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Pankaj Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 214 HP

Citation : 2021 Latest Caselaw 214 HP
Judgement Date : 5 January, 2021

Himachal Pradesh High Court
Pankaj Kumar vs State Of Himachal Pradesh on 5 January, 2021
Bench: Chander Bhusan Barowalia
        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       Cr.MP(M) No. 1879 of 2020
                                                       Decided on: 05.01.2021

    Pankaj Kumar                                                                    ....Petitioner




                                                                                  .
                                                 Versus





    State of Himachal Pradesh                                                       ...Respondent

    Coram





    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1 Yes

    (Through video conference)





    For the petitioner:                          Mr. Rajesh Kumar, Advocate.

    For the respondent/State:     Mr. S.C. Sharma and Mr. P.K. Bhatti,
                                  Additional Advocate Generals with Mr.
                               r  Kuldeep Chand Thakur, Deputy Advocate

                                  General.
    ______________________________________________________________________

    Chander Bhusan Barowalia, Judge. (Oral)

Fresh status report stands filed, which is taken on record.

2. At this stage, Mr. Rajesh Kumar, learned counsel for the

petitioner seeks permission to withdraw the present petition. He prays

that taking into consideration the maximum punishment in this case,

as the petitioner is behind the bars since 05.09.2019, the Court below

be directed to expedite the trial. Learned counsel further prays for

liberty to move a fresh bail petition before the appropriate Court, if so

advised, after the consideration on charge. Liberty granted.

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

In view of the prayer made by the learned counsel for the

petitioner, the petition is dismissed as withdrawn with liberty as

prayed for.

.

                                       (Chander Bhusan Barowalia)
    5th
          January, 2021                            Judge
        (sushma)





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