KISHOR NARBAHADUR BHARTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being II?C.R.No.27 of 2019 registered with Karelibaug Police Station, Vadodara for offence under Sections 3, 4, 5, and 6 of the Immoral Traffic (Prevention) Act.

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