CHHANAJI BHAGAJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11196017211107 of 2021 registered with Panigate Police Station, Dist. Vadodara City, for the offence punishable under Ss. 3 , 4 , 5 , 6 of the Immoral Traffic (Prevention) Act, 1956, Ss. 366A , 370(a) , 372 , 376C of the Indian Penal Code, 1860 and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) It is the submission of learned counsel for the applicant that she is suffering confinement since 23/10/2021. He further submitted that the applicant has not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.