GOPIBEN VINUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant­accused has prayed for anticipatory bail in connection with the FIR being II­C.R. No.48 of 2019 registered with Gandhigram Police Station, Rajkot for the offence punishable under Sections 3, 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep herself available during the course of investigation, trial also and will not flee from justice.