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Judgment
5 paragraphs · 84 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Case Crime No.475 of 2022, under Section 376 IPC, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.2847 of 2022, was rejected on 21.02.2024.
3.
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.
4.
The bail application is rejected.