VIKRAMKUMAR DINANATH MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Suraj Shukla for the applicant and learned Additional Public Prosecutor Mr.Hardik Soni for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11210003230138 of 2023 registered with Adajan Police Station, District Surat punishable under Ss. 370(a)(2) of the Indian Penal Code and Ss. 3 , 4 , 5 & 7 of Immoral Traffic (Prevention) Act .

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.