THANNA BHARAGAV KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Seeking to quash the proceedings that are pending against the petitioner in P.R.C.No.20 of 2022 before the Court of District & Sessions Judge, Ranga Reddy District at L.B.Nagar, the present criminal petition is filed.

(2.) Heard the submissions of learned counsel for the petitioner as well as learned Assistant Public Prosecutor.

(3.) Learned counsel for the petitioner, during the course of his submissions contended that petitioner cannot be punished either under Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short 'the Act, 1956') or under the provisions of Indian Penal Code (for short 'IPC') and therefore, continuation of proceedings against the petitioner is unsustainable.