ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.637 dated 02.09.2015, registered under Sections 4, 5, 6, 7 of the Immoral Traffic (Prevention) Act, 1956, at Police Station Sadar Karnal, District Karnal.

(2.) As per the allegations secret information was received that the petitioner was running a brothel. Raiding party was constituted and a decoy customer was sent. When the deal was struck, raiding party raided the premises where they found the co-accused along with two girls. As per the allegation the petitioner had handed over the currency note of Rs. 500/- to the co-accused sitting near girls and managed to escape and the same was recovered by the raiding party.

(3.) Learned counsel for the petitioner has argued that the petitioner not having been found from the spot is the first good ground that he should be granted the concession of anticipatory bail. Apart from this he has relied upon various judgments passed by this Court. The first one is CRM-M-2733-2015, titled as Mahipal Singh v. State of Haryana, decided on 20.03.2015 wherein this Court found as under:-