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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders dated 23.12.2025 and 03.02.2025 whereby respondent has sealed her 3 premises.
Learned counsel for the petitioner submits that respondent without issuing notice and granting opportunity of hearing has sealed her 3 premises. The petitioner had not committed any illegality still FIR has been registered against her.
Learned State counsel submits that on the basis of specific information FIR under Section 3, 4 and 5 of Immoral Traffic (Prevention) Act, 1956 has been registered. The petitioner is not coming forward, thus, premises have been sealed.
Carrying out illegal activities in a particular premises is one aspect and sealing the premises is another aspect. No premises can be sealed without authority of law. The respondent is bound to pass speaking order in accordance with law for sealing or continue to seal any premises. The petitioner deserves to be heard. Accordingly, the petition is disposed of with liberty to petitioner either in person or through counsel to submit papers relating to the property and activities carried out by her. The moment papers are submitted, the Executive Magistrate would pass an appropriate order within three working days.
Pending application(s), if any, stands disposed of.