SANAM VIMALA JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the Petitioners and the learned Additional Public Prosecutor.

(2.) Five girls have filed this petition in the following background:

(3.) On 27.4.2006, police raided premises at Pune and rescued the petitioners who were detained for the purpose of prostitution. FIR came to be registered against Raju Appa Patil (Accused No.1) who is not a petitioner and others for different offences under The Immoral Traffic (Prevention) Act, 1956, (for short "the said Act"). The petitioners were produced before the Magistrate on 28.4.2006 and the Magistrate directed that the petitioners be detained in custody. The petitioners then applied to him for releasing them but the Magistrate rejected their prayer on the ground that they be detained till they show their bonafides, and, hence, this petition.