Dublu vs Unknown
2021 Latest Caselaw 4893 HP

       IN      THE      HIGH      COURT OF         HIMACHAL            PRADESH,
                                        SHIMLA
                     ON THE 4th DAY OF OCTOBER, 2021




                                                                      .
                                        BEFORE





                 HON'BLE MR. JUSTICE AJAY MOHAN GOEL

              CRIMINAL MISC. PETITION (MAIN) No.1806 of 2021





    Between:
    RAJESH SHARMA, SON OF
    SH. SHEELA DUTT, AGED
    ABOUT 27 YEARS, THROUGH





    HIS   NEXT   FRIEND    AND
    BROTHER     SH.    PRABHAT
    KUMAR SHARMA, RESIDENT
    OF   VILLAGE    BUD,   P.O.

    DUBLU, SUB-TEHSIL JUNGA,
    DISTT. SHIMLA, H.P.

                                                                    ....PETITIONER.

    (BY SHRI VIPIN PANDIT, ADVOCATE)


    AND
    STATE    OF              HIMACHAL
    PRADESH.




                                                                 ....RESPONDENT.





    (BY SHRI ADARSH SHARMA, SHRI SUMESH RAJ AND SHRI
    SANJEEV SOOD, ADDITIONAL ADVOCATES GENERAL, WITH





    MR. KAMAL KANT CHANDEL, DEPUTY ADVOCATE GENERAL.


    Whether approved for reporting?1 No
            This petition coming on for orders this day, the Court passed the following:



                                     JUDGMENT

By way of this petition, the petitioner has prayed for

grant of bail, in FIR No.56 of 2021, dated 29.08.2021, registered

under Sections 20 and 29 of the Narcotics Drugs & Psychotropic

Substances Act, at Police Station, Kandaghat, District Solan, H.P.

.

2. Heard learned counsel for the parties. Status report

perused. Learned counsel for the petitioner submits that besides

the fact that the petitioner has been falsely implicated in the case,

otherwise also the quantity allegedly recovered is only

intermediate. He, accordingly, submits that the petitioner be

ordered to be released on bail.

3. Learned Additional Advocate General, while drawing

the attention to the Court to the order passed in a similar

application filed by the petitioner, by the Court of learned Special

Judge-III, Solan District Solan, H.P. in Bail application No.64 ASJ-

II/22 of 2021, titled Rajesh Sharma Versus The State of Himachal

Pradesh, on 14.09.2021, submits that perusal thereof

demonstrates that cogent reasons stand assigned therein as to

why the petitioner has not been ordered to be released on bail and

further there is no change in circumstance as from 14.09.2021, till

the date of filing of this petition so as to warrant grant of bail.

4. Faced with the situation, learned counsel for the

petitioner submits that the petitioner may be permitted to

withdraw this petition, but with liberty to approach the Court at a

subsequent stage, if so advised.

5. Petition is permitted to be withdrawn, with liberty as

prayed for. Petition stands disposed of accordingly.

.

    October 04, 2021                               (Ajay Mohan Goel)
        (rishi)                                           Judge





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