MUKESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for alluring and raping a girl, has come up before this Court, seeking regular bail on the grounds that since 13.11.2019 he is in judicial custody.

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

(3.) In Para 16 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.