(1.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.
(2.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with C.R. No. 11196027200009 registered with Karelibag Police Station, District: Vadodara for the offences punishable under Sections465, 468, 471, 473 of Indian Penal Code . Submissions of the parties:
(3.) Heard learned Advocate for the Applicant and learned APP for the Respondent State through Video Conference.