PRIYANKA NITIN WAGHELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The application is moved for bail. The applicant/accused is facing charges for the offences punishable under Section 370 read with 34 of Indian Penal Code and under Sections 4, 5 and 7 of Prevention of Immoral Traffic Act, 1956 in C.R. No. 578 of 2015 registered with Kashimira police station, Thane. The offence is registered at the instance of police inspector Mr. Sachin Gawas on 14th October, 2015.

(2.) It is the case of the prosecution that from the credible information gathered, police raided the premises under trap with the help of one bogus customer and they found that the applicant/accused has employed two girls in the prostitution and she is living on the business of prostitution of these two girls. Therefore, the applicant/accused was arrested on 14th October, 2015.

(3.) The learned counsel for the applicant/accused submits this is the first bail application filed by the accused after filing of the charge-sheet. The the applicant/accused was not doing any illegal activities under PITA much less under section 370 of Indian Penal Code. No minor girl was found in the said trap. There are no previous antecedents against the applicant. The learned counsel for the applicant/accused further submits that the applicant/accused is the permanent resident of Mira Road and she shall abide by the terms and conditions imposed by the Court if bail is granted.