AJAY KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner, who is in custody, has come up before this Court seeking regular bail on the grounds that investigation is complete, the police report under section 173 (2) CrPC stands filed, and the accused is in custody for long time.

(2.) Earlier, the petitioner had filed the following bail petitions under Section 439 CrPC:

(3.) The petitioner has following criminal history:-