VENKATACHALAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 16/7/2023 for the offences punishable under Ss. 3(1) and 5(1)(a) of Immoral Traffic (Prevention) Act, 1956 in Crime No.247 of 2023 on the file of the respondent police, seek bail.

(2.) It is the submission of the learned counsel for the petitioners that the petitioners are falsely implicated in this case in Crime No.247 of 2023 registered for the offence under Ss. 3(1) and 5(1)(a) of Immoral Traffic (Prevention) Act, 1956. The petitioners are in custody from 16/7/2023. They have small children to takecare. Thus, he prays for grant of bail.

(3.) In response, the learned Additional Public Prosecutor opposed this bail on the ground that, petitioners are husband and wife and they ran a brothel, in their own home. Two victims were secured from the house of the petitioners and they were sent to the home.