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Judgment
6 paragraphs · 117 wordsRavindra Maithani, J
Applicant is in judicial custody in Special Trial No.5 of 2023, State vs. Abhishek @ Banesh (Case Crime No.770 of 2022), under Sections 323, 452, 376(3) & 506 IPC and Section 5(m)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Jhabrera, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application of the applicant. The first bail application has already been rejected on merits on 23.11.2023.
This Court is of the view that there is no new ground to enlarge the applicant on bail.
The second bail application is rejected.