MOHD. NADEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 266 of 2024, under Sec. 143 of the Bharatiya Nayaya Sanhita, 2023 and Sec. 3/4/5/6 of the Immoral Traffic (Prevention) Act, 1956, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 3/10/2024, Police raided a hotel and the applicant was found in a room with a woman. According to the prosecution case, the co-accused was running a brothel in the hotel.