MANOJ KUMAR Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding being ACGR case no.5759 of 2020 pending before the learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas arising out of Purba Jadavpur PS case no.95 of 2020 dtd. 18/12/2020 under Sec. 120B of the Indian Penal Code, 1860 read with Ss. 3, 4, 5, 6, 7 and 18 of the Immoral Traffic (Prevention) Act, 1956.

(2.) The case of the petitioner is that the petitioner was arrested from a Spa which allegedly was used as a brothel where the petitioner unknowingly had gone for a massage as he had a backache. It is the allegation that the petitioner was a customer in the said Spa.

(3.) The women/girls found at the place of occurrence are all major as seen from the case diary and none have stated in their statements recorded under Sec. 164 Cr.P.C. about being forced into working at the 'Spa'.