Krishan Dev vs State Of Himachal Pradesh
2021 Latest Caselaw 1256 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          Cr.MP(M) No. 2297 of 2020
                                            Decided on: 24.2.2021




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    Krishan Dev                                                                  ...........Petitioner
                                       Versus
    State of Himachal Pradesh                             ..........Respondent
       __________________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1
    For the Petitioner          :    Mr. Naveen K. Bhardwaj, Advocate.
    For the Respondent          :    Mr. Sudhir Bhatnagar & Mr. Arvind





                                     Sharma, Additional Advocates General
                                     with Mr. Kunal Thakur, Deputy Advocate
                                     General and Mr. Sunny Dhatwalia,
                                     Assistant Advocate General.

    __________________________________________________________________

    Sandeep Sharma, Judge (oral):

Having perused status report filed by the respondent-State in

terms of order dated 1.1.2021, learned counsel for the petitioner seeks

permission to withdraw the present petition at this stage with liberty to file

afresh at appropriate stage.

2. Consequently, in view of the above, present petition is

dismissed as withdrawn with liberty as prayed for. However, having taken

note of the fact that only six prosecution witnesses remain to be examined

coupled with the fact that this Court vide orders dated 27.6.2019 and

6.9.2019 passed in Cr.MP(M) Nos. 869 and 1539 of 2019, respectively, had

directed the court below to conclude the trial on or before 31.12.2019, this

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

Court, deems it fit to direct the court below to conclude the trial

expeditiously, preferably within a period of three months from today.

.

Since this Court already on two occasions has already directed the court

below to conclude the trial in time bound manner, further delay, if any, in

conclusion of the trial, will not be appreciated. Learned Additional

Advocate General undertakes to render proper assistance on behalf of

the prosecution, enabling the court below to conclude the trial in terms of

instant order passed by this Court. Needless to say, this Court on judicial

as well as administrative sides, has been repeatedly advising the courts

below to conclude the trial of under trials on top most priority so that their

freedom is not curtailed for an indefinite period. Registry is directed to

apprise the court below with regard to passing of the instant order.

    24th February, 2021                                (Sandeep Sharma),


           manjit                                           Judge