Shivendra Singh vs State Of Mp

This third bail application under section 439 of CrPC is in connection with crime number 508/2017 U/s 3, 4, 5 & 7 of Immoral Traffic (Prevention) Act

registered at Police Station -Tukoganj, District- Indore.

It is the contention of the learned counsel for the petitioner is that the petitioner is not concerned with the spa where girls were recovered and the

place where the police conducted raid, was taken by one Ganesh on a rent. Nothing is there to show the involvement of the present petitioner in the

crime. He is in custody since 9 months and even the charges could not be framed by the trial Court, therefore, he may be granted bail.

Opposing the application, learned Public Prosecutor has submitted that the petitioner was Manager of the brothel. He was found on the spot.

Looking to the nature of the offence, he is not entitled for bail.

According to the prosecution case, a raid was conducted by the police on 09.10.2017. It was found that brothel was being run in the house. Total 42

girls including some foreign girls as alleged indulged in the prostitution were recovered from the place. As per statement of the witnesses recorded

under Section 161 Cr.P.C. and as mentioned in the FIR pointed out by the learned Public Prosecutor, the present applicant was Manager of the

brothel, therefore, looking to the nature of the incident and other facts and circumstances, I am not inclined to grant of bail. Accordingly, this petition is

dismissed.