Telangana High Court

Pooturi Anjan Kumar vs State Of Telangana on 19 February, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

    THE HONOURABLE SMT. JUSTICE JUVVADI SRIDEVI

                CRIMINAL PETITION No.2348 of 2025

O R D E R:

This Criminal Petition is filed by petitioner/accused No.3

seeking to quash the proceedings against him in Crime No.568 of

2024 of Osmania University Police Station on the file of IV

Additional Chief Judicial Magistrate at Hyderabad, registered for

the offences punishable under Sections 143, 144(2),111 of

Bharatiya Nyaya Sanhitha, 2023 (for short 'BNS') and Sections 3,

4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (for short

'the Act').

02. Heard Sri M.Durgaiah, learned counsel for

petitioner and Sri Jithender Rao Veeramalla, learned Additional

Public Prosecutor for respondent No.1 - State and perused the

record.

03. The case of the prosecution is that the Police,

Osmania University received credible information about running

prostitution at H.No.12-13-616, Nagarjuna Nagar, Tarnaka and

raided the said house and found that petitioner/accused No.3

along with other accused were present there and petitioner-

accused No.3 is the customer of the said brothel house.

04. Learned counsel appearing for the petitioner/A3

would submit that even according to the police, the petitioner

was a customer, as such, provisions under Sections 3 to 5 of the

Act of 1956 are not attracted.

05. On the other hand, learned Additional Public

Prosecutor submits that in view of the judgment of this Court in

S.Naveen Kumar @ Naveen v. State of Telangana 1 and also

the judgment of this Court in Criminal Petition No.5803 of 2018,

dated 27.06.2018, the offence under Section 143 of BNS

(previously 370-A of IPC) is attracted. However, learned

Additional Public Prosecutor fairly conceded that the provisions

of Sections 3 to 5 of the Act of 1956 are not attracted as far as

customer is concerned.

06. In the cases cited by the learned Additional Public

Prosecutor, the customers were found in a room along with sex

workers. In the present case, one customer was found in the

premises. Though there is a mention that the alleged sex worker

was present with the customer, however, the name of the

petitioner is not mentioned to have been found along with the

said sex worker.

2015(2) ALD (crl.)156

07. In view of the above facts and circumstances of the

case, it is relevant to extract the provision under Section 143 of

BNS (previously 370 of IPC):

"143. Trafficking of a Person: (1)Whoever, for the purpose of exploitation, (a) recruits, (b) transports, (c) harbours, (d) transfers, or (e) receives, a person or persons, by-

Firstly-- using threats, or Secondly-- using force, or any other form of coercion, or Thirdly-- by abduction, or Fourthly-- by practising fraud, or deception, or Fifthly-- by abuse of power, or Sixthly-- by inducement, including the giving or receiving of payments or benefits, in order to achieve the consent of any person having control over the person recruited, transported, harboured, transferred or received, commits the offence of trafficking. Explanation 1-- The expression "exploitation" shall include any act of physical exploitation or any form of sexual exploitation, slavery or practices similar to slavery, servitude, or the forced removal of organs. Explanation 2-- The consent of the victim is immaterial in determination of the offence of trafficking.

(2)Whoever commits the offence of trafficking shall be punished with rigorous imprisonment for a term which shall not be less than seven years, but which may extend to ten years, and shall also be liable to fine. (3)Where the offence involves the trafficking of more than one person, it shall be punishable with rigorous

imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life, and shall also be liable to fine. (4)Where the offence involves the trafficking of a minor, it shall be punishable with rigorous imprisonment for a term which shall not be less than ten years, but which may extend to imprisonment for life, and shall also be liable to fine.

(5)Where the offence involves the trafficking of more than one minor, it shall be punishable with rigorous imprisonment for a term which shall not be less than fourteen years, but which may extend to imprisonment for life, and shall also be liable to fine. (6)If a person is convicted of the offence of trafficking of minor on more than one occasion, then such person shall be punished with imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine. (7)When a public servant or a police officer is involved in the trafficking of any person then, such public servant or police officer shall be punished with imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine."

08. Section 144 of BNS (previously 370(A) of IPC reads

as under:

Exploitation of a trafficked person:

(1)Whoever, knowingly or having reason to believe that a minor has been trafficked, engages such minor for sexual exploitation in any manner, shall be punished

with rigorous imprisonment for a term which shall not be less than five years, but which may extend to seven years, and shall also be liable to fine. (2)Whoever, knowingly by or having reason to believe that a person has been trafficked, engages such person for sexual exploitation in any manner, shall be punished with rigorous imprisonment for a term which shall not be less than three years, but which may extend to five years, and shall also be liable to fine.

