G.P.Srivastva, J. - (1.) This is an application moved on behalf of appellant Rakesh, second time, with the prayer for bail who has been convicted and sentenced under Section 304-B I.P.C. to ten years rigorous imprisonment and fine of Rs. 5000/- and under Section 201 I.P.C. one year rigorous imprisonment and fine of Rs. 1000/- in Session Trial No. 275 of 1994 State v. Khacher Mal and Ors. under Sections 304-B/201 I.P.C. P.S. Sadabad district Hathras.
(2.) The prayer of bail earlier of the appellant Rakesh was rejected by this Court on merit vide order dated 2.12.2005. The appellant in the alternative has prayed for short term bail for his treatment.
(3.) I have heard Sri D.K. Dewan learned Counsel for the appellant/applicant, Sri Rajesh Kumar Srivastava for opposite party and learned A.G.A.;