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Judgment
Paramjeet Singh, J.—The present petition has been filed u/s 438 Cr. P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 97 dated 2.6.2012, registered at Police Station Sadar Patiala, under Sections 4, 5, 6, 7, 8 of Immoral Traffic (Prevention) Act, 1956 and 120B IPC. Learned Counsel for the petitioner contends that the name of the petitioner is not mentioned in the FIR. It is not the case of the prosecution that he fled away from the spot when the raid was conducted. He is not the owner of the house. The only allegation against the petitioner, which has come during investigation, is that a blank cheque was recovered from the pocket of Kanwaljit Kaur.
I have considered the contentions of learned Counsel for the petitioner.
Admittedly, the raid was conducted by a young IPS officer who has been recently appointed and with a purpose to curb illegal activities under the Act, he has taken the initiative. Number of young girls are victims of these people. Admittedly, the petitioner is one of the persons who has made the payment, which has been found in the form of blank cheque which has been recovered from one of the girls, i.e., Kanwaljit Kaur, who may be either a victim or brothel owner. The petitioner appears to have given the cheque for a purpose and in view this, custodial interrogation of such persons is necessitated. There is every possibility that the petitioner may be involved in brothel running also. Dismissed.