MIDDELA SRIKANTHA CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime No.1270 of 2021, pending on the file of L.B.Nagar Police Station, Rachakonda Commissionerate. The petitioner herein is accused No.3 in the said crime. The offences alleged against him are under Ss. 370 (A) of IPC and Ss. 3, 4, 5 and 7 of the Immoral Traffic (Prevention) Act, 1956, for short ('PITA').

(2.) Heard Sri Shaik Madar, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) In the complaint dtd. 7/10/2021, the allegation against the petitioner herein is that he is a customer and was found on the spot i.e., Flat No.301, Golden Tower Apartments, SBH colony, L.B.Nagar.