SHAIKH JAFFAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this common order, I shall dispose of group of applications for bail, filed under Section 439 of the Code of Criminal Procedure, in connection with Crime No.160/2007 registered at Kranti Chowk Police Station, Aurangabad.

(3.) Applicants, named hereinabove, have been arrested for commission of an offence punishable under Sections 376, 342 read with Section 34 of the Indian Penal Code and under Section 5 of the Immoral Traffic (Prevention) Act, 1956. Some of the applicants are Police Officers, some of them are said to be mere customers and some of them are said to be involved in the act of immoral trafficking.