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Judgment
6 paragraphs · 97 wordsRavindra Maithani, J
Applicant Mehfooz is in judicial custody in FIR No.590 of 2022, under Sections 395 and 412 IPC, Police Station Kotwali Laksar, District Haridwaar. He has sought his release on bail.
This is the second bail application. The first bail application, being BA1 No.1820 of 2023, was rejected on 12.09.2023.
Heard learned counsel for the parties and perused the record.
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.