Madhya Pradesh High Court
Romesh Rai vs The State Of Madhya Pradesh on 15 September, 2017
MCRC-15164-2017
(ROMESH RAI Vs THE STATE OF MADHYA PRADESH)
15-09-2017
Shri Manish Datt, learned senior counsel with
Mr.T.P.Jaiswal, learned counsel for the applicant.
Shri Vivek Mishra, learned Government Advocate for the
respondent-State.
Heard.
This is first bail application filed on behalf of the applicant under Section 439 of the Cr.P.C.
The applicant is in custody since 29/08/2017, in connection with Crime No.335/2017 registered at Police Station Bairagarh District Bhopal (MP) for the offence punishable under Sections 3,4,5 of Prevention of (The Immoral Traffic(Prevention) Act,1956.
As per prosecution that Roseberry Bar/Spa, situated at Bhopal provides various services including massage, on information received from some informant a raid was made then applicant and other co-accused were found in that Spa surrounded by some women and girls. It is also alleged that some condoms were also found there. Thereafter, case was registered against applicant and other co-accused.
Learned counsel for the applicant contends that applicant is innocent and he has been falsely implicated. He is ready to furnish bail as per the orders abiding with all conditions imposed by the Court. On these grounds, learned counsel for the applicant prays for grant of bail to the applicant.
Per-contra, learned Government Advocate for respondent- State opposes the bail application.
After hearing arguments of the parties and looking to the facts and circumstances of the case, I am of the considered view that at this stage, it would be appropriate to release the applicant on bail, therefore, without commenting on the merits of the case, application of the present applicant namely, Romesh Rai under Section 439 of the Cr.P.C. seems to be acceptable. Consequently, it is hereby allowed. It is directed that applicant be released on bail on his furnishing a bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety of the same amount to the satisfaction of the JMFC concerned or trial Court for his appearance before them on the dates given by the concerned Court. It is further directed that the applicant shall comply the provisions of Section 437(3) of the Cr.P.C.
Certified copy as per rules.
(H.P. SINGH) (H.P. SINGH) JUDGE S /-