MAJID BIN MOHSIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner/accused No.7, to quash the proceedings against him in S.C.No.244 of 2022 on the file of Senior Civil Judge-Cum- Assistant Sessions Judge, Ranga Reddy District at Kukatpally, for the alleged offences punishable under Sec. 370(A)(2) of the Indian Penal Code (for short 'IPC') and Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act (for short 'the Act').

(2.) The brief facts of the case are that on 3/3/2021 at about 10:00 hours, on receiving credible information about running of a brothel house at OYO Town house, 112(77302), Plot No.1-98/8/5, 100 feet road, Jaihind Colony, Madhapur of Serilingampally Mandal, Ranga Reddy District, the Police raided the said premises and found that accused Nos.1 to 3 with the help of accused Nos.4 to 6 procured the victims for participating in prostitution with the customers i.e., accused Nos.7 to 9. As such, accused Nos.1 to 3 and accused Nos.7 to 9 along with the victims have been taken into custody and seized cash and mobile phones. Hence, a case was registered vide Crime No.244 of 2021 efore Madhapur Police and after completion of investigation, a charge sheet was filed vide S.C.No.244 of 2022 on the file of Senior Civil Judge-Cum-Assistant Sessions Judge, Ranga Reddy District at Kukatpally.

(3.) Heard Sri Syed Ashfaq Ahmed, learned Counsel for the Petitioner and Sri S. Ganesh, learned Assistant Public Prosecutor for respondent No.1-State.