BHUSHAN KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by petitioner Bhushan Kumar for grant of anticipatory bail.

(2.) THE prosecution case, as per the statement of complainant Inderjeet Kaur, is that accused Parmod Kumar is residing in House No. 1427/2, Phase 11, Mohali near hear house. He indulges in the flesh trade for the sake of money. On 14.1.2015, he brought one girl, namely Sadhna and sent her with Jaswinder Singh alias Sonu, resident of Krishan Nagar, Amloh for the purpose of prostitution. Some intoxicating material was administered to her and when she was brought back, she was unconscious and lateron died. Parmod Kumar was preparing to cremate her when complainant Inderjeet Kaur reported the matter to the police on the basis of which the case was registered under Sections 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 and Section 304 and 328 IPC. Petitioner Bhushan Kumar apprehends his arrest. Hence, this petition.

(3.) LEARNED counsel for the petitioner has pleaded that there is no evidence against the petitioner to connect him with the commission of the crime. He is being implicated simply on the disclosure statements made by the co -accused which is not the legal evidence. He is ready to join the investigation. The name of the petitioner does not figure in the FIR nor he has been named by any of the witnesses. So, he deserves the concession of anticipatory bail.