KANKU BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and the case-diary is perused.

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail. The applicant is apprehending her arrest in connection with FIR / Crime No.127/2024 registered at Police Station - Taal, District -Ratlam for commission of offences punishable under Sec. 3, 4, 5, 6, & 7 of the Immoral Traffic (Prevention) Act.

(3.) As per case of prosecution, the police received a discrete information that some illegal activity relating to immoral trafficking is going on. Acting on the said information, the police party reached on spot and arrested some persons namely Meharban Singh and Rakesh. After seeing the policy party, the present applicant jumped from the window due to which she sustained grievous injuries on head, neck and legs. Thereafter, the police admitted her in the hospital. Some objectionable articles were also seized by the police.