ARJUN RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) CRL .P.No.1786 of 2013 is filed under Section 482 of Cr.P.C. to quash the proceedings in FIR No.769 of 2012 of Panjagutta Police Station, Hyderabad. Crl.P.No.1909 of 2013 is filed under Section 482 of Cr.P.C. to quash the proceedings in C.C.No.185 of 2011 on the file of the Court of III Metropolitan Magistrate, Cyberabad at L.B Nagar. Crl.P.No.1326 of 2013 is filed under Section 482 of Cr.P.C to quash the proceedings in C.C.No.15 of 2013 on the file of the Court of Special Judicial Magistrate of First Class for Excise, Yerramanzil, Hyderabad. Crl.P No.5715 of 2013 is filed under Section 482 of Cr.P.C to quash the proceedings in C.C.No.548 of 2012 on the file of the Court of Special Judicial Magistrate of First Class, Excise & Prohibition Court, Erramanzil, Hyderabad.

(2.) IN Crl.P.Nos.1786 of 2013, 1326 of 2013 and 5715 of 2013, the police filed charge sheet against the petitioners under Sections 3, 4, 5 and Section 7 (1) of the Immoral Traffic (Prevention) Act, 1956 ( "the Act " for brevity). In Crl.P.No.1909 of 2013, the police filed charge sheet against the petitioners under Sections 3, 4 and 5 of the Act.

(3.) I have heard the learned counsel for the petitioners in all the Criminal Petitions and the learned Additional Public Prosecutor representing the State.