WASIMA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order of the IX-Additional Chief Metropolitan Magistrate, Hyderabad, passed in Crl.M.P.No.1264 of 2019 in Crime No.50 of 2019 dated 17.07.2019, wherein an application filed, under Section 17-A of the Prevention of Immoral Traffic Act, for grant of custody of the revision petitioner/victim, was dismissed.

(2.) The case of the prosecution, in brief, is that the Inspector of Police, Narayanaguda Police Station, lodged a complaint stating that, on 18.02.2019 at 07.30 hours, on receipt of credible information that one Pujari Venkatesh is running a brothel house at the premises Flat No.303, H.No.3-5-763, Thirumala Sun Bridge, Vittalwadi Cross Roads, Narayanaguda, Hyderabad under the guise of providing beauty and health care services by procuring female therapist-cum-sex workers from various places and earning money illegally from flesh trade, he along with mediators entered into the said premises and found Pujuri Venkatesh (A-1), who is running flesh business; Mehul, S/o Nagidas (A-2), Pawan B.Sagar, S/o D.R.Sagar (A-3), who are male customers, along with female Therapists-cum-sex workers, namely, Smt.Wasima, W/o late Hyder, Kum.Marshetti Madhavi @ Jyothi, D/o Veeresham and Meraj Begum, W/o Irfan, and recorded the confessional-cum- seizure panchanama of the accused and also seized cell phones, one box of super man force condoms, Swipe machine and net cash of Rs.6,440/- from the possession of the accused in the presence of mediators. Basing on the said complaint, the Sub Inspector of Police, Narayanaguda Police Station, Hyderabad, registered a case in Crime No.50 of 2019 for the offences punishable under Sections 370(A)(2) I.P.C. and Sections 3 , 4 , 5 , 6 , 7 of Prevention of Immoral Traffic Act.

(3.) Subsequently, the revision petitioner/victim filed the aforesaid Crl.M.P.No.1264 of 2019 before the IX Additional Chief Metropolitan Magistrate, Hyderabad, under Section 17-A of the Prevention of Immoral Traffic Act seeking to release her from the custody of Rescue Home so as to lead a respectable life in the society and to bring up her children for their better future. It is stated in the affidavit filed in support of the petition that she was working as a Receptionist at Thank Q Beauty-cum-Health Care, Narayanaguda. It is further stated that she is not indulged in any activity as alleged by the prosecution and no such business takes place in the Saloon and that it is just a Unisex Saloon providing Saloon services to both the genders. It is further stated that she learnt stitching work as well as craft works, by which she can lead a respectable life in the society and can take care of herself and her children.