NAVEEN KUMAR Y.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.3 under Sec. 439 of Cr.P.C. for enlarging him on bail in Bagepalli Police Station, Crime No.55/2024 registered for the offences punishable under Sec. 370 of IPC r/w Ss. 3, 4 and 5 of the Immoral Traffic Prevention Act, 1956, which is pending on the file of the Prl. Civil Judge (Jr.Dn) and JMFC Court, Bagepalli, Chikkaballapura District.

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

(3.) The allegations of the prosecution discloses that on receiving credible information regarding trafficking of woman, on 5/2/2024 at 2.30 p.m. the first informant along with her staff conducted raid at H.N.N. Lodge situated at Bagepalli Town, and during the raid, they found that victim and two customers were found in room No.202, indulged in prostitution. The victim was rescued, and it was noticed that the petitioner was a receptionist and accommodated the victim and two customers in indulging prostitution and facilitated in committing prostitution as per the instructions of accused Nos.1 and 2 who are the owners of the hotel. In this regard, the petitioner was arrested and produced before the learned Magistrate and was remanded to the judicial custody. The petitioner has approached the learned Sessions Judge and the learned Sessions Judge has rejected his bail petition. Hence, the petitioner is before this Court.