RISHABH KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On 13/3/2024 the following order was passed :-

(2.) It is submitted by counsel for the applicant that arguing counsel is out of station and prayed for time.

(3.) Prayer for adjournment was refused for the simple reason that the case was already argued extensively on 13/3/2024 and this Court had adjourned the case only at the request of counsel for the applicant to point out as to whether the ingredients of procuring a person for the purpose of prostitution would be an offence under Sec. 5 of the Immoral Traffic (Prevention) Act, 1956, (hereinafter referred to as 'the 1956 Act') or not ? This query was raised by this Court on the ground that a material was collected by the prosecution that the applicant had paid money for procuring a girl for prostitution.