Jagdish Kumar vs State Of H.P
2023 Latest Caselaw 15654 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.2558 of 2023 Decided on: 7th October, 2023 _________________________________________________________________

.

        Jagdish Kumar                                                        ....Petitioner





                                       Versus





    State of H.P.                                                             ...Respondent

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Ms. Kalaunta Devi, Advocate.

For the respondent: Mr. Devender Jalta, Deputy Advocate

General.

Jyotsna Rewal Dua, Judge

The petitioner prays interim bail in FIR No. 64 of

2020 dated 27.06.2020, registered under Sections 20 and 29

Narcotic Drugs and Psychotropic Substances Act (the Act in

short) at Police Station Janjahali, District Mandi, H.P.

2. Learned counsel for the petitioner submits that

the averments about the previous bail petitions, preferred by

the petitioner and the orders passed therein, are not

complete. She also submits that to inadvertent error, the

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

petitioner could not give complete history of pervious bail

petitions and orders passed therein.

3. At this stage, learned counsel for the petitioner

.

seeks permission to withdraw the present petition with liberty

to file afresh with proper particulars and documents.

Accordingly, the present petition is dismissed as withdrawn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 October 07, 2023

R.Atal