MANGALA HAREESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.79/2022 of Govindaraja Nagar Police Station, Bengaluru, for the offence punishable under Ss. 3, 4 and 6 of Immoral Traffic Prevention Act and Sec. 370 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that on credible information, raid was conducted and this petitioner was apprehended and victims were rescued. This petitioner was working in the said Spa and mobile phones, cash of Rs.1,400.00, paytm card and also two phone pay scanners were seized. The owner of the Spa is absconding and hence invoked the offence under Sec. 370 of IPC and Ss. 3, 4 and 6 of Immoral Traffic Prevention Act.