ANAND GAUTAM Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the applicant and the learned Additional Public Prosecutor for the respondent-State.

(2.) This is an application for bail filed in respect of Crime no. 77/2020, registered with Crime Branch, Ribandar, under sec. 370(3) read with sec. 34 of the Indian Penal Code (IPC) and Sec. 4, 5 and 7 of the Immoral Traffic (Prevention) Act, 1956, registered against the applicant.

(3.) A raid was conducted on 3/10/2020 by the police based on the information received from certain persons who were indulging in human trafficking. The applicant was arrested on 13/2/2021. An application for bail was earlier filed by the present applicant in this Court being Criminal Misc. Application (Bail) No. 423 of 2021(F). By an order dtd. 13/7/2021, the application for bail of the applicant was rejected on merits.