Vikaran Alias Lucky vs State Of Himachal Pradesh
2021 Latest Caselaw 1479 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                        CrMP(M) No. 2286 of 2020
                                       Decided on: March 1, 2021




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    _______________________________________________________________





    Vikaran alias Lucky                           ...........Petitioner
                                   Versus
    State of Himachal Pradesh                        ....Respondent
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Naresh K. Sharma, Advocate.





    For the Respondent                     :      Mr. Sudhir Bhatnagar and Mr.
                                                  Arvind   Sharma,    Additional
                                                  Advocates General with Mr.
                                                  Kunal Thakur, Deputy Advocate
                        r                         General.

                  THROUGH VIDEO-CONFERENCING
    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned Additional Advocate General, on instructions, states

that only two prosecution witnesses remain to be examined, as

such, there appears to be no justification to pass any order in the

instant case.

2. Consequently, in view of above, learned Counsel appearing

for the petitioner seeks permission to withdraw the present petition

with liberty to file afresh at an appropriate stage, if so required and

desired. However, having taken note of the fact that the bail

petitioner is behind bars since 24.9.2017 and only two prosecution

witnesses remain to be examined, learned Court below is directed

to conclude the trial expeditiously, preferably on or before

30.4.2021. Needless to say, this Court apart from issuing

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

directions on judicial side, has been also directing learned Courts

below on administrative side to conclude trials of under-trials, who

.

are behind bars for considerable period, so that their freedom is

not curtailed for an indefinite period. Registry to apprise learned

Court below with regard to passing of this order, enabling it to do

the needful well within the time stipulated by this court.

(Sandeep Sharma) Judge

March 1, 2021 (vikrant)