AI Structured Summary
Not yet generated for this judgment
Judgment
Prafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of the First Information Report dated 13.07.2010, registered as crime/F.I.R. No. 197 of 2010 relating to offence, punishable u/s 3/5/6/9 Immoral Traffic (Prevention) Act, 1956, Police Station Ramnagar, district Nainital.
Learned Counsel for the Petitioner submitted that the petitioner is innocent. It is further pleaded that it was impossible for the petitioner to escape from the hotel/resort, which the police is said to have raided, and arrested some boys and girls in violation of the Immoral Traffic (Prevention) Act, 1956.
In the facts and circumstances of the case, having considered submissions of learned Counsel for the parties, without expressing any opinion as to final merits of the case, this Court is not inclined to interfere with the investigation.
Therefore, the writ petition is dismissed summarily, with the observation that if the petitioner, Manjeet Singh surrenders before the Chief Judicial Magistrate, Nainital, his bail application shall be heard and disposed of without unreasonable delay (Stay Application No. 5885/2010 stands disposed of).