Telangana High Court
Syed Kumel Razvi vs State Of Telangana on 2 July, 2024
Author: N. Tukaramji
Bench: N. Tukaramji
1
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.6732 OF 2024
ORDER:
1. This Criminal Petition is filed under Section 438 of Cr.P.C. by the petitioner/accused No.1 seeking anticipatory bail in the event of his arrest in connection with Crime No.72 of 2024 on the file of the Mahankali Police Station, Hyderabad District within the territorial jurisdiction of the X Additional chief Metropolitan Magistrate at Secunderabad.
2. Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.
3. The prosecution case in brief is that the petitioner is organizing prostitution business with female sex workers in the name and style of Blue Ocean Wellness Saloon and Spa. Thus, the petitioner committed offences under Sections 370-A of Indian Penal Code, 1860 and Sections 3, 4 and 5 of The Immoral Traffic (Prevention) Act, 1956.
4. Learned counsel for the petitioner would submit that the petitioner has been falsely implicated in the offence. The petitioner is running only Spa center and allegation as to prostitution is concocted one only to fix the petitioner. 2 Further, even the alleged statements of the victims are not making out the prostitution business. The petitioner is ready to assist the investigation and abide by any conditions that may be imposed. As the petitioner is apprehending arrest, prayed for grant of anticipatory bail.
5. Learned Assistant Public Prosecutor opposed bail application and submits that the petitioner is the organizer of the prostitution business in the name of Spa and the materials collected by the complainant and the raid party are pointing the petitioner as the organizer along with another accused. Hence, prayed for dismissal of the petition.
6. I have considered the submissions of learned counsel and perused the materials on record.
7. The specific case of the prosecution is that the petitioner is organizing the prostitution and the surprise conducted in the premises is establishing the same. Having regard to the nature of offence and allegations, this Court is not inclined to accept the prayer for anticipatory bail.
8. However, having regard to the nature of offences and in the absence of any reason as to why the petitioner could not surrender before the Investigating Officer for interrogation and 3 then have the regular bail application consider by the Court concerned, this Court is of the considered opinion that issuance of directions in these lines would meet the ends of justice.
9. Accordingly, the petitioner/accused is directed to surrender before the Investigating Officer on or before 09.07.2024 for the purpose of interrogation and recovery of any information, if any. After enquiries, the petitioner shall be produced before the concerned Court having jurisdiction on the same day. Upon such presentation and on filing of petition for bail, the Court shall consider and dispose of the application, preferably on the same day, in accordance with law.
10. With the above observations, this Criminal Petition is disposed of. Miscellaneous applications pending, if any, shall stand closed.
________________________ JUSTICE N.TUKARAMJI Date : 02.07.2024 pld