JINDER KAUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The bail application has been filed on behalf of the abovenamed applicant with a prayer to release on bail in connection with Barhi P.S. Case No.170/2022 under Sec. 3/4/5/6/7 of the Immoral Traffic (Prevention) Act, pending in the court of learned J.M., Ist Class, Hazaribag.

(3.) Learned counsel for the applicant has submitted that FIR of this case was lodged against 7 named accused including the applicant with these allegations that the informant Police Officer had received secret information in regard to immoral trafficking in the J.K. Inn Hotel and raid was carried out and in the room Nos. 103 and 104 a couple was found in suspicious condition.