CRLA/365/2018
2021 Latest Caselaw 1548 UK

       IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
      THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                           CHAUHAN

                                   AND

            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

           IA SECOND BAIL APPLICATION NO. 15967 OF 2021

                                     IN

                  CRIMINAL APPEAL No. 365 OF 2018

                         20TH APRIL, 2021
     Between:
     Sagar alias Bablu                                  ...Appellant.

     and


     State of Uttarakhand                              ...Respondent

     Counsel for the appellant:               Ms.    Lovely    Grover,
                                              learned Amicus Curiae
                                              for the appellant.

     Counsel for the respondent               :Mr. J.S. Virk, learned
                                              Deputy         Advocate
                                              General for the State of
                                              Uttarakhand.


     The Court made the following:

JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


           This Second Bail Application has been moved on

the basis of the merits of the case. However, the First

Bail Application was already dismissed on merits, by this

Court, by its order, dated 31.07.2020.


2.         Since this Court does not have the power of

review,     and    since     there       is    no   change    in   the


                                     1
 circumstances, the Second Bail Application is not even

maintainable. Hence, it is, hereby, dismissed.



                   _____________________________
                   RAGHVENDRA SINGH CHAUHAN, C.J.



                                  ___________________
                                  ALOK KUMAR VERMA, J.

Dt: 20th April, 2021 Rathour