MOHAMMED AZARUDEEN Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 9/10/2023 for the offences punishable under Ss. 3(2)(a), 4(1) and 4(2) (c) of Immoral Traffic (Prevention) Act 1956 and Sec. 370 of IPC in Crime No.2306 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 8/10/2023, at about 10.30 a.m., on a secret information, when the police was on raid at AUT Colony, found the petitioner doing brothel business in the house. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner is in custody from 9/10/2023, hence, he seeks bail.