LAWS(HPH)-2021-8-152

GULAB SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On August 26, 2021
GULAB SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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

(3.) In Para 7 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.