ZAHIR RAZA KAZMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking Anticipatory Bail in connection with C.R. No. 138 of 2010 registered with Kurla Police Station, Mumbai on 14th March, 2019 under Sections 370 (3) of IPC and under Sections 3, 4, 4, 7 (1) (b) of Immoral Traffic Prevention Act, 1956 (PITA).

(2.) The F.I.R. is lodged by Police Constable Smt. Vijaya Shinde. Seema 2/6 903. aba-1114 of 2019.doc It is mentioned in the F.I.R. that on 14.03.2019, the investigating agency received secret information that prostitution was going on in Kurla. The Police arranged for a bogus customer and sent him to the place where the prostitution was conducted. The bogus customer met the main Accused Nilopher Khan, who was conducting that prostitution racket. Raid was conducted on the premises. The victims were rescued and the main Accused Nilopher Khan was arrested.

(3.) The Allegations against the present applicant are that he is owner of the premises where prostitution was conducted. Therefore, the applicant is made an accused. Apprehending his arrest, the applicant filed ABA No. 757 of 2019 before Court of Sessions Court, Mumbai which was rejected vide order dated 06 th May, 2019.