MOHAMMED SHAHEED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE petitioner/Accused No. 5 along with A.1 to A.4 and A.6 is accused of committing offences under Sections 3, 4 and 5 of Immoral Traffic (Prevention) Act, 1956 (for short the Act). On the evening of 05.08.2014, the Police of Banjara Hills P.S raided the residential Flat No. 104 in Jubilee Hills and found the said premises being used for prostitution. A.2 and A.4 were said to be the brothel house organizers, A.1 and A.3 were pimps whereas A.5 and A.6 were the customers. The police registered crime and investigating the matter.

(2.) NOW the petitioner/A.5 filed this petition under Section 482 Cr.P.C. seeking quashment of the proceedings in Crime No. 864 of 2014 of Banjara Hills P.S, Hyderabad.

(3.) LEARNED Public Prosecutor contended A5 is a co -accused and liable for prosecution.