Dhyan Singh @ Pinku vs State Of H.P
2023 Latest Caselaw 17934 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.2821 of 2023 Decided on: 10th November, 2023

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Dhyan Singh @ Pinku ....Petitioner

Versus

State of H.P. ...Respondent _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Yashveer Singh Rathore, r Advocate.

For the respondent: Mr. Pranay Pratap Singh, Additional Advocate General with Mr. Sitharth Jalta, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

The petitioner prays for grant of regular bail in FIR

No. 83 of 2022 dated 05.06.2022, registered under Sections

20 and 29 of Narcotic Drugs and Psychotropic Substances

Act (the Act in short) at Police Station Banjar, District Kullu,

H.P.

2. At this stage, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty

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

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

if need so arises. 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dismissed as withdrawn with leave and liberty as aforesaid.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.

Jyotsna Rewal Dua Judge

November 10, 2023 R.Atal