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Judgment
6 paragraphs · 127 wordsRavindra Maithani, J
Applicant Nazar is in judicial custody in Case Crime No.524 of 2020, under Sections 363, 366 and 376 IPC and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Rudrapur, District Udham Singh Nagar. He has sought his release on bail.
This is the third bail application. The first bail application, being BA1 No.1854 of 2020, was rejected on 21.02.2022 and the second bail application, being BA2 No.310 of 2022 was rejected on 25.02.2023.
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.