Ajay Kalra vs State Of Uttarakhand
2022 Latest Caselaw 1144 UK

HIGH COURT OF UTTARAKHAND AT NAINITAL

       SECOND BAIL APPLICATION No.14385 of 2021
                         In
            CRIMINAL APPEAL No.10 of 2016


Ajay Kalra                                        ...Appellant

                            Versus

State of Uttarakhand                         ...Respondent


Present:-
            Mr. Mohd. Safdar, learned counsel for the appellant.
            Mr. V.K. Gemini, learned Deputy Advocate General
            for the State of Uttarakhand.



Corum: Hon'ble Ravindra Maithani, J.

Hon'ble Alok Kumar Verma, J.

Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the

judgment and the order dated 16.11.2015 passed in

Sessions Trial No. 334 of 2013, State vs. Ajay Kalra under

Section 302 of I.P.C. by the court of 3rd Additional

Sessions Judge, Haridwar. The appellant has sought his

bail in this appeal.

2. This is a second bail application. The first

bail application was rejected on merit on 20.10.2016.

3. Heard learned counsel for the parties and

perused the record.

4. The learned counsel for the appellant would

submit that there is no new ground to enlarge the

appellant on bail.

5. Since, it is stated that there is no new ground

for consideration of this second bail application,

accordingly, the Second Bail Application deserves to be

rejected.

6. This Second Bail Application is rejected.

____________________ RAVINDRA MAITHANI, J.

___________________ ALOK KUMAR VERMA, J.

Dt: 06.04.2022 Neha/Pant