Anuj Vs State Of Uttarakhand

Uttarakhand High Court 31 Dec 2024 Third Bail Application No. 72 Of 2024 (2024) 12 UK CK 0093
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Third Bail Application No. 72 Of 2024

Hon'ble Bench

Ravindra Maithani, J

Advocates

Pooran Singh Rawat, Siddhartha Bisht

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 452, 504, 506

Judgement Text

Translate:

Ravindra Maithani, J

1. Applicant is in judicial custody in FIR No.863 of 2021, under Sections 452, 504, 506 & 120-B IPC, Police Station Kotwali Manglor, District

Haridwar, Uttarakhand. He has sought his release on bail.

2. Heard learned counsel for the parties and perused the record.

3. This is the third bail application of the applicant. The first bail application was rejected on 17.04.2023 on merits and the second bail application was

also rejected on 21.06.2024.

4. This Court is of the view that there is no new ground to enlarge the applicant on bail.

5. The third bail application is rejected.

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