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Judgment
7 paragraphs · 93 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Case Crime No.863 of 2021, under Sections 302, 452, 504, 506 & 120-B IPC, Police Station Manglaur, District
Haridwar. He has sought his release on bail.
2.
Heard learned counsel for the parties and perused the record.
3.
This is the second bail application of the applicant. The first bail application was dismissed as withdrawn on 23.06.2023.
4.
This Court is of the view that there is no new ground to enlarge the applicant on bail.
5.
The second bail application is rejected.