SHASHI KAPOOR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Devendra Vikram Singh, learned counsel for the applicant, learned A.G.A for the State and gone through the record.

(2.) This bail application has been moved on behalf of accused-applicant- Shashi Kapoor, who is involved in Case Crime no.1162 of 2020, under Sections 3/5/6/7 of Immoral Traffic (Prevention) Act, 1956, P.S. Shahpur, District Gorakhpur.

(3.) According to the prosecution case on 29.8.2020 the Sub Inspector accompanying the other police personnel were on patrolling duty for maintaining law and order then they got information through informer that near Rail Vihar Krishna Restaurant some men and women were present in the room and they were involved in Immoral traffic business. On the said information with regard to the said incident the patrolling party informed the Circle Officer, who came there and on his direction search was made of alleged room in which the Durgesh Kumar, Dileep and one woman, who on asking told her name Poonam and further told that the applicant having a private quarter and called her in his house and called the people to do the business of Immoral Traffic and earn money through it, which is the business for livelihood. Thereafter the present F.I.R has been lodged against the applicant and others.