____________________________________________________________ vs State Of Himachal Pradesh
2021 Latest Caselaw 317 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Cr. MP(M) No.2219 of 2020




                                                                                .
                                         Date of Decision: 6.01.2021





    ____________________________________________________________
    Dumnu Ram                                         .......Petitioner
                                 Versus





    State of Himachal Pradesh                       .....Respondent.
    ____________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1





    For the Petitioner:               Mr. Lovneesh Thakur, Advocate, through
                        r             video-conferencing.

    For the Respondent:               Mr. Sudhir Bhatnagar, Additional
                                      Advocate General, through video-

                                      conferencing.
    ____________________________________________________________
    Sandeep Sharma, Judge (oral):

Having carefully perused the status report filed on behalf

of the respondent-State, learned counsel representing the bail

petitioner, seeks permission to withdraw the present petition at this

stage with liberty to file afresh at appropriate stage, in accordance

with law, if required and desired.

2. Accordingly, in view of the aforesaid prayer having been

made by learned counsel representing the petitioner, the present

petition is dismissed as withdrawn with liberty as prayed for.

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

3. However, having taken note of the fact that the challan

stands filed in the competent court of law on 4.12.2017, this Court

.

hopes and trust that learned trial Court below shall make all out

efforts to conclude the trial expeditiously, preferably within a period

of six months. Otherwise also, it has been already made aware to all

Courts on the administrative side that jail appeals as well as cases of

under trial are required to be heard and decided on priority basis.

4. Registry is directed to apprise the learned Court below

with regard to passing of instant order, to enable it to do the needful

within stipulated time.

(Sandeep Sharma), Judge January 06,2021 (shankar)