SARAMODH @ SURAJ SHARMA Vs. POLICE INSPECTOR, OFFICER

JUDGEMENT

(1.) It is an application for bail under Sec. 439 of the Cr.P.C. in Sessions Case Ors No.14/2021 pending before the Additional Sessions Judge, FTC-II, South Goa, Margao.

(2.) The applicant/accused no.1 in the aforesaid Sessions Case is facing trial for the offence punishable under Sec. 370(3) read with 34 of IPC and Ss. 4,5, and 7 of Immoral Trafficking (Prevention) Act, 1956.

(3.) The prosecution has examined material witnesses, excepting the investigation officer, decoy customer, and one technical witness. Since the trial has progressed significantly, in my view, it would not be proper to entertain the bail application in midst of it. Thus it would expedient to request the learned Judge to make an endeavour to conclude the trial in Sessions Case Ors. No.14/2021 preferably within six weeks from today. If the trial does not conclude before that day, the applicant may renew his request for bail.