DASARI VENKATAPPAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.278 of 2021, pending on the file of Jubilee Hills Police Station, Hyderabad. The petitioner herein is accused No.5 in the above said crime. The offences alleged against him are under Sections 370, 370(A)(2) of IPC and Sections 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short, 'PIT Act').

(2.) Heard Sri D.Mohan Rao, learned counsel for the petitioner, learned Assistant Public Prosecutor appearing for 2nd respondent and perused the record.

(3.) In the complaint as well as in the remand report, the only allegation against the petitioner/A5 is that he went to Dolphin Hotel and exploited the victim sexually. Thus, as per the contents of the FIR, petitioner/A5 is only a customer.