NELAPATLA NAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nyaya Sanhitha, 2023 (for short 'BNSS') by the petitioner- accused No.3 to quash the proceedings against him in S.C.No.390 of 2023 pending on the file of the learned Principal Senior Civil Judge- cum-Assistant Sessions Judge, Rangareddy District at LB Nagar. The offences alleged against the 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 Sri Pothamshetti Manoj Kumar, learned counsel for petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the State-respondent No.1 and perused the record.

(3.) In brief, the case of the prosecution is that the Police, Hayathnagar Police Station received credible information about running of brothel house and raided the premises at H.No.269, Opp: Mother Diary Shubodaya Colony, Hayathnagar and found that accused No.1 was organizing brothel house and petitioner-accused No.3 is the customer of the said brothel house.