NITIN SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) An under-trial prisoner, who is facing trial for possessing commercial quantity of Charas, has come up before this Court under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking interim bail, to get his ailing father medically checked up.

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

(3.) Paragraphs 2(ii) to (v) of the petition read as follows: