(Presently In Judicial Custody) ... vs State Of Himachal Pradesh
2022 Latest Caselaw 4350 HP

              IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                          ON THE 3rd DAY OF JUNE, 2022
                                    BEFORE
               HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA




                                                                                                        .
                 CRIMINAL MISC. PETITION (MAIN) NO.1910 OF 2021





                Between:-

                  PREM SINGH S/O SH. MANSA RAM, R/O VILLAGE FAGERA,
                  P.O. PANESH, TEHSIL AND DISTRICT SHIMLA, H.P.





                  (PRESENTLY IN JUDICIAL CUSTODY) THROUGH HIS SON
                  MR. GOKUL CHAND AGED ABOUT 50 YEARS, R/O VILLAGE
                  FAGERA, P.O. PANESH, TEHSIL AND DISTRICT SHIMLA, H.P.

                                                                                                 ...PETITIONER





                  (BY MR. ANSHUL ATTRI, ADVOCATE)

                  AND

                  STATE OF HIMACHAL PRADESH
                                       r                                                         ...RESPONDENT

                  (BY MR. SHIV PAL MANHANS, ADDL. AG WITH MR.
                  YUDHBIR SINGH THAKUR, DY. AG)
                  1
                      WHETHER APPROVED FOR REPORTING?


                This petition coming on for orders this day, Hon'ble Mr. Justice
    Chander Bhusan Barowalia, passed the following :

                                                                    ORDER

Learned Additional Advocate General states that challan

stands already presented before the learned trial Court. In view of this,

learned counsel for the petitioner seeks permission to withdraw the

present petition with liberty to file afresh in the appropriate Court, as and

when required. Permission granted.

2. At this stage, taking into consideration the request, as made

by learned counsel for the petitioner, the present petition is dismissed as

withdrawn, with liberty to file afresh, in the appropriate Court, as and

when required. He further states that the petitioner is behind the bars

since long and not having good health, it is expected that the learned Trial

Court will try to dispose of the trial at the earliest possible.

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

3. In view of the above, the instant petition is disposed of, so

also the pending application(s), if any.

.

                                         ( Chander Bhusan Barowalia )





                                                    Judge

    3rd June, 2022 (CS)





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