DEVSINGH NAVALSINGH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Niraj Soni, learned APP waives service of notice of Rule on behalf of respondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regula r bail in connection with F.I.R. registered at C.R. No. II 3079 of 2013 with DCB Police Station, Surat, for the offences punishable under Sections 3, 4, 5 and 6 of the Immoral Traffic Prevention Act.

(3.) I have heard learned advocates appearing for the parties. The allegations against the present applicant is that he visited the house as a customer. Considering the offence as alleged in the FIR and also considering the nature of allegations made in the FIR, I am of the opinion that this is a fit case to exercise the discretion to enlarge the applicant on bail. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with C.R. No. II 3079 of 2013 with DCB Police Station, Surat, on executing a bond of Rs.10,000/(Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;