- (1.)Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State and perused the records.
(2.)The petitioner has sought for quashing of the FIR registered in Crime No.84/2017 dated 09.10.2017 by the respondent-Police pending on the file of Additional Civil Judge (Jr.Dn) and JMFC, Mudigere, Chikkamangaluru District, for the offences punishable under Sections 3 and 5 of the Immoral Traffic Prevention Act, 1956.
(3.)The brief factual matrix that emanate from the records are that, the Assistant Sub-Inspector of Police attached to the respondent - Police Station has received a credible information that some people are committing the offence of immoral traffic by engaging themselves in Annapoorna Lodge at Horanadu and the Assistant Sub- Inspector of Police found that the accused persons as well as another lady were involved in sexual activity and the Police also came to know that accused No.2 is the owner of the said lodge and accused No.1 and another lady were engaged in sex in the said lodge. On these allegations, the Assistant Sub-Inspector of Police has registered a case and virtually investigated the matter, but the charge sheet is not at all appears to have been filed.