TEJ SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) A habitual offender, who is again in prison for holding hostage the pump operator, and after locking him, stealing the water pumps, and subsequently selling the metal, has come up before this Court under Section 439 of CrPC, seeking bail.

(2.) Earlier, the petitioner had filed the following bail petition:

(3.) Para No.11 of the bail petition and status report mentions the following criminal history: