THAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 (named as accused No.2 in remand application) under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.218/2021 registered by Devarajeevanahalli Police Station, for the offences punishable under

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the suo moto complaint of Sri Mohammed Siraj, the Police Inspector of CCB, (Women Police Protection Wing) N.T. Pete, Bengaluru City, the respondent police registered the aforesaid case. It is alleged in the complaint that on the credible information of illicit activities, he formed a team of police, raided the house of accused No.1 situated at Byrappa Compound, Nandagokul Layaout, R.T. Nagar Post, Bengaluru. The raid was conducted on 12/8/2021 at 7.30 p.m. and it was found that the accused was indulging in prostitution business by using girls from North India. The police arrested two customers and two victims apart from the present petitioner. It is said that the accused persons namely, Madhu and Prajwal are absconding after registration of the case and the petitioner was remanded to judicial custody on 12/8/2021. The petition filed by the petitioner before the Sessions Judge for bail came to be rejected. Hence, she is before this Court