CHETAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with the Case Crime No. 126 of 2020, registered at police station Vikas Nagar, District Dehradun.

(2.) Applicant is in judicial custody under Ss. 302, 120B and Sec. 201 of the Indian Penal Code, 1860.

(3.) The First Bail Application (No.1884 of 2020) was dismissed on 9/8/2021 by coordinate Bench.