SHRI JIBESH DEBNATH @ MUNNA, S/O. LT. NIBARAN CH. DEBNATH OF JAGANNATH BARI ROAD, OPPOSITE NABARUN PETROLEUM, P.S. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") has been filed for setting aside the order dated 26.02.2013 passed by the learned Additional Sessions Judge, West Tripura, Agartala whereby, he decided to frame charges against the petitioner.

(2.) As many as 6(six) points have been raised before me. The first point raised is that only a Special Court can try such offences in terms of Sec. 22A of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'the Act').

(3.) Sub-Section 22A(1) reads as follows:-