NIRMALKUMAR VISHNUCHANDRA GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.II- 112070282000068 of 2020 with Halol Town Police Station, Panchmahal for the offence punishable under Sections 4 , 5 and 7 of the Immoral Traffic (Prevention) Act of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.