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Judgment
8 paragraphs · 103 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.863 of 2021, under Sections 452, 504, 506 & 120-B IPC, Police Station Kotwali Manglor, District
Haridwar, Uttarakhand. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the third bail application of the applicant. The first bail application was rejected on 17.04.2023 on merits and the second bail application was
also rejected on 21.06.2024.
This Court is of the view that there is no new ground to enlarge the applicant on bail.
The third bail application is rejected.