is a minor. The stage of the case is under investigation.

(3.) Being aggrieved on account of being implicated in the said case, the petitioners herein have approached this Court with separate petitions under Sec. 482 Cr.P.C. praying before this Court to exercise its inherent power to quash the said complaint dtd. 18/10/2021 and the related Shillong Sadar P.S. Case No. 24010 2021.