VIJAY KUMAR VERMA,J. - (1.) HEARD Sri S.K. Srivastava, Advocate, holding brief of Sri P.C. Srivastava, Counsel for the ap­plicant and AGA for the State.
(2.) IN this case, second bail applica­tion has been moved on behalf of applicant Ram Naresh seeking bail in Case Crime No. 283 of 2006, under sections 147, 148, 149, 302, IPC, P.S. Shikohabad, District Firozabad. The first bail application bearing No. 26685 of 2006 was rejected on merit vide order dated 14.8.2007 passed by Hon'ble R.N. Mishra, J.
(3.) CERTAIN arguments on merit has been made by learned Counsel for the ap­plicant in this second bail application, but in view of law laid down by Division Bench of this Court in the case of Satya Pal v. State of U.P., 1998 (37) ACC 287 and observations made by Hon'ble Apex Court in Kalyan Chandra Sarkar etc. v. Rajesh Ranjan @ Pappu Yadav, 2005 (51) ACC 727 second bail application on the same ground which were available at the time of dismissal of 1st bail application is not maintainable.;