CHRISTOPHER NOBLE Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of bail in case FIR No.302 of 2021, dtd. 17/10/2021, registered under Sec. 14 of the Foreigners Act and Sec. 120-B of IPC at Police Station Sadar Kullu, District Kullu, H.P.

(2.) It is averred in the petition that the petitioner is innocent and has been roped in a false case. He has been kept behind the bars for last about one year without any fault on his part. The challan has been presented in the Court and no fruitful purpose shall be achieved by keeping the petitioner behind the bars. Learned counsel for the petitioner further contended that the petitioner shall abide by all the terms and conditions as may be imposed at the time of granting bail to the petitioner and will regularly attend the hearings during the trial.

(3.) On the other hand, the bail petition has been opposed by learned Additional Advocate General on the grounds that the petitioner is a habitual offender and has no respect for the law. He is a foreign national and is residing in India for the last more than five years without valid documents. The instructions dtd. 24/11/2022 have also been placed on record, which contains the entire background of the petitioner and his past conduct.