SATISH KUMAR Vs. STATE OF H.P. AND OTHERS

JUDGEMENT

(1.) Petitioner Satish Kumar, through the Superintendent of Jail, M.C. Jail, Nahan, has invoked the writ jurisdiction of this Court.

(2.) The issue pertains to the application of provisions of Sec. 427 of the Code of Criminal Procedure (hereinafter referred to as the Code), which read as under:

(3.) Earlier request made by the petitioner for his release stands rejected by the Additional Sessions Judge (2), Mandi, Himachal Pradesh, vide order date 5.7.2016.