(1.) Heard the learned advocates for the respective parties.
(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.
(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11210015220023 of 2022 registered with DCB Police Station, Surat City for the offences under Ss. 420 and 120B of the Indian Penal Code, 1860.