NIKI PARMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail petitioners namely Niki Parmar @ Jogi and Dharmender Solanki @ Chhotu, who are behind the bars for almost two months, have approached this court in the instant proceedings filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail, in case FIR No. 214 of 2025 dtd. 27/12/2025, registered at Police Station Manali, District Kullu, Himachal Pradesh, under Ss. 4 and 5 of the Immoral Traffic (Prevention) Act, 1956.

(2.) Pursuant to orders passed by this Court, respondent-State has filed status report and ASI Devender Kumar has come present with record. Record perused and returned.

(3.) Close scrutiny of record/status report reveals that police after having received secret information that petitioners herein indulge in illegal trade of immoral trafficking, constituted a team and sent decoy clients to the petitioners, who allegedly after having received advance payment through their mobile phones agreed to make available girls. Allegedly, after receipt of advance payment, petitioner called upon the decoy clients, who called them at Bahanu Bridge situate near Shani Mandir, where petitioners alongwith two girls were sitting in Baleno Car bearing registration No. RJ60CC3815. After having associated independent witnesses, police firstly rescued two girls sitting in the car and thereafter, arrested the petitioners, who during investigation, disclosed that person namely Daya Ram, resident of Rajasthan, is also involved in the crime. Allegedly, rescued girls disclosed to the police that they were being forced in prostitution. After having completed necessary codal formalities, police registered the FIR as detailed herein above and since then, petitioners are behind the bars. Since investigation in the cases is complete and nothing remains to be recovered from the bail petitioners, they have approached this Court in the instant proceedings for grant of regular bail.