RAHUL SHINDE Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/6/2022 for the offence under Sec. 3(2)a, 4(1) and 5(1)a of Immoral Prevention Act 1956 in crime No.167 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police was on regular patrol, the petitioner herein approached the respondent police and informed him that he is doing immoral trafficking by taking a house. Thereafter on visit by respondent police, the petitioner in this case was arrested and remanded to judicial custody.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 8/6/2022. Hence, he prays for grant of bail to the petitioner.