AMINA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Munir, learned counsel for the petitioner and Mr. M P Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioner, namely, Amina Bibi @ Asiya Khatoon, seeking bail in connection with Barpeta P.S. Case No. 1114/2020 registered under Section 365 IPC with added Section 370(A) of the IPC read with Sections 3/4/5 of the Immoral Traffic (Prevention) Act, 1956, corresponding to G.R. Case No. 2744/2020, wherein she was arrested on 21.06.2020 and since then she is in custody.

(3.) As per the FIR of the case lodged on 17.06.2020, informant's daughter, i.e., the victim aged about 16 years, who is studying in Class-X left for her school around 08:00 in the morning on 05.06.2020, but did not return home. After search being made, as she could not be traced, the informant on the next day informed the police about it. Later, on 16.06.2020, the informant received a phone call and came to know that his daughter had been kept confined in the house of the petitioner and her husband at Hatigaon, Guwahati and forcefully used her in the illegal trade of prostitution for their personal gain.