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Judgment
6 paragraphs · 100 wordsRavindra Maithani, J
Applicant Diwan Singh is in judicial custody in FIR No.14 of 2021, under Sections 324, 504, 506, 147, 149, 304 IPC, Police Station Danya, District Almora. He has sought his release on bail.
This is the fourth bail application. The third bail application, being BA3 No.28 of 2022, was rejected on 17.08.2022.
Heard learned counsel for the parties and perused the record.
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.
The bail application is rejected.