CHHOTAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Matafer Pande appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11210048220474 of 2022 registered with Umra Police Station, District Surat on 25/5/2022 for offences punishable under Ss. 3 , 4 , 5 , 6(1)(A)(B) and 7 of the Immoral Traffic Prevention Act.