AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 88 wordsRavindra Maithani, J
1.
Applicant Ravindra is in judicial custody in Case Crime No.987 of 2022, under Sections 304-B, 316 and 302 IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.617 of 2023, was rejected on 10.01.2024.
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.