(1.) Heard learned advocates for the respective parties through video conferencing.
(2.) Rule. Mr.Kodekar, learned APP waives service of notice of rule on behalf of the respondent State.
(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No.11206020202119 of 2020 registered with Kadi Police Station for the offence punishable under Sections 120-B, 465, 467, 471, 114 of IPC.