MURALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhitha, 2023, (for short 'B.N.S.S') by the petitioner-accused No.4 to quash the proceedings against him in FIR No.1109 of 2024 of P.S. KPHB Colony, Cyberabad. The offences alleged against the petitioner are under Ss. 143 and 144 of the Bharatiya Nyaya Sanhitha, 2023 (for short 'BNS') and Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short 'the Act').

(2.) Heard Sri K.Shanti Kumar, learned counsel for petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the respondent - State and perused the record.

(3.) In brief, the case of the prosecution is that the Police, KPHB Police Station received credible information about running of brothel house and raided Blue Star Saloon and Spa, LIG-597, Road No.3, KPHB and found petitioner-accused No.4 at the said brothel house in the capacity of 'customer'.