YESHWANT TAKAJI KANGNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application, the applicant seeks pre-arrest bail in connection with an offence registered by Mira Road Police Station under C.R. No.124/2007 punishable under section 3, 4, 5 and 7 of the Immoral Traffic (Prevention) Act, 1956. Subsequently the offence under sections 372 and 373 of the Indian Penal Code is also sought to be added.

(2.) THE prosecution case in short is that on 27th October 2007 on the basis of a prior information, the police sent bogus customers in Om Sai Lodge. Thereafter, the police conducted raid and found that illegal prostitution was going on in the said lodge. The persons found in the lodge and involved in the offence were arrested. The applicant is stated to be the owner of the lodge and is sought to be arrested in connection with the said offence.

(3.) IT is worthy to note that though the copies of the agreements were produced before the Sessions Court, the police have not arrested the actual conductor of the lodge, Byas Pandey, so far. In the circumstances, in my view, the applicant is entitled to conditional pre-arrest bail. Hence, I pass the following order:- ORDER In the event of the arrest of the applicant in connection with the offence mentioned above, he be released on bail on executing personal bond of Rs.20,000/- with one or two sureties to make up the aggregate amount of Rs.20,000/- subject to the following conditions:-