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Judgment
5 paragraphs · 102 wordsRavindra Maithani, J
Applicant Rohan is in judicial custody in Case Crime No.107 of 2022, under Sections 363, 366-A, 376(3), 120-B IPC and Sections 3(a)/4(ii), 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Kotwali Jwalapur, District Haridwar. He has sought his release on bail.
This is the second bail application. The first bail application, being BA1 No.1456 of 2022, was rejected on 21.03.2023.
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.