AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 107 wordsRavindra Maithani, J
Supplementary Affidavit is taken on record. Miscellaneous Application, IA No.1 of 2023, stands disposed of, accordingly.
Applicant Madan Singh is in judicial custody in FIR No.0224 of 2020, under Sections 147, 148, 149, 304, 307 IPC, Police Station Gadarpur, District Udham Singh Nagar. He has sought his release on bail.
This is the second bail application. The first bail application, being BA1 No.2146 of 2021, was rejected on 27.09.2021.
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.