SUNIL KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN the instant writ application the petitioner has prayed for quashing the F.I.R. of Vaishaii Town P. S. Case No. 259/07 under Sections 4(2)(A)(B), 6(B), 5, 7, 7(1)(A) and 7(2) of Immoral Traffic Act and its institution on the ground that the informant was not competent to institute the case under the provisions of Suppression of immoral Traffic in Women and Girls Act, 1956 (hereinafter to be referred to as 'the Act ') and the investigation of the same by Sub -Inspector of Police is bad in law and the local police was not competent to conduct the raid under Section 13 of the aforesaid Act.

(3.) LEARNED counsel for the petitioner submits that as per Section 13 of the Act only a special police officer is entitled to institute or investigate the case under the Act. He submits that the aforesaid case was lodged by Malti Kumari and the investigation of the same not by a special police officer, but a local police is bad in law.