DR. BILLAKANTI VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused to quash the proceedings against him in P.R.C.No.124 of 2024 on the file of the learned X Additional Metropolitan Magistrate, Rangareddy District at Kukatpally. The offences alleged against petitioner are under Ss. 143, 144 of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') (Ss. 370, 370(A) of the Indian Penal Code) and Ss. 3, 4, 5 of the Immoral Traffic (Prevention) Act, 1956 (for short 'the Act').

(2.) Heard M/s. Rahul Kandharkar Abhishek Kadam, learned counsel for petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the State.

(3.) In brief, the case of the prosecution is that the Police, received credible information about running of brothel house and raided the premises at SMO Hair and Beauty SPA, Upton Oyster Building, 3rd Floor, near Durgam Cheruvu Metro Station, Madhapur and found that the accused Nos.1 to 4 were organizing brothel house and petitioner-accused No.5 is the customer of the said brothel house.