MANISH GOKULCHANDRA AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. II-2 of 2018 with Fatehganj Police Station, District: Vadodara for the offences punishable under Sections 3 , 4 , 5 , 6 and 7 of the Immoral Traffic (Prevention) Act, 1956 (for brevity, 'the Act').

(2.) Heard Mr. Dave, the learned advocate for the applicant and Mr. H. K. Patel, the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the grant of bail looking to the nature and gravity of offences. It is submitted that charge-sheet is yet to be filed and hence, there is possibility of tampering with the evidence and accordingly, it is requested that the applicant may not be enlarged on bail.