SATISH GOEL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed by the petitoner-A3 under Sec. 482 Cr.P.C. to quash the proceedings in S.C. No.80 of 2017 on the file of I-Assistant Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) The case of the prosecution in brief was that on 1/6/2016 at 5.00 PM, the Inspector of Police, Uppal, conducted raid on Flat No.201, Rajya Laxmi Apartments, Sharada Nagar, Ramanathapur, Uppal, Ranga Reddy District and found 3 male and 2 female persons indulging in prostitution and caught them red-handedly. On interrogation, A1 confessed that he had done BAMS and BPT and started the massage centre at the above flat, but as he failed to earn profits, started prostitution business to earn easy money with the help of the women and was conducting brothel house in the name of massage centre. Basing on the above confession, police brought A1 and the other two customers and registered a suo motu case in Crime No.429 of 2016 for the offences under Ss. 3, 4 and 5 of Immoral Traffic (Prevention) Act,1956 (for short 'the Act') and Ss. 370 and 371-A IPC. During the course of investigation, police arrested A1 and A2 and served notice under Sec. 41-A Cr.P.C. to A3.

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