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Judgment
5 paragraphs · 92 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Case Crime No.507 of 2023, under Sections 274, 275, 276, 419, 420, 467, 468, 471 IPC, Police Station Kotwali Gangnahar Roorkee, District Haridwar. He has sought his release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.2693 of 2023, was rejected on 06.05.2024.
3.
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.
4.
The bail application is rejected.