DEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, who is in judicial custody for burning a cow-shed alongwith two cows, has come up before this Court under Section 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking regular bail.

(2.) In Para 6 of the bail application, the petitioner declares having no criminal history.

(3.) Briefly, the allegations against the petitioner are that on 6.1.2021, under the influence of liquor, the petitioner sat on fire the cow-shed of the complainant alongwith two cows. In that fire, cow-sheds of other villagers were also burnt, which led to the registration of the FIR, mentioned above.