AI Structured Summary
Not yet generated for this judgment
Judgment
B.V. Pinto
This petition is filed seeking bail in Crime No.191/2011 of Viveknagar police station, Bangalore City registered on 01.07.2011 for the offences punishable U/s. 4, 5, 9 of Immoral Traffic (Prevention) Act, 1956. The bail petition has been rejected by the learned Sessions Judge only on the ground that the petitioners hail from West Bengal.
It is the case of the prosecution that, petitioners were procuring the girls from different parts of India for prostitution and thereby committed the aforesaid offence.
Heard Sri. Naushad Pasha, learned counsel for the petitioner and Sri. Vijaykumar Majage, learned HCGP for the State/Respondent.
However, since the offence is not punishable with death or imprisonment for life, I am of the opinion that, the petitioners are entitled for bail.
Accordingly, the petition is allowed. The petitioners are directed to be released on bail on each of them executing personal bond for Rs.25,000/- (Rupees Twenty Five Thousand only) with one surety for the likesum to the satisfaction of the Court below and subject to following conditions:
i) The petitioners shall appear before the police station once in a week for a period of three months and thereafter, once in a month till disposal of the case.
ii) The petitioners shall not tamper with the prosecution witnesses.
iii) The petitioners shall not indulge in other cases and if is found that, petitioners are involved in other cases, the State is at liberty to file an application for cancellation of bail and the Court before which such an application is filed is at liberty to cancel the bail without reference to this Court.