FILOMINA OMPRAKASH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this application, the applicant seeks her enlargement on bail in connection with C.R. No. I-54 of 2021 registered with the Mumbai Naka Police Station, Nashik, for the alleged offences punishable under Sections 370 r/w 34 of of the Indian Penal Code and Sections 3,4 and 5 of the Prevention of Immoral Trafficking Act.

(3.) Learned Counsel for the applicant submits that the applicant is in custody since 13th August, 2021. He submits that the applicant was taken into custody at the time of filing of the chargesheet. He further submits that during the applicant 's incarceration in jail, the applicant 's son, aged 30 years expired on 30th September, 2021. Learned Counsel for the applicant has filed an affidavit-cum-undertaking of the applicant, wherein the applicant had undertaken not to indulge in any criminal activities including activities similar to the present one. She has further stated in her affidavit that she has been externed from the Nashik City and Nashik Rural District vide order dated 5th July, 2021 passed by the learned Depute Commissioner of Police, Nashik as against her and that during the said period, she will regularly attend the Kasara Police Station, Kasara, Thane. She has further stated that she will not tamper with the prosecution witnesses and will continue to reside outside the jurisdiction of Nashik City, till her externment period is over.