SHARIF ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) An under-trial prisoner, who is facing trial for possessing commercial quantity of "Ganja', 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 10 of the bail application, the petitioner declares having no criminal history.

(3.) Paragraph 3 of the petition reads as follows: