BITTU CHOUDHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Bittu Choudhari, who is in judicial custody in Case Crime No.1086 of 2022, under Ss. 3, 4, 5, 6, 7 of Immoral Traffic (Prevention) Act 1956, and 370 A (2) of I.P.C., Police Station Bhagwanpur, District Haridwar has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record available on file.

(3.) Learned counsel for the applicant accused would submit that applicant is an innocent person; that, there is no other evidence whatsoever against the applicant/accused except the statement of the co-accused; that, he has no previous criminal history; that, he is innocent and has falsely been implicated in the instant crime, therefore, no purpose would be served by keeping the applicant behind the bars as the trial is likely to take long time. He would further submit that the co-accused Shiva with similar role has already been granted bail by this Court vide order dtd. 3/5/2023.