Pedapalli Kalyan Kumar Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 9448 AP

                 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                                    Crl.P.No.9761 of 2022

ORDER:

The petitioners are accused Nos.2 and 3 in S.C.No.163 of 2022 on

the file of the VI Additional District and Sessions Judge, Chittoor for the

offences punishable under Section 370(3) IPC and Sections 3, 4 and 5 of

Immoral Traffic Prevention Act, 1956.

2. The allegation against the petitioners in the charge sheet is

that they were customers, who had visited the brothel house, when the

petitioners and the other accused in the case were arrested.

3. This Court in various judgments, including the order dated

06.05.2022 in Crl.P.No.3621 of 2022; order dated 11.03.2022 in

Crl.P.No.1785 of 2022 and order dated 05.01.2022 in Crl.P.No.7697 of

2021, following the judgments of this court in Z. Lourdiah Naidu vs.

State of A.P.1 and Goenka Sajan Kumar vs. The State of A.P.,2 had

held that a customer cannot be treated as an accused in such cases.

4. Following the said judgments, this criminal petition is

allowed and the proceedings in S.C.No.163 of 2022 on the file of the IV

Additional District and Sessions Judge, Chittoor, are quashed against the

petitioners.

(2013) 2 ALD (Cri) 393 = (2014) 1 ALT (cri) 322 (A.P.)

(2014) 2 ALD (Cri) 264 = (2015) 1 ALT 85 (A.P.) 2 RRR,J Crl.P.No.9761 of 2022

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

__________________________ R. RAGHUNANDAN RAO, J.

7th December, 2022.

Js.

3 RRR,J Crl.P.No.9761 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

Crl.P.No.9761 of 2022

7th December, 2022 Js.