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Judgment
5 paragraphs · 127 wordsRavindra Maithani, J
Applicant Abdul Kalam is in judicial custody in FIR No.60 of 2022 (Special Sessions Trial No.26 of 2022), under Sections 376, 506, 120-B IPC, Section ¾ of the Protection of Children from Sexual Offences Act, 2012 and Section 66-D of the Information Technology Act, 2000, Police Station Kotwali Dehradun, District Dehradun. He has sought his release on bail.
This is the third bail application. The first bail application, being BA1 No.1755 of 2022, was rejected on 14.09.2022. The second bail application, being BA2 No.310 of 2023, was rejected on 07.11.2023.
Having considered, this Court does not see any new ground, which may entitle the applicant to bail. Accordingly, the bail application deserves to be rejected.
The bail application is rejected.