MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition is filed under Sec. 438 of Cr.P.C., by accused No.2 seeking anticipatory bail in Crime No.82/2021 of Basavakalyan Rural Police Station, for the offences punishable under Ss. 370, 342 r/w Sec. 34 of IPC.

(3.) The factual matrix of the case is that accused No.1 brought the lady/victim of Bangladesh and the petitioner accommodated her in the lodge and they illegally forced her to indulge in prostitution. Basavakalyan Rural Police who were on patrolling duty on hearing the screaming of the lady rescued her.