LAWS(HPH)-2021-9-52

PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On September 21, 2021
PRADEEP KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest, for sexually exploiting his two minor daughters, has come up before this Court under Sec. 439 CrPC, seeking regular bail.

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

(3.) The bail petition is silent about criminal history, however, Mr. Vipin Pandit, learned 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.