GAJANA @ GAJALA Vs. STATE OF U P

JUDGEMENT

(1.) Applicant- Gajana @ Gajala seeks bail in Case Crime No. 0403 of 2019, under Sections 3,4,5 of the Immoral Traffic (Prevention) Act, 1956, Police Station-Friends Colony, District-Etawah.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated; the applicant is lady having three children aged between 6-10 years; she was residing in her own home where the alleged offence is said to have been committed, there was a birthday function of her son and her sisters and others invitees including tenants were present; the applicant is said to have been arrested along with her sisters from her own house; it has also been argued that she is working as peon in Bal Vidhyalaya City, Etawah. It has been further submitted that applicant is in jail since 15.7.2019. On these grounds bail is prayed.