PARVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Parvinder Singh, who is in judicial custody in F.I.R. No.0387 of 2023 for the offences punishable under Ss. 3, 4, 5, 6 and 8 of Immoral Traffic Prevention Act, 1956, registered with 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 would submit that no specific role has been assigned to the applicant in the F.I.R.; that, the applicant/accused has been falsely implicated in the case; that, the offences alleged of against the applicant are not made out; that, the applicant was arrested on 25/8/2023 without issuing any notice u/s 41A of Cr.P.C.; that, nothing is to be recovered from the applicant/accused and trial is likely to take some time.