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 · 101 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.251 of 2020, under Sections 420, 406, 467, 468, 471 IPC, Police Station Kichha, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the third bail application of the applicant. The first bail application was dismissed in non-prosecution. The second bail application was rejected on 06.12.2021 on merits.
This Court is of the view that there is no new ground to enlarge the applicant on bail.
The third bail application is rejected.