(1.) Heard learned advocate for the applicant, learned advocate for the original complainant and learned APP for the respondent- State.
(2.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11211015210552 of 2021 with Dhrangadhra City Police Station for the offences punishable under Ss. 307 , 504 , 506(2) , 325 , 114 of the IPC and u/s 135 of the G.P. Act.
(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.