D.K. Sinha, J. - (1.) Already heard Mr. N.K. Prasad, the learned Counsel for the petitioner Dilip Singh . Dilip Kumar Singh. who is in custody since 28.11.2006. for the alleged offence under section 302 and other allied sections of the Indian Penal Code In Sakchi P.S. Case No. 189 of 2005 corresponding to G.R. No. 1714 of 2005.
(2.) The prayer for bail of the petitioner was earlier rejected by this Court. in B.A. No. 1878 of 2007 on 2.5.2007 by a detailed order.
(3.) Heard Mr. A.K. Kashyap, the learned Counsel appearing for the informant and A.P.P. for the State.;