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Judgment
6 paragraphs · 102 wordsRavindra Maithani, J
Applicant Tanjeel Ali is in judicial custody in FIR No.401 of 2021, under Sections 302, 201, 392, 201, 411, 120-B and 34 IPC, Police Station Ramnagar, District Nainital. He has sought his release on bail.
This is the second bail application. The first bail application, being BA1 No.2587 of 2021, was rejected on 24.11.2022.
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.