HITENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jucky Lucky Chan appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.L.B.Dabhi on behalf of the respondent-State.

(2.) 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.

(3.) Learned Advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Learned Advocate would submit that the applicant has been arraigned as an accused merely on the statement of one Anand Natvarbhai Jadav, whom the applicant has never met or known and the applicant was not present at the place of offence. He would submit that there were no antecedents of the applicant being involved in any criminal activities. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.