ABDUL QADEER Vs. STATE OF U.P.

JUDGEMENT

(1.) APPLICANT Qadeer is detained in jail in case Crime No. 686 of 2008 on charges under Sections 363, 365, 366 and 376, I.P.C. Police Station Malhipur, District Shrawasti against him.

(2.) HE has, therefore, come here for bail pending trial.

(3.) TRADING in human beings can still be seen though rarely. Here is an example. The father and mother of the girl sold her to the accused as has been disclosed by the girl in her statement before the Magistrate under Section 164 Cr.P.C. and that is how she happened to be with the accused from where she was recovered by the police. Even then, the father had temerity to lodge a First Information Report against the accused. The crime of the father is greater than that of the accused, and he deserves to be prosecuted in accordance with law.