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Judgment
9 paragraphs · 140 wordsSUDHANSHU DHULIA, J.
Heard Mr. Harshpal Sekhon, Advocate for the applicant and Mr. Lalit Miglani, Brief Holder for the State.
The applicant is in jail having been implicated in FIR No. 649 of 2012, which has been registered under Sections
147/148/149/302/307/120B/34/174A of IPC, at Police Station Kashipur, District Udham Singh Nagar and is facing trial.
The first and second bail applications of the applicant have already been rejected by this Court vide orders dated 28.07.2014 and 05.01.2015
respectively.
The applicant was earlier granted short term bail on medical grounds, which he has availed. The applicant has filed the present short term bail
application on ground that he is suffering from epilepsy and needs continuous medical check up. This cannot be again a ground for a short term bail.
Consequently, short term bail application is rejected.