S.K. Seth, J. - (1.)Heard.
(2.)This is a repeat (second) application under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant.
(3.)Applicant has been arrested in connection with Crime No. 22/2016 registered at Police Station Barghat for offences punishable under Sections 427, 147, 148, 149, 307, 302 of the IPC and Section 25 and 27 of the Arms Act. His earlier application for the same relief was considered and rejected on merit vide order dated 28.11.2016.