SNEHA PRIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioner/accused to quash the proceedings in Crime No.483 of 2025 on the file of Police Station Punjagutta registered for the offences under Ss. 143, 144 (2) Bharatiya Nyaya Sanhita (for short 'BNS') and Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short, 'PITA Act').

(2.) Heard Mr. S.M.Saifullah, counsel for petitioner/ accused No.2 and Mr. Surepalli Prashanth, Assistant Public Prosecutor representing Palle Nageshwar Rao, Public Prosecutor for the respondent - State. Perused the material on record.

(3.) On the basis of a complaint by Sub Inspector (SI) of Police, Punjagutta, addressed to the Inspector of Police, Punjagutta Police Station, Crime bearing No.483 of 2025, dtd. 24/6/2025, is registered under Ss. 143 and 144(2) of BNS and Ss. 3, 4 & 5 of PITA Act.