VIKRAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) An under-trial prisoner, in custody since 23/2/2018, for possessing commercial quantity of Charas, has come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) Earlier, the petitioner had filed a petition under Sec. 439 CrPC before the concerned Sessions Court. However, vide order dtd. 12/11/2020, the same was dismissed as withdrawn.

(3.) In Para 4 of the application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.