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Judgment
5 paragraphs · 96 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in FIR No.583 of 2022, under Sections 307, 386, 34, 120-B, 504 and 506 IPC and Section 25 of the Arms Act, 1959, Police Station Haldwani, District Nainital. He has sought his release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.1480 of 2023, was rejected on 22.05.2024.
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.