SONU JANGA Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Sonu Janga has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.") for releasing him on bail, during the pendency of the trial, in case FIR No.21 of 2023, dtd. 31/5/2023, registered under Sec. 3, 4 and 5 of Prevention of Immoral Trafficking Act, 1956 (hereinafter referred to as 'PITA') and Sec. 370 of the Indian Penal Code (hereinafter referred to as 'IPC') with Women Police Station Hamirpur, Himachal Pradesh.

(2.) According to the applicant, he has falsely been implicated in this case and he has nothing to do with the offences, for which, he has been arrested by the police in this case. According to him, he is an innocent person and having a family to look after. According to him, he is the sole bread earner of the family. It is his case that he is the son of the owner of Hotel 'Sonu' situated at Nadaun.

(3.) The applicant has also tried his luck by moving the application under Sec. 439 Cr.P.C. before the Court of learned Additional Sessions Judge, Hamipur, however, his bail application bearing No.25 of 2023, has been dismissed vide order dtd. 13/6/2023.