Date Of Decision: 07.11.2023 vs State Of Himachal Pradesh
2023 Latest Caselaw 17654 HP

                                            1

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                      Cr.MP(M) No.2778 of 2023





                                   Date of Decision: 07.11.2023
    ___________________________________________________
     Ravi Kumar Kaushik





                                                   ....Petitioner
                            Versus
     State of Himachal Pradesh
                                                  ...Respondent





     ___________________________________________________
     Coram
    Hon'ble Mr. Justice Sushil Kukreja, Judge

    Whether approved for reporting?1

    ________________________________________________
    For the petitioner  : Mr. Sudhir Thakur, Senior Advocate
                          with Mr. Karun Negi and Mr. Somesh
                          Sharma, Advocates.



    For the respondent : Mr.     Jitender    Kumar     Sharma,
                          Additional Advocate General.
                          Shri Man Mohan Singh, Addl. SP,




                          Investigating Officer, Cyber Crime,
                          District Mandi, H.P. present in





                          person.
    ________________________________________________





    Sushil Kukreja, Judge (Oral)

Learned Additional Advocate General for the

respondent-State stated at bar that the petitioner has been

joining the investigation and since the investigation is still in

progress, as such, the status report is not being filed as it may

prejudice the investigation. He further stated that, at this stage,

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

the investigating agency is not going to arrest the petitioner

.

and in the event of his arrest, the investigating agency will give

seven days notice in advance to the petitioner, so that he can

avail the appropriate remedy in accordance with law.

2. In view of the statement of the learned Additional

Advocate General, learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition with

liberty reserved to the petitioner to file the fresh bail application

at the appropriate stage.

3. Therefore, in view of the submission made by

learned counsel for the petitioner, the present petition is

dismissed as withdrawn with liberty, as aforesaid. However, in

the meantime, the petitioner is directed to join the investigation

as and when called by the Investigating Officer.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

                                                 ( Sushil Kukreja )
    November 07, 2023                                  Judge
          (VH)