NEHA DEEPAK THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, applicant is seeking regular bail in Crime No. 241 of 2022 registered with Rabodi Police Station for the offences punishable under Sec. 366-A, 370-A, 370(2),(3), and (5), 372 of the Indian Penal Code, 1863 and Ss. 4, 8, 12 and 16 of the Protection of Children from Sexual Offences Act 2012, Ss. 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 and Ss. 75, 81 and 87 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) It is prosecution's case that the informant API- Sunil Sonanis received information that the applicant was providing girls for prostitution on demand. A bogus customer was arranged and raid was conducted. Prior to that, the bogus customer made a phone call to the applicant and asked for minor girl for prostitution. She informed him that she had a girl for Rs.15,000.00. The bogus customer agreed to pay Rs.15,000.00 and location for the transaction was fixed and it was decided that he will choose a girl out of two girls, which will be shown to him. The police intercepted the applicant along with one minor and one major victim. Based on such information, an offence came to be registered.

(3.) It is the contention of learned counsel for applicant that the applicant is behind bar for more than two years, charge has been framed yet trial has not been commenced. The applicant is lady. She has no antecedents. It may take time to conclude the trial, hence, requested to allow the application.