MUDIGONDA NAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings against the petitioner/accused No.2 in S.C.No.183 of 2019 on the file of Additional Senior Civil Judge, Bhadradri Kothagudem District.

(2.) A charge sheet came to be filed against the petitioner/accused No.2 and others for the offences punishable under Section 370 (A) IPC and Sections 3 and 4 of the Immoral Traffic (Prevention) Act, with an allegation that on 28.06.2019 at about 23.00 hours, on credible information that one person is organizing brothel house near Suzuki show room, Charla Road, Bhadrachalam, the Sub-Inspector of Police proceeded to the said place, along with staff and witnesses and on search, found two ladies and two male persons in House bearing No.15-1-198, Near Suzuki Show Room, Charla Road, Bhadrachalam. On enquiry, Bhukya Himavathi (A.3) confessed that she has taken rented house and organizing the brothel house and she used to supply the sex workers to A.1 and A.2 and collected the amount from them . On their confession, it came to know that accused No.3 was running the brothel house in the said premises and she brought sex worker (LW.5) and sent petitioner (A.2), who is a customer, by taking money. After following the procedure prescribed, the police registered a case in Crime No.188 of 2019 for the offence punishable under Section 370(A) I.P.C. and Sections 3 and 4 of the Prevention of Immoral Traffic Act. After completing the investigation, the police filed charge sheet against the accused, which was taken cognizance and numbered ad S.C.No.183 of 2019.

(3.) Heard learned counsel for the petitioner/A.2 and learned Additional Public Prosecutor for the respondents.