Vipan Kumar vs State Of H.P
2021 Latest Caselaw 2324 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MP (M) No.240 of 2021.

Decided on: 19th March, 2021.

______________________________________________

.

             Vipan Kumar                                                 ..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. Sanjeev Kumar Suri, Advocate. For the respondent : Mr. S.C. Sharma and Mr. P.K. Bhatti,

Addl. Advocate Generals.

ASI Naresh Kumar, Police Station Bangana, District Una, 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dismissed as withdrawn, with liberty to file afresh, in the appropriate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 having two small children to support them 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.

.

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





                        r           to