SHIVA MUKESH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shiva, who is in judicial custody in Case Crime/F.I.R. 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 Kotwali Bhagwanpur, District Haridwar, has sought his release on bail.

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

(3.) Learned counsel for the applicant accused would submit that applicant was juvenile on the date of the incident; he is in judicial custody 20/11/2022; there is no independent witness of the alleged crime; the charge-sheet has already been filed; 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.