BHANWAR SINGH; ANANGPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Kartikey Hari Gupta, learned counsel for the applicants, Ms. Mamta Joshi, learned Brief Holder for the State and perused the records.

(2.) The applicants are in jail being implicated in Case Crime No. 64 of 2015 which has been registered under Section 302 of I.P.C., at Police Station Khanpur, District Haridwar.

(3.) The first bail application of the applicants has been rejected by this Court vide order dated 15.06.2016. Now the applicants have moved the second application before this Court. There is absolutely no new ground in the second bail.