DILIP NARAYAN SHINDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.38/2019 of Nippani Basaveshwar Chowk Police Station for the offences punishable under Sections 3, 4, 5, 6 and 7 of Immoral Trafficking (Prevention) Act, 1956.

(2.) The facts briefly stated in the bail petition are that on 18.07.2019, at about 16.00 hours, CPI received credible information that Usha Palace Lodge is being used for immoral activities. On receiving the said information, the police officials have conducted the raid in the presence of panchas. At that time, two persons were found in room No.110; on enquiry, one lady found in the said room did not give convincing reply. Thus, it was learnt that the said lodge was used for brothel to facilitate the persons for immoral activities. On registering the case, the police have taken up investigation and are making attempts to arrest the petitioner.

(3.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State, perused the prosecution papers available at this stage.