IMTIZOR IMAMOVA Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner is a foreigner, resident of Uzbekistan. She alongwith her accomplices, was found loitering in the area of Manaii. Police apprehended them on 27th January, 2008 as they were not having valid passport and visa. Surprisingly, on 5th February, 2008 they were released on bail by the Judicial Magistrate, Manaii, more specifically when they were foreigners and were not having valid documents.

(2.) Challan was presented in the Court. They were present when charge-sheeted, but thereafter none of them put in appearance and were absconding.

(3.) Ultimately it came to the notice of the authorities that the petitioner was lodged in Tihar Jail consequent upon the registration of FIR No. 401 of 2008 dated 17th December, 2008, under Sections 376, 386, 420, 323, 342, 120-B read with Section 34 of the Indian Penal Code and also under Section 5 of Immoral Trafficking Prevention Act, Police Station, Defence Colony, District South Delhi.