SARASWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Rajendra Singh Azad, learned counsel for the applicant, Mr. V.S. Pal, learned Brief Holder for the State and perused the record.

(2.) THE applicant is in jail being implicated in Case Crime No. 131 of 2015, which has been registered under Sections 3, 4, 5 of the Immoral Traffic (Prevention) Act, at Police Station Kotwali Gangnaher Roorkee, District Haridwar.

(3.) THE allegation against the present applicant is that she was running a sex racket. The applicant is in jail since 18.04.2015.