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Judgment
6 paragraphs · 100 wordsRavindra Maithani, J
Applicant Saheen is in judicial custody in FIR No.148 of 2022, under Sections 325, 326, 307, 504 and 506 IPC, Police Station Patel Nagar, District Dehradun. She has sought her release on bail.
This is the second bail application. The first bail application, being BA1 No.92 of 2023, was rejected on 31.03.2023.
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.