SHAIK SHAHAMEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in Crime No.185 of 2021 of Madhapur (Guttala) Police Station, Cyberabad.

(2.) The brief facts which led to filing of the present Criminal Petition are that the above crime was registered for the offences punishable under Sections 370-A (2) and 188 of I.P.C. and Sections 3 to 5 of the Immoral Traffic (Prevention) Act, with an allegation that on 20.02.2021 at about 20.00 hours, on credible information that organized prostitution is going on at Studio 11, H.No.1- 96/8/13, Techno Polosis building, 1st floor, Opp: Image Hospital, Arunodaya Colony, Madhapur, the Sub-Inspector of Police, Madhapur, after obtaining permission from the concerned authority, proceeded to the said place, along with staff and witnesses and on search, found some persons in the cabin. On enquiry, they revealed that the owner and organizer by name Syed Ismail of the Spa knowingly hired/engaged them for physical and sexual exploitation by force and indulging to give payments and five persons, who are the customers, were came for sexual enjoyment by paying an amount. A-1, who is the organizer and owner of the spa, and A-2 to A-6, who are the customers, were red-handedly caught by the police and seized 14 mobile phones, 09 condom packets and net cash of Rs.9,140/- from their possession. After following the procedure prescribed, the police registered a case in Crime No.1285 of 2021 for the offences punishable under Sections 370(A) (2) and 188 of I.P.C. and Sections 3, 4 and 5 of Prevention of Immoral Traffic Act.

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