SWAROOP RAVI SABAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application filed under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail.

(2.) The applicant is apprehending his arrest in Crime No.105 of 2022 registered at Koregaon Park Police Station, for the offences punishable under Ss. 3, 4, 5 of the Immoral Traffic (Prevention) Act, 1956 and Sec. 370 r/w. 34 of Indian Penal Code.

(3.) I have heard the learned Counsel for the applicant and the learned APP for the State.