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Judgment
5 paragraphs · 84 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Case Crime No.707 of 2022, under Sections 302, 120-B IPC, Police Station Gangnahar, District Haridwar. She has sought her release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.1634 of 2023, was rejected on 17.08.2023.
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.