LAWS(HPH)-2021-9-62

SHASHI Vs. STATE OF HIMACHAL PRADESH

Decided On September 22, 2021
SHASHI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) ' Anoop Chitkara, J.

(2.) Earlier, the petitioner had filed bail application No.284/21, which was dismissed by the learned Additional Sessions Judge, Nalagarh, District Solan, H.P. vide order dtd. 6/9/2021.

(3.) Learned counsel for the petitioner submits that the petitioner has no criminal history.