GURPREET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following:

(2.) A perusal of the petition reveals that the petitioner straightaway filed the bail petition before High Court, which is permissible given the decision of a three Judges Bench of HP High Court, in Mohan Lal v Prem Chand, AIR 1980 HP 36, (Para 9 & 15), wherein the Full bench holds that a person can directly apply for an anticipatory bail or regular bail to the High Court without first invoking the jurisdiction of the Sessions Judge.

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