SANDEEP MEHTA,J. - (1.) Heard learned counsel for the parties. Perused the material available on record.
(2.) By way of this misc. petition under Section 482 Cr.P.C., 1973 the petitioners seek to challenge the order dated 18.2.2017 passed by the learned Additional Sessions Judge No. 4, Udaipur rejecting the revision preferred by the accused petitioners against the order dated 16.1.2017 passed by the learned Additional Chief Judicial Magistrate (P.C.P.N.D.T. Act Cases), Udaipur whereby, charges were directed to be framed against the petitioners for the offences under sections 3, 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956 (for short referred to herein after as 'PITA Act').
(3.) As per the prosecution case, on 5.4.2015 Ms. Ranu Sharma C.O., Girwa acting on a prior information conducted a raid at Hotel Udai Palace and Resort owned by the petitioners located on the Udaipur Nathdwara Highway with the aid of S.H.O., P.S. Goverdhan Vilas and discovered that the hotel premises was being used for organising a Rave party, in which liquor was being served illegally and services of girls had been procured for prostitution, etc. After conducting the search and seizure proceedings under the PITA Act, the C.O. apprehended as many as 85 people (including the petitioners) from the hotel which was owned and being operated by the petitioners herein. On the basis of these proceedings, an FIR No. 99/2015 came to be registered at P.S. Goverdhan Vilas for the offences under Sections 3, 4, 5 and 6 of the PITA Act against 85 persons including the petitioners. After investigation charge-sheet was filed against all the accused for these offences.;