Jagdish Kumar vs State Of H.P
2023 Latest Caselaw 7118 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.1376 of 2023 Decided on: 1st June, 2023 _________________________________________________________________

.

    Jagdish Kumar                                                           ....Petitioner





                                       Versus





    State of H.P.                                                            ...Respondent

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

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Ms. Heena, Advocate vice Ms. Kiran Dhiman, Advocate.

For the respondent: Ms., Leena Guleria, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

The petitioner prays for grant of regular bail in FIR

No. 64/2020 dated 27.06.2020, registered under sections 20

and 29 of the Narcotic Drugs and Psychotropic Substances

Act (the Act in short) at Police Station Janjahali, district

Mandi, H.P.

2. Petitioner's last bail petition bearing Cr.MP(M) No.

1056 of 2020 was dismissed as withdrawn on 09.05.2023.

Faced with this, learned counsel for the petitioner sought

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

permission to withdraw the present petition with liberty to

file afresh at an appropriate stage in accordance with law, if

need so arises. 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petition is dismissed as withdrawn with leave and liberty as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.

    June 1, 2023
                    r         to                 Jyotsna Rewal Dua
                                                       Judge

       R.Atal