09. As per Sections 143 and 144 of BNS (Previously

370 and 370(A) of IPC), any person by using threat or force or

any form of coercion or abduction by practicing fraud or

deception or by abusing of power or by inducing can only be

termed as a 'trafficked person'. In the present case, even

according to the contents of FIR, victim stated that she was

doing prostitution for the sake of money.

10. Now coming to Sections 3, 4 and 5 of the Act, the

provisions in detail are extracted below:

3. Punishment for keeping a brothel or allowing premises to be used as a brothel.

(1)Any person who keeps or manages, or acts or assists in the keeping or management of, a brothel shall be punishable on first conviction with rigorous imprisonment for a term of not less than one year and not more than three years and also with fine which may extend to two thousand rupees and in the event of a second or subsequent conviction, with rigorous

imprisonment for a term of not less than two years and not more than five years and also with fine which may extend to two thousand rupees.

(2)Any person who-

(a)being the tenant, lessee, occupier or person in charge of any premises, uses, or knowingly allows any other person to sue, such premises or any part thereof as a brothel, or

(b)being the owner, lessor or landlord of any premises or the agent of such owner, lessor or landlord, lets the same or any part thereof with the knowledge that the same or any part thereof is intended to be used as a brothel, or is wilfully a party to the use of such premises or any part thereof as a brothel. Shall be punishable on first conviction with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees and in the event of a second or subsequent conviction, with rigorous imprisonment for a term which may extend to five years and also with fine.

(3)Notwithstanding anything contained in any other law for the time being in force, on conviction of any person referred to in clause (a) or clause (b) of sub-

section (2) of any offence under that sub-section in respect of any premises or any part thereof, any lease or agreement under which such premises have been leased out or are held or occupied at the time of the commission of the offence, shall become void and inoperative with effect from the date of the said conviction.

4. Punishment for living on the earnings of prostitution.

(1)Any person over the age of eighteen years who knowingly lives, wholly or in part, on the earnings of the prostitution of a woman or girl shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.

(2)Where any person is proved-

(a)to be living with, or to be habitually in the company of, a prostitute; or

(b)to have exercised control, direction or influence over the movements of a prostitute in such a manner as to show that such person is aiding, abetting or compelling her prostitution; or

(c)to be acting as a tout or pimp on behalf of a prostitute, it shall be presumed, until the contrary is proved, that such person is knowingly living on the earnings of prostitution of another person within the meaning of sub-section (1):Provided that no such presumption shall be drawn in the case of a son or daughter of a prostitute, if the son or daughter is below the age of eighteen years.

5. Procuring, inducing or taking woman or girl for the sake of prostitution.

(1)Any person who-

(a)procures or attempts to procure a woman or girl, whether with or without her consent, for the purpose of prostitution; or

(b)induces a woman or girl to go from any place, with the intent that she may for the purpose of prostitution become the inmate of, or frequent, a brothel; or

(c)takes or attempts to take a woman or girl, or causes a woman or girl to be taken, from one place to another

with a view to her carrying on, or being brought up to carry on prostitution; or

(d)causes or induces a woman or girl to carry on prostitution; shall be punishable on first conviction with rigorous imprisonment for a term of not less than one year and not more than two years and also with fine which may extend to two thousand rupees. (2)In the event of a second or subsequent conviction of an offence under this section a person shall be punishable with rigorous imprisonment for a term of not less than two years and not more than five years and also with fine which may extend to two thousand rupees.

(3)An offence under this section shall be triable-

(a)in the place from which a woman or girl is procured, induced to go, taken or caused to be taken or from which an attempt to procure or take such woman or girl is made; or

(b)in the place to which she may have gone as a result of the inducement or to which she is taken or caused to be taken or an attempt to take her is made.

11. The Sections 3, 4 and 5 of the Act deals with regard

to punishment for keeping a brothel or allowing premises to be

used as a brothel, punishment for living on the earnings of

prostitution; punishment for procuring, inducing or taking

woman or girl for the sake of prostitution. There are no

allegations against the petitioner that he is running brothel, or

he is living on the earnings of prostitution, or he procured girl for

doing prostitution. In the present case on hand, as per the case

of prosecution, the sole allegation against petitioner-accused

No.3 is that he is a customer. Therefore, the allegation against

the petitioner does not constitute the offences under Sections 3,

4 and 5 of the Act.