Bua Dass vs State Of Himachal Pradesh
2021 Latest Caselaw 3588 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                        CrMP(M) No. 1395 of 2021
                                      Decided on: August 5, 2021




                                                                                .
    _______________________________________________________________





    Bua Dass                                      ...........Petitioner
                                   Versus
    State of Himachal Pradesh                        ....Respondent
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Gobind Korla, Advocate.





    For the Respondent                     :      Mr. Sudhir Bhatnagar and Mr.
                                                  Desh Raj Thakur, Additional
                                                  Advocates General with Mr. R.P.
                                                  Singh and Mr. Narinder Thakur,
                        r                         Deputy Advocates General.

                  THROUGH VIDEO-CONFERENCING
    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Status report filed by the respondent is on record. Having

perused the status report, learned Counsel appearing for the

petitioner seeks permission to withdraw the present petition at this

stage, with liberty to file afresh at an appropriate stage.

2. In view of above, present petition is disposed of with

liberty as afore-stated.

3. Since the petitioner is behind the bars for more than one

year coupled with the fact that charge has not been framed till

date, this court hopes and trusts that the learned trial Court would

make all out efforts to conclude the trial expeditiously.

Whether the reporters of the local papers may be allowed to see the judgment?

4. Registry to apprise the learned trial Court with regard to

passing of the instant judgment, enabling it to do the needful in

.

terms of the instant judgment.

                                               (Sandeep Sharma)
                                                    Judge





     August 5, 2021
        (vikrant)




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