HAFIZ SYED BILAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) This is an application for bail in respect of Crime No.25/22 dtd. 17/3/2022 registered with Crime Branch, Ribandar Police Station, for the offence punishable under Sec. 370(3) of the I.P.C. and Ss. 4, 5 and 7 of the Immoral Traffic Prevention Act. In a raid that was conducted by the Police on 17/3/2022, three victims whose statements have been recorded were rescued. It is alleged that the applicant is the one who committed the offence which is punishable under the aforesaid Ss. . The allegation is that two of the victims were contacted by one Haridas Gandhi who promised them a job as they were in need of employment. Of the two victims, one of the victim informed the third victim that there is a job offer and that she could get employment. Shri Gandhi then contacted the present applicant to coordinate with the victims for the employment purpose.

(3.) From the statements of the victims, prima facie, it appears that they voluntarily accompanied the applicant and there appears to be no force used. These are, of course, prima facie observations made by me for the purpose of considering the present application for bail. It is pursuant to the raid that the victims have implicated the present applicant.