RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) An under-trial prisoner, aged 25 years and is facing trial for possessing commercial quantity of Charas, has come up before this Court under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking interim bail, because of medical treatment of his female child.

(2.) Paragraph-6 of the bail petition mentions the petitioner having no criminal history.

(3.) Mr. Ravi Tanta, learned for the petitioner has argued that the petitioner is seeking bail for a limited period because his daughter is undergoing treatment at I.G.M.C., Shimla as she is suffering from Global Development Delay. To support this fact he has annexed the photocopy of medical record of his child.