USHA DEVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 439 of CrPC for grant of bail, who has been arrested on 17/10/2022 in connection with Crime No.487 of 2022 registered at Police Station Padav, District Gwalior for offence punishable under Ss. 370 A of IPC,Sec. 3,4,5,7 of Immoral Traffic (Prevention) Act, 1956.

(2.) Prosecution case, in brief, is that on 17/10/2022 Police Inspector of Police Station Padav received an information that owner of the Mayur Hotel situated at Padav is engaged in calling outside girls to get them indulge in prostitution business. He along with force reached on the spot and send a constable as a customer who thereby reached in the room No. 215 there present applicant/accused Usha Devi along with Ranveer, Rehana, Moni, Pooja and other girls were found in compromising position. Contraceptive packets were found from the room. They were arrested. Thereafter, Offence was registered against them at Crime No.487/2022 under Ss. 370-A of IPC and Sec. 3,4,5,7 of Immoral Traffic Act. Statements of witnesses were recorded. After investigation, charge sheet has been submitted.

(3.) It is submitted by counsel for the applicant that the applicant has been falsely implicated in the case. She has not committed any offence. The applicant is a lady aged about 26 years. She is in custody since 17/10/2022. The applicant has no criminal antecedent. She is ready to abide by all the conditions which may be imposed by this Court. Hence, prayed for grant of bail to the applicant.