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Judgment
Gautam Kumar Choudhary, J
Heard learned counsel for the parties.
The petitioner named above has been made accused in connection with Latehar P.S. Case No. 233 of 2023 (S.T. No. 184 of 2024, G.R. No. 321 of 2024)) for the offence registered under Sections 395, 397 and 412 of the Indian Penal Code and Section 3/4 of Damage of Property Act, pending in the court of Additional Sessions Judge-1, Latehar.
Earlier the prayer for bail of this petitioner was rejected twice by this Court on merit. Prayer for bail of the petitioner is being renewed on the ground that after framing of charge, two witnesses have been examined. Further, one of the witnesses has not identified the petitioner to be involved in the place of incidence.
Learned counsel for the State has opposed the prayer for bail.
On perusal of the earlier order, it appears that the regular bail of the petitioner was earlier rejected twice on merit and I do not find any change of circumstance for renewing his prayer for bail. Accordingly, the prayer for bail of the petitioner is rejected again.