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Judgment
5 paragraphs · 85 wordsRavindra Maithani, J
1.
Applicant is in judicial custody in Case Crime No.167 of 2020, under Sections 302, 404 IPC, Police Station Prem Nagar, District Dehradun. He has sought his release on bail.
2.
This is the second bail application. The first bail application, being BA1 No.644 of 2021, was rejected on 10.08.2021.
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.