ROCKY THAPA Vs. U.T. OF CHANDIGARH

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.145 dated 26.07.2020, registered under Sections 3, 4, 5, 6 and 7 of Immoral Traffic (Prevention) Act at P.S. Sector 36, Chandigarh.

(3.) Petitioner is serving in some government department. The case was registered on the complaint of complainant Ms. Neha Yadav, ASP South, Chandigarh with the allegations that on 25.08.2020, she along with police party was on checking duty in village Kajheri, Sector 52 Chandigarh. A secret information was received that Supinder Singh (owner of Hotel Moon Light), Gourav Sharma, Ritik Sharma, Jobanjeet Singh (Manager of Hotel) a lady namely Neelam and some other persons are running business of flesh trade by supplying girls for prostitution and they used to earn money by unfair means. Petitioner, Rajesh Kumar and Rahul are shown to be pimps for this business. A raid was conducted wherein Constable Sandeep Kumar was deputed as bogus customer and 10 notes of the denomination of Rs.500/- total Rs.5000/- were given to him by making marks of tainted money. During raid, 10 girls were rescued. The currency notes of denomination of Rs.500/- amounting to Rs.5000/- were also recovered from the petitioner and other co-accused. With this background, the case was registered.