Calcutta High Court (Appellete Side)
Court No.28 Gunamay Ankure vs State Of West Bengal on 7 January, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
07.01.2015 C. R. R. 3900 OF 2014
ag
Sl. No.121
Court No.28 Gunamay Ankure
-vs-
State of West Bengal
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The impugned proceeding being Bud Bud Police Station Case No. 84/13 dated 19.6.2013 under sections 3/4/5/6/7 of the Immoral Traffic (Prevention) Act, 1956 has been challenged so far as the petitioner is concerned.
The petitioner has pleaded that he is a Sweeper attached to Astha Guest House and Marriage Hall. It is alleged in the First Information Report that immoral activities were carried on in the said Guest House and number of persons were arrested. The petitioner has been named as an accused in the First Information Report. It has been contended by the petitioner that he is a mere sweeper of the said Guest House and as no role to play in the alleged offence. Allegation in the First Information Report and the materials on record show that the petitioner was associated with the running of the said Guest House.
I find that the issue raised by the petitioner is a factual one and cannot be gone into at this stage of the proceeding. On the other hand the allegations disclose the ingredients of the offences under the Immoral Traffic (Prevention) Act, 1956 and interference with the impugned criminal case at this stage is not called for.
The petitioner, however, is at liberty to agitate the issue raised herein before the trial court at the appropriate stage of the proceeding.
With the aforesaid observation, this revision petition is disposed of.
(Joymalya Bagchi, J.)