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Judgment
9 paragraphs · 208 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 266 of 2024, under Section 143 of the Bharatiya Nayaya Sanhita, 2023 and Section 3/4/5/6 of the Immoral Traffic (Prevention) Act, 1956, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 03.10.2024, Police raided a hotel and the applicant was found in a room with a woman. According to the prosecution case, the co-accused was running a brothel in the hotel.
Learned counsel for the applicant would submit that the applicant is merely a customer in the hotel. He did not commit any offence.
Learned State counsel would submit that as per the bail rejection order, the applicant was a customer.
Having considered the facts and circumstances of the case, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.