(1.) Heard Mr. B M Mangukiya, learned counsel for the applicant and learned APP for the Respondent State.
(2.) Rule. Ms. Jhaveri, learned Additional Public Prosecutor waives service of Rule on behalf of the Respondent State.
(3.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No.11210060221249 of 2022 registered with Varachha Police Station, Surat, for the offence under Ss. 409 , 420 , 506(2) , 120-B and 34 of the Indian Penal Code.