Manu Rana vs State Of Himachal Pradesh
2023 Latest Caselaw 17316 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                          SHIMLA
                                                      Cr.MP(M) No.:2414 of 2023
                                                      Decided on: 01.11.2023




                                                                        .

    Manu Rana                                                            ...Petitioner

                                           Versus





    State of Himachal Pradesh                                            ...Respondent

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1
     Whether approved for reporting?
    For the petitioner:   Mr. Sarthak Mehta, Legal Aid
                          Counsel.

    For the respondent: Mr. Rupinder Singh Thakur,

                        Additional Advocate General, with
                        Mr. Sumit Sharma, Deputy Advocate
                        General and Mr. Rajat Chauhan, Law
                        Officer.



                        ASI Sanjeev Kumar, Police Station,
                        Sadar, Bilaspur, H.P., present in person.




    Ajay Mohan Goel, Judge (Oral)

By way of this petition filed under Section 439 of

the Code of Criminal Procedure, the petitioner has prayed for

grant of bail in FIR No. 66 of 2020, dated 04.04.2021,

registered under Sections 20, 25 and 29 of the Narcotic Drugs

and Psychotropic Substances Act, 1985, at Police Station State

Sadar, District Bilaspur, H.P.

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

2. Status report filed, which is ordered to be taken on

record.

3. The Court stands informed that statements of all the

.

prosecution witnesses stand recorded and now the matter is

listed for recording the statement of the accused under Section

313 of the Criminal Procedure Code. The Court has further

been informed that in the bail petition of the other co-accused,

this Court has been pleased to observe that learned Trial Court

should make endeavour to expedite the trial subject to its

roster.

4. Accordingly, taking into consideration the stage of

the case, this petition is disposed of with the observation that

learned Trial Court be make endeavour to expedite the case

subject to its roster, however, liberty is reserved to the petitioner

to approach the Court afresh in case there is any inordinate

delay in the completion of the trial.

(Ajay Mohan Goel) Judge

November 01, 2023 (Rishi)