DHANDU KRUPANAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in P.R.C.No.25 of 2018 on the file of the XI Additional Chief Metropolitan Magistrate at Secunderabad.

(2.) A charge sheet came to be filed against the petitioner/accused No.2 and others for the offences punishable under Sections 370, 370 (A) IPC and Sections 3, 4 and 5 of the Immoral Traffic (Prevention) Act, with an allegation that on 01.07.2018 at about 20.00 hours, on credible information that one Smt. Mudavath Lakshmi @ Priya (A1) is organising brothel house situated at Flat No.22, Beema Sadan, Manovikas Nagar, Old Bowenpally, Secunderabad, the Detective Inspector of Police, after obtaining permission from the concerned authority, proceeded to the said place, along with staff and witnesses and on search, found few ladies and one male person (petitioner herein) in the Flat. On enquiry, the male person stated that he came to the portion for doing sexual act by paying money to the organiser. On their confession, it came to know that accused No.1 was running the brothel house in the said premises and she brought sex workers (LWs.3 and 4) and sent L.W.3 to the petitioner (A2), who is a customer, by taking Rs.2,500/-. After following the procedure prescribed, the police registered a case in Crime No.221 of 2018 for the offences punishable under Sections 370, 370(A) I.P.C. and Sections 3, 4 and 5 of Prevention of Immoral Traffic Act . After completing the investigation, the police filed charge sheet against the accused, which was taken cognizance as P.R.C.No.25 of 2018.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondents.