Andhra Pradesh High Court - Amravati
Abdul Rehman vs The State Of Andhra Pradesh on 22 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.6319 OF 2022
Between:-
1) Abdul Rehman
2) Shaik Shajahan ..... Petitioners
And
The State of Andhra Pradesh, represented
by its Public Prosecutor, High Court of Andhra
Pradesh, Amavarati. ..... Respondents
Counsel for the Petitioners : Mr.Dhanunjaya Baru
Counsel for the Respondent : The Assistant Public Prosecutor
ORDER:
The present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1972 seeking to quash the proceedings against the petitioners in S.C.No.171 of 2021 on the file of the Court of the learned V Additional District and Sessions Judge-cum-Special Court for Trial of Offences Against Women, Eluru, West Godavari District.
2. Heard Mr.Dhanunjaya Baru, learned counsel for the petitioners and learned Assistant Public Prosecutor representing the respondent- State.
3. The petitioners are Accused Nos.2 and 3 in Crime No.275 of 2019 on the file of the Inspector of Police, Eluru III Town Police Station, West Godavari District. After completion of investigation, a Charge Sheet was filed against them along with other accused for the offences punishable under Section 370 IPC and Sections 3 & 4 of the Immoral Traffic (Prevention) Act, 1956 (ITP Act) alleging that when the Police raided a 2 brothel house, the petitioners were present there as the customers and they visited the said premises to have sexual intercourse with a prostitute on payment of cash.
4. The learned counsel for the petitioners, inter alia, submits that prosecution for the offences under Section 370 of IPC and Sections 3 & 4 of ITP Act is not maintainable against a person, who visits the brothel house only as a customer. He further submits that the legal position as to whether a customer who visits a brothel house is liable for prosecution or not is no more res integra and the matter is covered by recent decisions of this Court in Padala Venkata Sai Rama Reddy vs. The State of Andhra Pradesh, Criminal Petition No.6733 of 2021 dated 29.11.2021 and Salapu Venkateswara Rao vs. The State of Andhra Pradesh, Criminal Petition No.2156 of 2022, dated 13.3.2022. While drawing attention of this Court to the said decisions, learned counsel would urge that Charge Sheet filed against the petitioners in the present case is liable to be quashed.
5. The learned Assistant Public Prosecutor, inter alia, opposing the Criminal Petition, however, fairly submits that as per the Charge Sheet the petitioners are only customers and the legal position in the decisions relied on by the learned counsel for the petitioners is not disputed.
6. The learned Judge in Padala Venkata Sai Rama Reddy while referring to the earlier decisions of this Court in Z.Lourdiah Naidu v. State of A.P.1, Goenka Sajan Kumar v. the State of A.P. 2 as also the decision of Hon'ble High Court of Karnataka at Bengaluru in 1 2013 (2) ALD (Cri) 393 = 2014(1) ALT (Cri) 322 (A.P.) 2 2014(2) ALD (Cri) 264 = 2015(1) ALT (Cri) 85 (A.P.) 3 Sri Roopendra Singh v. State of Karnataka3 held that continuation of criminal proceedings against the petitioner therein, who was present in a brothel house at the time of raid by the Police as a customer, or fastening with any criminal liability in respect of any of the offences for which the charge sheet was filed, would amount to abuse of process of law. The relevant paras in the said decisions may be extracted for ready reference:
(i) Paragraph Nos.6 and 7 in Z.Lourdiah Naidu:
"6. Section 4 of the Act would be attracted only if a person knowingly lives on the earnings of the prostitution of any other person. The activity carried out in a given premises will amount to prostitution within the meaning of Section 2 of the Act only if sexual abuse by exploitation of the person is done for commercial purpose.
7. Section 4 of the Act does not punish or make the person liable for the acts done by the person who is running the brothel house. This Section does not make the person, who carries on prostitution for her own gain, liable for punishment, so also the person who is running the said premises. This Section is meant to punish those persons who are living on the earnings of the prostitute. The said provision cannot be invoked for prosecuting the persons who visit the said premises. Therefore, the ingredients of Sections 3 and 4 of the Act are not made out. In that view of the matter, continuation of proceedings against the petitioners in C.C.No.337 of 2008 on the file of the learned Special Judicial Magistrate of First Class, Yerramanzil, Hyderabad is nothing but abuse of process of Court."
(ii) Paragraph Nos.4 and 5 in Goenka Sajan Kumar:
"4. Section 3 of the Act imposes punishment for maintaining a brothel house or allowing premises to be used as a brothel house. Section 4 imposes penalty for living on the earnings of prostitution. Section 5 deals with the procurement, inducement or inducing a person for the sake of prostitution. Section 6 of the Act speaks about detaining a person in the premises where prostitution is carried out.
5. None of these sections speak about punishment to the customer of a brothel house. Admittedly, the petitioner does not fall under the provisions of Sections 3 to 7 of the Act, as the petitioner was not running a brothel house nor did he allow his premises to be used as a brothel house. The petitioner is not alleged to be living on the earnings of prostitution. It is also not the case of the prosecution that the petitioner was procuring, inducing or in dicing any person for the sake of prostitution nor is it the case of the prosecution that any person was earning on the premises where prostitution is carried out."3
Criminal Petition No.312 of 2020, dated 20.1.2021 4
7. In Criminal Petition No.2156 of 2022, another learned Judge following the earlier decisions referred to above and the decision in Criminal Petition No.6733 of 2021, dated 29.11.2021 (Padala Venkata Sai Rama Reddy) was pleased to take a similar view in identical facts and circumstances and allowed the Criminal Petition, quashing the offences registered against the petitioner therein.
8. In the present case, as seen from the Charge Sheet, the petitioners visited the brothel house as the customers and in view of the same, and in the light of the above stated legal position they are not liable for prosecution for the offence under Section 370 IPC and Sections 3 & 4 etc., of ITP Act. In such view of the matter, the Criminal Petition is allowed and the proceedings against the petitioners in S.C.No.171 of 2021 on the file of the Court of the V Additional District and Sessions Judge-cum-Special Court for Trial of Offences Against Women, Eluru, West Godavari District are hereby quashed.
Miscellaneous applications, pending if any, shall stand closed.
__________________ NINALA JAYASURYA, J Date: 22.08.2022 IS 5 THE HON'BLE SRI JUSTICE NINALA JAYASURYA CRIMINAL PETITION No.6319 of 2022 Date: 22.08.2022 IS