Vikram Kumar vs State Of H.P
2023 Latest Caselaw 8816 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No.1475/2023.

Date of Decision: 03rd July, 2023.

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    Vikram Kumar                                               .....Petitioner.
                                       Versus





    State of H.P                                               .....Respondent.





    Coram

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

For the Petitioner: Mr. Servedaman Rathore, Advocate.

For the Respondent: Mr. Sumit Sharma, Dy. AG.

ASI Hem Raj, P.S. Pachhad, District Sirmour, alongwith the records.

Jyotsna Rewal Dua, Judge

The petitioner has prayed for grant of bail in case FIR

No.57/2020 dated 03.07.2020, under Section 376 of the Indian Penal

Code and Section 4 of POSCO Act, registered at Police Station

Pachhad, District Sirmour, H.P.

2. The respondent/State has filed status report and also

produced the records. Learned Deputy Advocate General submitted

that the prosecution in all has to examine 18 witnesses and

statements of 16 prosecution witnesses have already been recorded.

Only 02 witnesses remain to be examined in the matter and the

matter for said purpose is fixed before the learned Trial Court on

15.07.2023.

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

3. According to the learned counsel for the petitioner,

prosecution witness PW-15 has also been recalled and the matter is

fixed for this purpose as well before the learned Trial Court on

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15.07.2023.

4. Taking into the consideration the fact that trial is now

nearing its conclusion, it will not be appropriate to consider the

instant bail petition at this stage. The petition is accordingly closed.

However, liberty shall be reserved to the petitioner to move fresh

bail petition at an appropriate stage, in accordance with law, in case

need so arises in future.

The petition is disposed of with the above observations.

All pending application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge 03 July, 2023 rd

(CS)