ARRABOTHU CHANDRAMOHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by petitioners-accused Nos.8 and 9 to quash the proceedings against them in P.R.C. No.188 of 2023 on the file of the learned XII Additional Judicial Magistrate of First Class, at Kukatpally. The offences alleged against petitioners are 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, 1956 (for short 'the Act').

(2.) Heard Ms.Nageshwar Rao Pujari, learned counsel for petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondents and perused the record.

(3.) In brief, the case of the prosecution is that the Police, Kukatpally Police Station received credible information about running of brothel house and raided the OYO Laxmi Residency at Moosapet and found accused Nos.1, 8 and 9, accused No.1 is the manager and accused Nos.8 and 9 are customers.