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Judgment
4 paragraphs · 101 words
Hon'ble Shri, Rakesh Mohan Pandey, Judge
1.
None appears nor any representation made on behalf of the appellant to press to this bail application/appeal on repeated calls even on second rounds.
2.
From perusal of the bail application, it is evident that the present bail application suffers from various defects, as pointed out by the Registry and till date, the defects have not been cured.
3.
In view of the above, the present bail application is dismissed on this ground alone, with liberty to the applicant to file a fresh application after curing the defects as pointed out by the Registry.