SHARAFAT ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.672 of 2022, under Ss. 376 and 506 IPC, Police Station Patel Nagar, District Dehradun. 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. The first bail application, being BA1 No. 493 of 2023, was dismissed as withdrawn on 22/12/2023. The second bail application, being BA2 No.58 of 2024, was rejected on 4/3/2024. The third bail application has been filed solely on the ground of ill health of the applicant.