Sikandar vs State Of Himachal Pradesh
2023 Latest Caselaw 3473 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No. 674/2023 Decided on: 04.04.2023

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    Sikandar                                 ......Petitioner





                                            Versus





    State of Himachal Pradesh                   ...... Respondent

........................................................................................... Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner :

For the respondent :

r to Mr. Umesh Kanwar, Advocate.

Mr. Y.P.S. Dhaulta, Mr. Navlesh Verma, Additional Advocates General with Ms.

Seema Sharma & Mr. Sumit Sharma, Deputy Advocates General.

HC Ravinder Kumar No.27, present in person.

Jyotsna Rewal Dua, Judge

Petitioner, presently in custody, as an accused in FIR

No.11/2021, dated 25.01.2021, registered under Sections 21 & 29 of

the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police

Station Damtal, District Kangra H.P., is seeking regular bail, under

Section 439 of the Code of Criminal Procedure.

2. Respondent has filed status report and also produced

the record.

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

3. After arguing the matter for a considerable period of

time, learned counsel for the petitioner seeks permission to withdraw

.

the present petition with liberty to file afresh, at an appropriate stage,

in accordance with law. Prayer being innocuous has not been

opposed by learned Additional Advocate General. Accordingly, the

petition stands dismissed as withdrawn with leave and liberty as

prayed for. Pending miscellaneous application(s), if any, shall also

stand disposed of.

Jyotsna Rewal Dua Judge

4th April, 2023 (rohit)