JUDGEMENT
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(1.) The High Court has rejected this Petition on the ground that there are 45 cases of heinous crime pending against the petitioner Since the petitioner is accused in a murder case and is involved in 45 other cases of heinous crime, we are not inclined to grant bail.
(2.) The Special Leave Petition is dismissed accordingly.
(3.) Pending applications, if any, stand disposed of.;
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