H.C. Mishra, J. - (1.) HEARD learned counsel for the petitioner and the learned counsel for the State. The petitioner has been made accused in Mahagama P.S. Case No. 93 of 2011 corresponding to G.R No. 692 of 2011 for the offence under Sections 302/ 34 of the I.P.C.
(2.) THE petitioner is the father -in -law of the deceased and it is alleged that the deceased was murdered in the house by burning. The dead body of the deceased was found in the house of the petitioner with 95% burn injuries. The bail application of this petitioner was earlier rejected by order dated 21.9.2011 in B.A No. 6253 of 2011.
(3.) LEARNED counsel for the petitioner has renewed the prayer for bail. In the facts of this case, I am not inclined to reconsider the prayer for bail of the petitioner. Accordingly, the prayer for bail of the petitioner, Md. Nazir Ansari @ Nazir Ansari is, hereby, rejected.;