Shyam Singh vs State Of Himachal Pradesh
2023 Latest Caselaw 371 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Cr.M.P. (M) No. 2403 of 2022




                                                                                          .
                                                            Date of decision: 6.1.2023





    Shyam Singh.                                                                        ...Petitioner.





                                                  Versus

    State of Himachal Pradesh.                                                          ...Respondent.

    Coram




    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1
    For the Petitioner.                      Mr.Vijender Katoch, Advocate.


    For the Respondent:                      Mr.R.P. Singh, Deputy Advocate General.


                        Vivek Singh Thakur, Judge (Oral)

Status report stands filed. Learned Additional Advocate

General informs that trial is at advanced stage as now all remaining

four witnesses have been summoned for 27.2.2023 and trial is likely to

complete in near future.

2. Learned counsel for the petitioner, under instructions,

seeks permission to withdraw this petition subject to direction to the

Trial Court to conclude the trial in a time bound manner and in case of

delay in trial, to file fresh petition for enlarging him on bail.

3. Petitioner/accused has right to file successive bail

application in accordance with law either with this Court or before the

trial Court or any other Court competent to adjudicate the same and for

that purpose no liberty of the Court is necessary.

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

4. In aforesaid facts, petition is dismissed as withdrawn with

direction to the Trial Court to conclude the trial expeditiously as

possible, preferably on or before 13th April, 2023.

.

Petition stands disposed of in aforesaid terms.

                                                   (Vivek Singh Thakur),

    6 January, 2023                                      Judge.
          (Keshav)




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