MOHAMMAD JAMIL HUSSAIN CHOUDHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.269/2022 registered by Indiranagar Police Station, Bangalore City for the offence punishable under Sec. 370 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) and under Ss. 3, 4 and 5 of the Immoral Traffic Prevention Act, 1956 (hereinafter referred to as 'the Act of 1956' for short) is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of complaint lodged by the Inspector of police, S.H.O, Indiranagar Police Station had registered FIR in Crime No.269/2022 against three persons for the aforesaid offences. The petitioner was arrested in the said case on 13/12/2022. The investigation is completed and the charge sheet is already filed. The bail application filed by the petitioner in Crl. Misc. No.1063/2023 before the Court of LXXI Additional City Civil and Sessions Judge, Bengaluru City (CCH-72) was dismissed on 13/4/2023. Under these circumstances, the petitioner is before this Court.