CHENNUBOINA RAJ KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed seeking quash of the proceedings in P.R.C.No.06 of 2022 on the file of the Special Judicial Magistrate of First Class for Mobile, Guntur.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) Learned counsel for the petitioner would submit that based on the information received on 19/10/2020, the police registered crime against the petitioner and after conducting investigation, Charge Sheet was filed before Special Judicial Magistrate of First Class for Mobile, Guntur, in P.R.C.No.06 of 2022 which is under committal stage. The allegation against the petitioner is that at the time when the police raided the brothel house, they found the petitioner herein in the said brother house as customer who visited for prostitution on payment of money to other accused.