KACHRULAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for successive regular bail in connection with F.I.R. registered as C.R. No. I - 11196030210870 of 2021 with Sayajiganj Police Station, District Vadodara, for the offences punishable under Ss. 3, 4, 5, 6 and 7 of the Prevention of Immoral Trafficking Act.

(3.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.