Ghanshyam vs State Of H.P
2023 Latest Caselaw 17936 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.2410 of 2023 Decided on: 10th November, 2023

.

_________________________________________________________________

Ghanshyam ....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 has prayed for grant of regular bail

in FIR No. 28 of 2023 dated 22.04.2023, registered under

Section 20 of Narcotic Drugs and Psychotropic Substances

Act (the Act in short) at Police Station Darlaghat, District

Solan, H.P.

2. The respondent has filed the status report and

also produced the record.

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

3. At this stage, learned counsel for the petitioner

submits that incorrect averments have been made in the bail

petition about the previous petitions filed by the petitioner for

.

grant of bail. He, therefore, seeks permission to withdraw the

present petition with liberty to file afresh giving proper

particulars, in accordance with law. 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petition is dismissed as withdrawn with leave and liberty as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