RAGHUBEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) LEARNED Sessions Judge, Alwar vide order dated 6 -51987 granted bail to Lalu Khan who has brought the prosecutrix from West Bengal. The diary discloses that he has brought another girl also from West Bengal It appears, this fact has escaped the notice of the learned Sessions Judge, Alwar which has resulted in grant of the bail. Besides this the case, according to me, has not been properly investigated so far. Evidence has not been gathered as to what consideration Lalu Khan had there he gave her to Bagh Singh, for the reasons best known to the Investigating Officer It appears that the principal accused is Lalu Khan, who brings girls from Bihar and West Bengal and then sell them for trafficing. Issue notice to Lalu Khan as to why the bail granted to him should not cancelled It is desirable that some very senior officer should be deputed to investigate such case which may unearth a racket, if possible even by crime branch CID. The investigation is in a fluid stage with no allegation so far that Raghubeer Singh made forward sell for profit motive. She has not alleged that Raghubeer Singh committed rapt; with her also. He cannot be yet in worst position than Lalu Khan and Bagh Singh and for the present I grant him the indulgence of bail.

(2.) IT is therefore ordered that accused petitioner Raghubeer Singh be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000/ -(Rs. Ten Thousand only) with two sureties in the amount of Rs. 5,000/ - each to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case.

(3.) ISSUE notice to Lalu Khan, returnable within 4 weeks.