GOPAL DAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A1 and A4 to A7, for grant of bail in Crime No.218 of 2021 of Ameenpur Police Station, Sangareddy District, registered for the offences punishable under Sections 370, 370A of IPC and Sections 3, 4 and 5 of The Immoral Traffic (Prevention) Act, 1956.

(2.) Heard the learned counsel for the petitioners/A1 and A4 to A7, the learned Assistant Public Prosecutor appearing for the respondentState and perused the record.

(3.) Learned counsel for the petitioners/A1 and A4 to A7 would submit that the petitioners/A1 and A4 to A7 are the residents of Ameenpur Village, Patancheru Mandal. They are daily workers and eking out their livelihood by doing daily coolie work and small businesses. They have nothing to do with the alleged prostitution. The entire prosecution case is false. The petitioners/A1 and A4 to A7 were arrested and remanded to judicial custody on 28.07.2021. A2 and A3 were also arrested and remanded to judicial custody a couple of days back. Entire investigation is completed. The petitioners/A1 and A4 to A7 are entitled for grant of bail and ultimately prayed to allow the Criminal Petition as prayed for.