Tara Chand vs State Of H.P
2023 Latest Caselaw 1604 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.205 of 2023 Decided on: 28th February, 2023

.

_________________________________________________________________

Tara Chand ....Petitioner

Versus

State of H.P. ...Respondent _________________________________________________________________ Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Nikhik Chugh, Advocate vice Mr. Manoj Pathak, Advocate.

For the respondent: Ms. Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

This bail petition pertains to FIR No.203 of 2020 dated

27.08.2020, registered under Sections 20 and 29 of Narcotic Drugs

& Psychotropic Substances Act, at Police Station Dhalli, District

Shimla, H.P.

2. Status report stands filed. Record has also been

produced.

3. Learned counsel for the petitioner submits that he is

under instructions to withdraw the present bail petition.

Accordingly, the present petition is dismissed as withdrawn.

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

Pending miscellaneous application(s), if any, also stand disposed

of.

.

                                                   Jyotsna Rewal Dua
                                                         Judge
    February 28, 2023
          R.Atal





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