ANITA KARAPURKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. S. Saudagar, Advocate for the Applicant and Mr. S. Dhargalkar, the learned Additional Public Prosecutor for the Respondent.

(2.) The applicant seeks bail in Sessions Case No.35/2020 instituted on the basis of FIR No.55/2020.

(3.) Mr. Saudagar has pointed out that the applicant is in custody since 22.07.2020 for allegedly committing offences under Section 370(3) of the Indian Penal Code and Sections 4, 5 and 7 of Immoral Traffic (Prevention) Act, 1956. He points out that charge-sheet has already been filed and therefore, there is no question of any apprehension of tempering. He referred to the statements of two of the victims under Section 164 of the Criminal Procedure Code before the Magistrate and pointed out that these statements suggest that even the applicant was a victim herself and therefore, the Sections under which she has been charged may not be applicable to her case. He submits that the applicant is a local and even though one FIR was filed against the applicant in the past, the same relates to the applicant allegedly soliciting customers and not inducing anyone or leaving on the income of the other person. He states that the applicant has already suffered incarceration for almost 7 months and therefore, for all these reasons this is a fit case for her release on bail.