Rinki @ Sushmita Singh vs State Of Chhattisgarh

The applicant has filed this application under Section 439 of the Cr.P.C. for grant of regular bail, as she is in custody since 27.02.2018 in connection with Crime No.39/2018, registered at Police Station Tumgaon, District Mahasamund, for the offence punishable under Sections 3, 4, 5 & 7 of the Immoral Traffic (Prevention) Act, 1956.

As per prosecution case, on 26.02.2018 at about 9:45 pm, the SDOP, Mahasamund after receiving secret information conducted the raid in the house of co-accused Nanki @ Bhuri Bai, where he found the applicant along with the co-accused persons in the suspicious condition. Certain objectionable articles were seized from the possession of some of the accused persons.

Counsel for the applicant submits that similarly placed co-accused persons have been granted bail by this Court vide order dated 28.03.2018. It has been argued that the trial may take much time and, therefore, the applicant be released on bail.

On the other hand, the State counsel opposes the bail application.

Considering the totality of the facts and circumstances of the case, particularly the fact that the similarly placed co-accused persons have been granted bail by this Court, this Court is of the opinion to release the applicant on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on her executing a personal bond for a sum of Rs. 50,000/- with one surety for the like amount to the satisfaction of the trial Court. She is directed to appear before the trial Court on each and every date given by the said Court.