ABDULHASAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/11/2022 for the alleged offence under Sec. 342, 370(2), 370A (2) of I.P.C. and Sec. 3 (1), 3(2)(a), 3(2)(b), 4(1) and 6(1)(a) of Immoral Traffic (Prevention) Act, 1956 in Crime No.239 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on secret information about prostitute running in one Varimani house, the respondent police on 29/1/2022 surveillance near the said house and at that time, on seeing the police, the petitioner attempted to escape from the scene of occurrence. On suspicion, it came to know that petitioner and one Padmavathi in a rented house brainwashed the victims and running the prostitution. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that the petitioner is an electrician and he went for electrical work. He would submit that the entire allegation is false, vindictive, wanton and he is no way connected with the offence. He would submit that he has not at all committed any of offence as alleged by the respondent police and he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 29 days from 22/11/2022. Hence, he prayed to grant bail to the petitioner.