Rangeel Singh vs State Of H.P
2023 Latest Caselaw 8819 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.1654 of 2023 Decided on: 3rd July, 2023 _________________________________________________________________

.

    Rangeel Singh                                                           ....Petitioner





                                       Versus





    State of H.P.                                                            ...Respondent

_________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. Nitin Thakur, Advocate.

For the respondent: Mr. Sumit Sharma, Deputy Advocate

General.

Jyotsna Rewal Dua, Judge

The petitioner prays for grant of regular bail in FIR

No. 15/2022 dated 19.01.2022 registered under sections

304, 308, 420, 468, 471, 201, 109 and 120B of Indian Penal

Code and Sections 39, 40 and 41 of H.P.Excise Act, at Police

Station Sundernagar, District Mandi, H.P.

2. At the very outset, learned counsel for the

petitioner submits that incorrect averments have been made

in para-10 of the bail petition. He prayed for withdrawing this

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

bail petition with liberty to file fresh bail petition with proper

particulars. Prayer is accepted. Accordingly, the present

petition is dismissed as withdrawn with leave and liberty as

.

aforesaid.

The pending miscellaneous application(s), if any,

also stand disposed of.

    July 3, 2023
       R.Atal
                    r         to                   Jyotsna Rewal Dua
                                                         Judge