GOVIND MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC., petitioners Govind Mehta and his wife Rani, have directed the present petition for anticipatory bail in a case, registered against them alongwith their other co-accused namely, Naresh Kumar, Sonu and Priya, vide FIR No.560 dated 23.8.2010 (Annexure P1), on accusation of having committed the offences punishable under sections 3, 4, 5 and 6 of Immoral Traffic (Prevention) Act,1956 by the Police of Police Station City Sirsa.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT is not disputed here is that nothing is to be recovered from the petitioners. There are general allegations against them with regard to the commission of indicated offences. Moreover, the learned State counsel, on instructions from ASI Raj Kumar, has submitted that the petitioners have already joined the investigation and they are no longer required for further interrogation at this stage. There is no history of previous involvement of the petitioners in any CRM No.M-29690 of 2010 2 such case.