LAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest has come up before this Court under Sec. 439 CrPC, for jointly possessing commercial quantity of charas, has come up before this Court under Sec. 439 of CrPC, seeking bail.

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

(3.) In Para 2 (xii) of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.