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Judgment
5 paragraphs · 92 wordsRavindra Maithani, J
1.
Applicant Anita @ Sapna is in judicial custody in FIR No.0119 of 2021 (Sessions Trial No.34 of 2021), under Sections 304 IPC, Police Station Thanna Kotwali Pithoragarh, District Pithoragarh. She has sought her release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.468 of 2022, was rejected on 04.08.2022.
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.