PRAVIN BORATE Vs. STATE OF GOA

JUDGEMENT

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

(2.) This is a bail application. It is pointed out by the learned Senior Counsel that on the earlier occasion bail application was rejected by this Court on merits by an order dtd. 28/1/2022.

(3.) The applicant is facing accusation for the offence committed under Ss. 370(A) (2) of Indian Penal Code and Ss. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956.