OM PARDEEP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A BSF soldier, who is apprehending arrest for establishing sexual relations with a girl aged 26 years, under the false promise of marrying her, has come up before this Court under Section 439 of the Code of Criminal Procedure, 1973, seeking permission to surrender before this Court, and simultaneously seeking release on ad-interim bail.

(2.) Earlier, the petitioner had filed the following bail petition before this Court:

(3.) The bail petition is silent about criminal history, however, Mr. Naresh Kaul, learned counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.