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Judgment
5 paragraphs · 98 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.0839 of 2023, under Sections 363, 366, 377, 511 IPC and Section 9/10 of the Protection of Children from Sexual Offences Act, 2012, Police Station Laksar, District Haridwar. He has sought his release on bail.
This is the second bail application. The first bail application, being BA1 No.665 of 2024, was rejected on 05.08.2024.
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.