H. C. Mishra, J. - (1.) HEARD learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 395/397/412 of the Indian Penal Code in connection with Jasidih P.S. Case No. 242 of 2010, corresponding to G.R. No. 1125 of 2010. (S.T. No. 114 of 2011)
(2.) THE case relates to dacoity in the house and from possession of the petitioner, the looted articles and box with the photographs of the informant were recovered. The bail application of the petitioner was rejected earlier by order dated 14.12.2011 in B.A. No. 8359 of 2011. Learned counsel for the petitioner has renewed the prayer for bail of the petitioner In the facts and circumstances of the case, I am not inclined to reconsider the prayer for bail of the petitioner Kailash Hajra @ Kaila Hazra @ Kaila Paswan. Accordingly, prayer for bail stands rejected.;