(1.) THE petitioner allegedly committed offences under the provisions of Sections 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (the Act, for short).
(2.) THE learned counsel for the petitioner submitted that according to the prosecution, the petitioner is one of the customers of a brothel house and not a person running the brothel house or acting as a pip for the personnel in the brothel house. He submitted that under the provisions of the Act, a customer to the brothel house is not punishable.
(3.) SECTION 3 of the Act imposes punishment for maintaining a brothel house or allowing premises to be used as a brothel house. Section 4 imposes penalty for living on the earnings of prostitution. Section 5 deals with the procurement, inducement or indicing for a person for the sake of prostitution. Section 6 of the Act speaks about detaining a person in the premises where prostitution is carried out.