NITIN VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) An under-trial prisoner, who is facing trial for committing murder, has come up before this Court under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking interim bail, to get himself medically checked up.

(2.) In Para 16 of the bail application, the petitioner declares having no criminal history.

(3.) Paragraphs 8 and 9 of the petition read as follows: