PRAVIN BORATE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. Agni, learned Senior Counsel for the applicant and Mr. S. G. Bhobe, learned Public Prosecutor for the State.

(2.) This is an application under Sec. 439 of the Cr.P.C., for bail.

(3.) The applicant is accused in connection with FIR No. 149 of 2021 for the offences punishable under Sec. 370(a) of the Indian Penal Code and Sec. 2,3, 4, and 5 of the Immoral Traffic Prevention Act, 1966. He was arrested on 7/11/2021. The investigation was over and a chargesheet has been filed on 4/1/2022.