NIRMAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner approaches this Court under Section 439 of the Code of Criminal Procedure praying that directions be issued for his release on bail. It is undisputed before me that the Petitioner had filed another petition being Cr.M.P.(M) No. 531 of 2010 which was dismissed by this Court on 19.6.2010.

(2.) PETITIONER now submits that since the challan has been filed, there is no evidence worth the name against him and that his continuous detention is neither required nor is it warranted by law.

(3.) IT will be open to the prosecution to ask for addition/alteration, if any, of the terms and conditions of this order.