MUSTAFA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in jail being implicated in Case Crime No. 176 of 2018, under Sections 3, 4, 5 & 6 of Immoral Human Trafficking Prevention Act, registered in Police Station Piran Kaliyar, Tehsil Roorkee, District Haridwar.

(2.) Learned counsel for the applicant submits that there is no independent witness of the alleged incident. He further submits that co-accused, namely, Nisha and Aakil have been granted bail by learned Sessions Judge, Haridwar vide order dated 22.09.2018 and 05.09.2018, respectively. He further submits that applicant is languishing in jail since 01.12.2018.

(3.) Considering the facts and circumstances of the case, this Court is of the opinion that applicant deserves to be enlarged on bail. Accordingly, the bail application is allowed.