LOKESH S.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.109/2021 registered by the Chikkanayakanahalli Police Station for the offences punishable under Ss. 3, 4, 5, 7 of the Immoral Traffic Prevention Act.

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

(3.) The factual matrix of the case is that on 28/8/2021 at about 7.20 p.m. the complainant and his staff were on patrolling duty at bus stop near Banashankari Choultry and temple, he received the credible information that prostitution business was running illegally in the house of one Srinivas by one Vinodamma to earn money illegally by brining men and women for the said purpose. On the basis of the said information, raid was conducted on the said house and found that there was illegal prostitution business was running and one person was escaped from the spot and they tried to chase him but they were unable to apprehend him. Based on the complaint, police have registered the case for the aforesaid offences.