JITENDRA BRAHMDUTT SINGH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned APP for the State.

(2.) BOTH these applications can be disposed of by a common order since the applications for anticipatory bail have been filed in respect of C. R. No. 58 of 2006 registered at Tilak Nagar Police Station for the offence punishable under section 342 read with section 34 of the Indian Penal Code and section 6 of the Immoral Traffic (Prevention) Act, 1956.

(3.) IT is alleged that reliable information was received by Shri Gaikwad, Inspector of Police, Social Security Branch that the business of prostitution was being carried on in Hotel Natraj Bar and Restaurant and the girls were wrongfully confined in the said hotel. Accordingly, police raided the said hotel at 1. 30 a. m. on 3/3/2006. In the course of the raid, 14 customers, 24 employees of the hotel were arrested and, on further inquiry, they found that 19 girls out of which two were minor, were detained in room No. 11. The statements of the girl were recorded. The petitioner in Criminal Application No. 1153 of 2006 is the owner of the Restaurant and the petitioner in Criminal Application No. 1153 of 2006 is the son of Jitendra Brahmdutt Singh Thakur the petitioner in the earlier application.