SUBHASH DUHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Apprehending his arrest in the criminal case arisen out of the FIR bearing No.128 dtd. 14/7/2022 registered at Police Station Women, Jind, under Ss. 3, 4, 5 and 7 of the Immoral Trafficking Act, the petitioner has preferred this petition to seek the relief of pre-arrest bail.

(2.) Bereft of unnecessary details, the allegations, as levelled in the subject FIR, are that on the receipt of a secret information to the effect that some immoral activities were going on in the Dhabha (eatery-joint) named and styled as "Lakshdeep Dhaba", SI Geeta prepared a raiding party, including a decoy customer and she instructed him (decoy customer) to strike a deal with the owner of the said Dhaba and then, to give the signal to the police party. Thereafter, they proceeded towards the spot and on the receipt of the agreed signal from the decoy customer, the raiding party entered into the said Dhaba and apprehended one young person sitting at the counter who disclosed his name as Gurmeet Singh and during the search of the place, one girl and two boys were found present in a room in an objectionable condition but however, both the boys managed to flee away from there and on being enquired, the girl disclosed her name as Shivani and the petitioner is the owner of the said Dhaba.

(3.) Status-report submitted on behalf of the respondent-State, by way of the affidavit of the Deputy Superintendent of Police, Jind (HQ), is already available on the file and the same is taken on the record.