SUKCHAIN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.107 dated 5.7.2009 under Sections 3,4 and 5 of the Immoral Traffic Act 1956 (the Act for short) registered at Police Station City Moga, District Moga (Anneuxre P-2) and all the subsequent proceedings arising therefrom.

(2.) Prosecution case, in brief, was that an information was received on 5.7.2009 by Sub Inspector Kuljinder Singh, Police Station City Moga that owner of Hotel Heaven View was running the business of immoral trafficking. On the basis of the said information, a ruqa was sent to the police station for registration of case and on the basis of the same FIR was registered. Thereafter, hotel Heaven view was raided and the petitioners were apprehended.

(3.) Learned counsel for the petitioners has submitted that the FIR in question qua the accused-Ramandeep Kaur, Gurpreet Singh, Parminder Singh and Gurpreet Kaur had been quashed by this Court vide order dated 4.7.2012 in Crl.Misc. No. M-21295 of 2011.