RAHUL SURANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in Crime No.278 of 2021 on the file of Jubilee Hills Police Station, Hyderabad. The petitioner is accused No.6 in the said crime. The offences alleged against him are under Sections 370, 370(A)(2) of IPC and Sections 3, 4 & 5 of 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/A6 is that he went to Dolphin Hotel, paid an amount of Rs.4,500/- and exploited the victim sexually. Thus, as per the contents of the FIR, petitioner/A6 is only a customer.