KATAMONI NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C. the petitioner/A.4 seeks quashment of the proceedings in FIR No. 44 of 2015 on the file of Chaitanyapuri P.S., Cyberabad. The petitioner/Accused No. 4 along with Al, A2 and A3 is accused of committing offences under Sec. 3, 4 and 5 of Immoral Traffic (Prevention) Act, 1956 (for short "the Act"). On the night of 26.01.2015, the Police of Chaitanyapuri P.S raided the Flat No. 208, Vijayasree Sai Apartment, Margadarshi Colony, behind More Super Market, Kothapet and found the said premises being used for prostitution. A.1 and A.2 were said to be the brothel house organizers, whereas A.3 and A.4 are the customers. The police registered crime and investigating the matter.

(2.) LEARNED counsel for petitioner would submit that none of the Sections 3, 4 and 5 or other sections of the Act describe a customer as offender and therefore, the prosecution of the petitioner/A.4 is abuse of process of law and hence the proceedings against him may be quashed.

(3.) I find force in the submission of petitioner. Section 3 of the Act deals with punishment for keeping a brothel or allowing premises to be used as a brothel. Section 4 of the Act deals with punishment for living on the earnings of the prostitution. Section 5 of the Act deals with procuring, inducing or taking persons for the sake of prostitution. Obviously, the allegation against the petitioner/A.4 is not that of either running brothel house or procuring women for the purpose of prostitution or that he is living by earning money on prostitution. He was booked along with other accused only as a customer of the flesh trade. Therefore, Sections 3 to 5 are not applicable to him. It is interesting to note that none of the other penal provisions in the Act either describe him as an offender. Therefore, there is any amount of force in the submission of learned counsel for petitioner that a customer to the flesh trade cannot be treated as an offender under the Act. This aspect is no more res integra and we are fortified by atleast two judgments of this High Court viz., Goenka Sajan Kumar v. The State of A.P. : 2015 (1) ALT (Crl.) 85 (A.P.) : 2014 (2) ALD (Cri) 264 and Z. Lourdiah Naidu v. State of Andhra Pradesh : 2014 (1) ALT (Crl.) 322 (A.P.) : 2013 (2) ALD (Cri) 393. In these two cases, the petitioners were admittedly the customers to a brothel house. Consequently, the proceedings against them were quashed holding that the provisions of the Act cannot be invoked for prosecuting them.