SANJAY KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following: FIR No. Dated Police Station Ss. 145/20 23/12/2020 Fatehpur, District Kangra 22/61/85 of NDPS Act

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

(3.) The bail petition is silent about criminal history, however, Mr. Arun Sehgal, Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.