Kamal Ram vs State Of Himachal Pradesh
2023 Latest Caselaw 3111 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                              Cr. MP (M) No. 548 of 2023




                                                                             .
                                                        Date of Decision:28.03.2023





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     Kamal Ram                                                                 ...Petitioner
                                             Versus





     State of Himachal Pradesh                                             ...Respondent
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     Coram:
     The Hon'ble Mr. Justice Sandeep Sharma, Judge.





     Whether approved for reporting?1 .
     -----------------------------------------------------------------------------
     For the Petitioner                  Mr. Vijender Katoch, Advocate.
     For the Respondent                       Mr. Rajan Kahol, Mr. Vishal Panwar
                     r                        and    Mr.   B.C.Verma,   Additional

                                              Advocate Generals with Mr. Rahul
                                              Thakur,    and Mr. Ravi Chauhan,
                                              Deputy Advocate Generals.
     -----------------------------------------------------------------------------------------


     Sandeep Sharma, J. (Oral)

Having carefully perused the status report filed on

behalf of the respondent-State, learned counsel representing the

bail petitioner, seeks permission to withdraw the present petition at

this stage with liberty to file afresh at appropriate stage, in

accordance with law, if required and desired.

2. Accordingly, in view of the aforesaid prayer having

been made by learned counsel representing the petitioner, the

present petition is dismissed as withdrawn with liberty, as prayed

for.

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

3. Having taken note of the fact that the petitioner is

behind the bars since 25.07.2022, this Court hopes an trust that

.

court below would make all out efforts to conclude the trial

expeditiously, preferably within a period of six months. Otherwise

also, it has been already made aware to all Courts on the

administrative side that jail appeals as well as cases of under trial

are required to be heard and decided on priority basis.

4 Registry is directed to apprise the learned Court below

with regard to passing of instant order, to enable it to do the

needful.

(Sandeep Sharma) Judge March 28, 2023 (shankar)