Pawan Kumar & Anr vs State Of H.P
2023 Latest Caselaw 4978 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.422/2023

.

                                                 Decided on: 01.05.2023





     Pawan Kumar & Anr.                                   ....petitioners

                                            Versus





    State of H.P.                    ...... respondents

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

Whether approved for reporting?1

For the petitioners : r Mr. Naveen Awasthi, Advocate.

For the respondent : Ms. Leena Guleria, Deputy Advocate

General.

Jyotsna Rewal Dua, Judge

Both the petitioners were declared proclaimed offenders

by the learned Trial Court on 25.07.2022. The next order passed by

the learned Trial Court on 17.09.2022 evidences execution of the

proclamations. Thereafter, the matter was ordered to be listed on

21.10.2022 for recording statements of prosecution witnesses. The

petitioners have now assailed the order dated 17.09.2022.

Proceedings in the trial after 17.09.2022 have not been disclosed in

this petition. We are now in May 2023.

2. Learned Additional Advocate General has placed on

record short status report indicating that one of the co-accused-

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

Suresh Kumar was convicted by the learned Trial Court and

sentenced to three months imprisonment with a fine of Rs.10,000/- on

.

28.03.2023. Petition is silent regarding several aspects relevant to the

matter.

Faced with this, learned counsel for the petitioner seeks

permission to withdraw the present petition with liberty to file afresh

with better particulars. Prayer is not opposed. Accordingly, the

present petition is dismissed as withdrawn with leave and liberty as

aforesaid. Pending miscellaneous application(s), if any, also stand

disposed of.

Jyotsna Rewal Dua Judge 1st May 2023

Rohit