SUDHA W/O ANBU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/12/2025 for the offences punishable under Sec. 143 of BNS, 3(1), 3(2) (a), 4(1), 4(2)(a), 4(2)(b), 5(1)(a) of Immoral Traffic Prevention Act, 1956, in Crime No.28 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was engaging one of the victim in this case in prostitution by running a brothel house. Hence, on the information, police went to the place and have conducted a search and rescued the victim from that place and registered a case against the petitioner and arrested him.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner herein is not having any bad antecedents and no previous case as against the petitioner and has been falsely implicated in this case. He further submitted the petitioner is in judicial custody since 23/12/2025 and except this petitioner, no other persons were arrested in this case; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.