ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both these criminal revision petitions bearing Criminal Revision Petition No.1254 of 2012 (Anil Kumar Vs. State of Haryana) and Criminal Revision No.1271 of 2012 (Rajesh Chawla Vs. State of Haryana) are directed against the same impugned judgements and order of conviction passed by the learned Courts below because of which both are being decided vide this common judgement.

(2.) Facts first, Since both the cases are out of same FIR No.224 dated 26.04.2002 under Sections 3,4,5 and 6 of the Immoral Traffic (Prevention) Act, 1956 ( for short 'the Act'), registered at Police Station Kotwali, Faridabad, the following facts are being culled out from first case i.e. Criminal Revision No.1254 of 2012 (Anil Kumar versus State of Haryana) .

(3.) The case of the prosecution was that a raid was conducted by ASP Jagroop Singh Rathi along with other police officials on 26.04.2002 on the basis of a secret information. The secret informer had reported that accused Rajesh Chawla resident of Delhi and Anil Kumar resident of Sector 7, Faridabad along with two girls namely Sangeeta and Saloni were indulging in prostitution in the forest near Golf Club and they were charging Rs.span 500.00 per person. Head Constable Ishwar Singh was asked to change to civil clothes and was given a signed 500 rupee note bearing No.7AQ 970089 by DSP Jagroop Singh Rathi. He was asked to contact the accused and settle the charges as Rs.span 500.00 for sexual intercourse with any female. ASI Safiuddin, in civil dress was asked to oversee the proceedings. After getting the indication from HC Ishwar Singh, the police party reached at the place and apprehended the accused. The accused disclosed their names as Rajesh Chawla, Anil Kumar, Sangeeta and Saloni. On being searched, one Rs.span 500.00 note bearing No. 7AQ 970089 was recovered from the possession of accused Rajesh Chawla. It was found to be the same note which was given by the Investigating Officer. The said note was taken in police custody vide a separate recovery memo.