IN THE MATTER OF, JAGJIT SINGH Vs. STATE

JUDGEMENT

(1.) Learned senior counsel appearing for the petitioner submits that the petitioner is in custody for more than 500 days and most of the vulnerable witnesses have already been examined and the next date for recording of prosecution evidence is fixed on 3rd September, 2018 and there is hardly any likelihood of completion of investigation in the near future.

(2.) Learned Public Prosecutor strongly opposes the prayer for bail and submits that petitioner is one of the kingpins of an organized racket to sexually exploit women in the dance bars which are run by him. It is also submitted that a number of cases are pending against him. Prayer for cancellation of bail has also been preferred in one of those cases on behalf of the State.

(3.) We have considered the materials on record and we find that almost 11 witnesses including three victims have already been examined. It is contended that other 10 witnesses are yet to be examined.