KUMPATI CHARAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition has been filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') seeking quashment of proceedings in Sessions Case No.233 of 2024 on the file of the II Additional District and Sessions Judge, at Kushaiguda, Medchal Malkajgiri District.

(2.) The petitioner is accused No.3 charged for the offences under Sec. 370(A)(2) of Indian Penal Code,1860 (for short, 'IPC') and Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short, 'PITA').

(3.) I have heard Ms.Saggala Srivani, learned counsel for the petitioner and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent -State.