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Judgment
5 paragraphs · 92 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Sessions Trial No.98 of 2022, State Vs. Pawan Rawat and Others, which is based on FIR No.12 of 2022, under Section 304-B IPC, Police Station Ranipokhari, District Dehradun. She has sought her release on bail.
2.
This is the second bail application. The first bail application was rejected on 24.09.2022.
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.