Rahul Chaturvedi - (1.) Heard Ms. Mary Punch Sheeb Jose, learned counsel for the applicant, assisted by Mr. Abrar Ahmad and Mohd. Kalim, Shri N.D. Rai, learned A.G.A for the State and perused the record.
(2.) On 08.05.2019, after hearing the arguments of contesting parties, the Court has given a soft signal that the present application U/s 482 Cr.P.C. deserves to be allowed and the impugned order could be quashed.
(3.) Now pursuant to above observation made, this Court is spelling out the reasons for quashing the order dated 02.12.2013 pased by Additional Chief Judicial Magitrate, Court No. -5, Varanasi passed in Case No. 930-A of 2013 (State v. Nahar Sultana) arising out of Case Crime No. 97 of 2011, under sections 3, 4, 5 and 8 of the Immoral Trafficking (Prevention) Act, P.S. Dashshwamegh, District Varanasi pending in the court of the Chief Judicial Magistrate, Court No. 5, Varanasi and allowing the instant application filed under section 482 Cr.P.C.;