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Judgment
6 paragraphs · 139 wordsRavindra Maithani, J
Applicant is in judicial custody in Sessions Trial No.169 of 2025, arising out of FIR No.232 of 2024, under Sections 3(5), 111, 109(1), 121(2), 132, 191(3) of the BhartiyaNyaya Sanhita, 2023, Police Station Gadarpur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the fourth bail application. The first bail application, being BA1 No.275 of 2025, was rejected on 26.06.2025. The second bail application, being BA2 No.220 of 2025, was rejected on 08.01.2026 and the third bail application, being BA3 No.07 of 2026, was rejected on 09.03.2026.
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.