Chinneni Venkata Ramana vs The State Of Andhra Pradesh
2023 Latest Caselaw 57 AP

               HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                        CRIMINAL PETITION No.40 of 2023

ORDER:

The petitioners are accused Nos.2 and 4 in PRC.No.29 of

2022 for offences under Sections 370(a)(2) of IPC and Sections 3,

4, 5 & 6 of Prevention of Immoral Trafficking Act, 1956.

2. The petitioners have approached this Court for

quashing of the said case on the ground that they are arrayed as

customers in the brothel house and as such cannot be charged

with any of the offences mentioned above.

3. Sri M.Venkateswarla Reddy, learned counsel for the

petitioners relies upon various judgements of this Court in

Goenka Sajan Kumar vs. State of Andhra Pradesh1 and

Kondapalli Samba Siva Rao vs. State of Andhra Pradesh.2

4. In view of the aforesaid judgments, the customer in

brothel is not to be treated as an accused and nor can said

customers be treated as persons who have committed the

offences mentioned above.

2015(1) ALT (crl.) 85 :2015(3) crimes 281

2022 SCC Online AP 1530

5. Accordingly, PRC.No.29 of 2022 on the file of II

Additional Judicial Magistrate of First Class, Kadapa is quashed

against the petitioners.

Miscellaneous petitions, pending if any, in this Criminal

Petition shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J

03.01.2023

RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

CRIMINAL PETITION No.40 of 2023

03.01.2023

RJS