Subodh vs State Of H.P
2021 Latest Caselaw 2317 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MP (M) No.424 of 2021.

Decided on: 19th March, 2021.

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             Subodh                                                      ..Petitioner.





                                               Versus

             State of H.P.                                               ...Respondent.





             Coram

The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1 For the petitioner : Mr. Yashveer Singh Rathore, Advocate with Mr. Ajit Sharma, Advocate.

For the respondent : Mr. S.C. Sharma and Mr. P.K. Bhatti, Addl. Advocate Generals.

ASI Dhyan Singh, Police Station, Nerwa, District Shimla, present in person.

Chander Bhusan Barowalia, Judge (oral).

Police report filed.

2. Learned counsel appearing on behalf of the petitioner seeks

permission to withdraw the present petition with liberty to file afresh in

the appropriate Court, as and when required. Permission granted. At

this stage, taking into consideration the request, as made by learned

counsel appearing on behalf of the petitioner, the present petition is

dismissed as withdrawn, with liberty to file afresh, in the appropriate

Court, as and when required. Learned counsel for the petitioner states

that the petitioner is behind the bars since long and in these

circumstances, the learned Court below be directed to dispose of the

matter within the stipulated time. It is further ordered that the learned

Court below will try to dispose of the matter at the earliest possible.

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

3. The petition, as also pending application(s), if any, shall

stand(s) disposed of.

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                                     (Chander Bhusan Barowalia)
    19th March, 2021                             Judge
     (CS)





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