ABDUL HAMID Vs. C.B.I.

JUDGEMENT

(1.) THE prayer in this petition is to grant regular bail to the petitioners in case FIR No. RC 1(S)/2006/SCT-III/New Delhi dated 10.5.2006 registered under Section 67 of the Information Technology Act, 2000, Sections 3, 4, 5, 6, 7 of Immoral Traffic (Prevention) Act, 1956 and Sections 376, 292, 120-B, 34 of Ranbir Penal Code (corresponding local police FIR No. 20/2006 dated 14.3.2006 of P.S. Shaheed Gunj, Srinagar).

(2.) THE petitioners who are husband and wife, were arrested on 9.5.2006 and 29.4.2006 respectively and are in custody since then.

(3.) ON 14.3.2006, FIR No. 20/2006 was registered at Police Station Shaheed Gunj Srinagar, under Section 67 of the Information Technology Act, 2000, inter alia, alleging that a boy handed over a compact disc to a fruit vendor which contained pornographic material including photographs of a girl of the locality. The fruit vendor allegedly handed over the CD to Samaj Sudhar Committee which, in turn, handed it over to the police, resulting into registration of the FIR by the police at Srinagar. The girl appearing in the CD was identified as W-1 and based upon her statement before the J&K police, it was allegedly revealed that petitioner No. 2 (Sabeena) was running a 'prostitution ring' involving several girls including W-1 and various influential politicians, bureaucrats, senior police officers etc. were involved in the said sex racket.