A.Mateen. J. - (1.) HEARD learned counsel for the applicant and the learned Additional Government Advocate. Gone through the FIR, bail rejection order and injury report of Smt. Manju Devi. The applicant happens to be husband of the injured, who has received contusions upon her body. As stated by the learned counsel for the applicant the applicant is behind the bars from about four months. I do not find any merit so as to release the applicant on bail at this juncture. Prayer for bail is refused and the application is rejected at this stage.;