RAMAKRISHNA REDDY Vs. STATE BY SANJAYANAGAR POLICE

JUDGEMENT

(1.) APPREHENDING his arrest by the respondent -Sanjayanagar Police in connection with the case registered in Crime No. 417 of 2012 for the offences punishable under Sections 3, 4, 5 and 7 of Immoral Traffic (Prevention) Act, 1956, the petitioner arraigned as accused 1 has presented this petition under Section 438 of Criminal Procedure Code, 1973 seeking relief of anticipatory bail. The petition is opposed by respondent -State.

(2.) I have heard both the sides and perused the records made available.

(3.) ACCORDING to the case of the prosecution, on 3 -12 -2012 at about 11.00 a.m., the Officer in charge of Sanjayanagar Police Station received credible information about immoral activities going on in Mayuri Guest House situated near RMV Club, II Stage, RMV, Bangalore. With the permission of ACP, he conducted a raid on the said guest house and at the time of the raid, he apprehended accused 2 -Kanal Singh, accused 3 -Kiran Kumar who are pimps and accused 4 to 6 who were found indulged in immoral activity in the said guest house. On interrogation, accused 2 said to have disclosed that this petitioner has let out the guest house to him on daily rent basis to run prostitution. On that basis, petitioner was arraigned as accused 1 and on the report of the Police Sub -Inspector, the case came to be registered and investigation was taken.