HIRASING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ld. APP waives Rule for the State. This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being Part B C.R.No.11210008220941 of 2022 registered with Sarthana Police Station, Surat, for the offence under Ss. 3 , 4 , 5 and 7 of the Immoral Traffic Prevention Act.

(2.) Learned advocate appearing on behalf of the applicant submits that the applicant has not played any role in the alleged offence and has been falsely roped in the FIR. Hence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.