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Judgment
10 paragraphs · 336 wordsVishal Dhagat, J
This is first application filed by applicant under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail relating to FIR No.125/2023 registered at Police Station-Chitrakoot (Nayagaon), District-Satna (MP) for the offences under Sections 3, 4, 5, 6 of the Immoral Traffic (Prevention) Act, 1956.
Learned counsel appearing for the applicant submitted that applicant is an old man aged about 70 years. No offence under Section 6 of the Act of 1956 is made out as nobody was detained neither any minor was involved in immoral trafficking. Women who were found and sent the hotel tried to escape from the place. Applicant is owner of the hotel and not running any brothel. In these circumstances, applicant may be released on anticipatory bail.
3.Learned Government Advocate appearing for the State opposed the anticipatory bail application.
Heard learned counsel for the parties.
Applicant is senior citizen aged about 70 years. Sentence under Section 3 i.e. for keeping a brothel or allowing premises to be used as brothel is punishable not less than one year and not more than three years.
Considering aforesaid facts and circumstances of the case, sentence and also age of applicant, I find it a fit case where benefit of anticipatory bail can be granted to the applicant, hence, anticipatory bail application is allowed.
It is directed that in the event of arrest of applicant by the police in the aforesaid crime, applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the Arresting officer (Investigating Officer) for his regular appearance before the Police during the investigation or before the Court during trial.
The applicant is directed to join the investigation immediately and co-operate with the investigating agency. He will further abide by the condition enumerated in sub-section (2) of Section 438 of the Cr.P.C.
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