Khurshi Ram vs State Of H.P
2021 Latest Caselaw 455 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                    .
                                     Cr.MP(M) No. 2293 of 2020





                             Date of decision: January 07, 2021.





    Khurshi Ram                                   ......Petitioner.
                              Versus
    State of H.P.                                 .....Respondent.





    Coram
    Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting? 1

    For the petitioner        :      Mr. Manoj Pathak, Advocate.

    For the respondent        :      Mr. Anil Jaswal, Addl. AG with Mr.
                                     Manoj Bagga, Asstt. AG.

                         (Through Video Conferencing).



    Jyotsna Rewal Dua, Judge (Oral)

After going through the status report and having taken

note of the submissions made by learned Additional Advocate General

that the investigation in the FIR is as yet going on, therefore, in the

facts and circumstances of the case, learned Counsel for the petitioner

at this stage seeks permission to withdraw the bail petition with liberty

to file afresh at an appropriate stage. The petition is, therefore,

dismissed as withdrawn with liberty to file afresh at an appropriate

stage.

Jyotsna Rewal Dua Judge.

January, 07, 2021 ( vs)

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