ANIL KUMAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V. Amonkar, learned counsel for the Applicant and Mr. P. Faldessai, learned Additional Public Prosecutor for the Respondents.

(2.) The Applicant seeks bail since he has been incarcerated in Verna Police Station crime No.156/2020 under Sections 370 and 370- A(2) of the Indian Penal Code and Sections 3 to 7 of the Immoral Traffic (Prevention) Act, 1956 ( the said Act).

(3.) The record indicates that the Applicant has earlier applied for bail but then after the matter was heard at length, withdrawn the bail application with liberty to file a fresh bail application in one month. Such liberty was granted and Mr. Amonkar submits that this bail application has been filed after expiry of one month from 1st December, 2020.