GUNTHENA SHANKAR MAHA DEV 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.34 of 2019 on the file of the III Additional Judicial First Class Magistrate at Kothagudem.

(2.) A charge sheet came to be filed against the petitioner/accused No.1 and another for the offences punishable under Section 370 (A) I.P.C. and Sections 3 and 4 of the Immoral Traffic (Prevention) Act (for short "the Act"), with an allegation that on the instructions of S.D.P.O., Kothagudem, on 25.06.2019 the Sub-Inspector of Police, Kothagudem III Town along with his staff went to the house of accused No.2 situated at Coolie Line, Kothagudem, where he found accused No.1 along with the victim (LW.3) making chit chat by sitting inside the house of accused No.2. On enquiry, accused No.1 confessed that he is bringing different women to the said house frequently to fulfil his sexual desire. As and when he comes to the house, accused No.2 will go out of the house and he used to spend with the women whom he brought to the house, for which he will pay an amount of Rs.1,000/- per day to accused No.2. On that day he brought the victim (LW.3) to the house of accused No.2. After following the procedure prescribed, the police registered a case in Crime No.69 of 2019 for the offences punishable under Section 370(A) I.P.C. and Sections 3 and 4 of the Act. After completing the investigation, the police filed charge sheet against the accused, which was taken cognizance as P.R.C.No.34 of 2019.

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