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Judgment
6 paragraphs · 135 wordsRavindra Maithani, J
Applicant is in judicial custody arising out of Special Trial No.5 of 2023, State Vs. Abhishek @ Banesh, (Case Crime No.770 of 2022) under Sections 323, 452, 376(3) and 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 third bail application. The first bail application, being BA1 No.1238 of 2023, was rejected on 23.11.2023. The second bail application, being BA2 No.145 of 2024, was rejected on 31.07.2024.
Having considered, this Court does not see any reason, which may entitle the applicant to bail. Accordingly, the bail application deserves to be rejected.
The bail application is rejected.