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Judgment
6 paragraphs · 108 wordsRavindra Maithani, J
Applicant is in judicial custody in Special Sessions No.44 of 2023, under Sections 376(2)(n), 506 IPC and Section 6 read with Section 5(1) of Protection of Children from Sexual Offences Act, 2012, Police Station Kotwali-Gangnahar, Roorkee, District Haridwar. He has sought his release on bail.
This is the second bail application of the applicant. The first bail application was rejected on 06.12.2023 on merits.
Heard learned counsel for the parties and perused the record.
Having considered, this Court is of the view that there is no new ground to enlarge the applicant on bail.
The second bail application is rejected.