GUNVANTBHAI KESHUBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Shri Kogje waives service of rule on behalf of the State.

(2.) IN this application, the applicants have sought for being released on bail in the event of their arrest pursuant to C.R.No.I -241/2007 dated 12th March 2007 filed before Satellite Police Station.

(3.) THE applicants are constables and allegations against them include those of having committed offence punishable under Section 5 of the Immoral Trafficking (Prevention) Act, 1956 and other connected offences. Learned advocate Shri Joshi for the applicants submitted that if the regular bail application of the applicants, upon their surrender, is expedited, the applicants would be satisfied and would not press for anticipatory bail. He submitted that both the applicants are Government employees and if they are detained in custody for a period exceeding 48 hours for want of availability of time that the competent Court require for dealing with their bail applications, the applicants would invite an order of deemed suspension. He further pointed out that other co -accused have already been released on bail.