SHEKHAR CHANDRA MASIWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shekhar Chandra Masiwal, who is in judicial custody in FIR No. 387 of 2023 under Sec. 3, 4, 5, 6 and 8 of Immoral Traffic (Prevention) Act, 1956, Police Station Ramnagar, District Nainital, has sought his release on bail.

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

(3.) Learned counsel for the applicant/accused would submit that no specific role has been assigned to the applicant/accused in the F.I.R.; that, the applicant/accused has been falsely implicated in the case; that, the co-accused Parvinder Singh has already been granted bail by this Court vide order dtd. 5/10/2023; that, the offences alleged against the applicant/accused are not made out; that, the applicant/accused was arrested on 25/8/2023 without issuing any notice u/s 41A of Cr.P.C.; that, the applicant/accused has no previous criminal history and trial is likely to take some time.