- (1.) Heard Sri S.V. Singh, learned counsel for the appellants-applicants and the learned A.G.A.
(2.) This is the fifth bail application filed on behalf of the accused appellants namely Birjesh and Virendra convicted for the offences under Sections 302/34, 307/34 I.P.C. in S.T. No.118 of 2002 and separately accused appellant Brijesh Singh convicted for the offences under Section 25, Arms Act in S.T. No.687 of 2006.
(3.) The first criminal misc. bail application was rejected by another bench of this court on 27.03.2008 and the second criminal misc. bail application was rejected on 16.09.2008. Both the applications were rejected after considering the merits of the case. The third bail application was rejected due to non-appearance of the counsel for the appellants. The fourth bail application was rejected by order dated 01.08.2013 on the ground that the grounds taken therein touching the merits of the case had already been considered at the time of first and second bail application and there was no ground to release the appellants on bail.;