AMREEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Amreen is in judicial custody in FIR No.01 of 2020, under Ss. 302 and 120-B IPC, Police Station- Bhimtal, District- Nainital. She has sought his release on bail.

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

(3.) This is the third bail application. The first bail application, being BA1 No.1051 of 2020, was rejected on merits on 14/6/2022. The second bail application, being BA2 No.249 of 2022, was dismissed in non-prosecution on 17/11/2022.