Salman vs State Of H.P
2023 Latest Caselaw 15656 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No.2315 of 2023 Decided on: 7th October, 2023 _________________________________________________________________

.

        Salman                                                            ....Petitioner





                                       Versus





    State of H.P.                                                             ...Respondent

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. Servedaman Rathore, Advocate.

For the respondent: Mr. Devender Jalta, Deputy Advocate

General.

Jyotsna Rewal Dua, Judge

The petitioner prays for grant of regular bail in FIR

No. 66 of 2022 dated 25.04.2022, registered under Section 22

of Narcotic Drugs and Psychotropic Substances Act (the Act

in short) at Police Station Majra, District Sirmour, H.P

2. Learned counsel for the petitioner seeks

permission to withdraw the present petition with liberty to file

afresh at an appropriate stage in accordance with law, if need

so arises. Accordingly, the present petition is dismissed as

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

withdrawn with leave and liberty as aforesaid.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




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