Kangra vs State Of Himachal
2021 Latest Caselaw 3811 HP

                                 1

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 10TH DAY OF AUGUST, 2021
                              BEFORE
              HON'BLE MR. JUSTICE RAVI MALIMATH,




                                                            .
                        ACTING CHIEF JUSTICE





                                 &
        HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





               CIVIL WRIT PETITION No.3660 of 2021

            Between:-





              RAJNEESH KUMAR, AGED 32
              YEARS, S/O SH. PUNI CHAND,
              VILLAGE BHAATI, TEHSIL
              JAWALAMUKHI, P.O.

              JWALAMUKHI, DISTRICT
              KANGRA (H.P.).

              PRESENTLY UNDERGOING HIS
              SENTENCE IN DISTRICT JAIL
              DHARAMSHALA, DISTRICT


              KANGRA, HIMACHAL              .......PETITIONER
              PRADESH.
              (BY MS. SHEETAL VYAS, ADVOCATE)




              AND





       1.     STATE OF HIMACHAL
              PRADESH, THROUGH
              PRINCIPAL SECRETARY





              (HOME) TO THE GOVERNMENT
              OF HIMACHAL PRADESH, H.P.
              SECRETARIAT, CHHOTA
              SHIMLA-1, H.P.
       2.     DIRECTOR GENERAL OF
              PRISONS, HIMACHAL
              PRADESH, BLOCK NO.31,
              SDA COMPLEX KASUMPTI,
              SHIMLA-9.
       3.     DEPUTY COMMISSIONER,
              KANGRA, DISTRICT KANGRA.




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        4.     SUPERINTENDENT OF JAIL,
               DHARAMSHALA, DISTRICT
               KANGRA, HIMACHAL
               PRADESH.                                        .......RESPONDENTS




                                                                            .
          (BY SH. ASHOK SHARMA, ADVOCATE





          GENERAL WITH SH. RANJAN SHARMA,
          SH. VIKAS RATHORE AND MS. RITTA
          GOSWAMI,    ADDITIONAL    ADVOCATE
          GENERALS AND MS. SEEMA SHARMA,





          DY. ADVOCATE GENERAL)
    ____________________________________________________

                   This Writ Petition coming on for orders this day,





    Hon'ble Mr. Justice Ravi Malimath, passed the following:

                                   ORDER

. Ms. Seema Sharma, learned Deputy Advocate General,

submits that parole has been granted to the petitioner. Her

submission is placed on record.

2. In view of the subsequent developments, the learned

counsel for the petitioner does not intend to prosecute this

petition. Hence, this petition is dismissed as withdrawn.

                                                              ( Ravi Malimath )
                                                             Acting Chief Justice




                                                            ( Jyotsna Rewal Dua )
             August 10, 2021                                      Judge
               (Yashwant)

___________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment? Yes.