_________________________________________________________________ vs State Of H.P
2024 Latest Caselaw 16518 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P on 5 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Cr.MP(M) No.2284 of 2024 Decided on: 5th November, 2024 _________________________________________________________________ Rakesh Kumar ....Petitioner

Versus State of H.P. ...Respondent _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Vijender Katoch, Advocate.

For the respondent: Mr. L.N. Sharma, Additional Advocate General.

Mr. ASI Kuldip Chand, I.O. Police Station Damtal, District Kangra, present in person with record.

                                        Mr. Vivek Sharma,                  Advocate,    for
                                        respondent No.3.


Jyotsna Rewal Dua, Judge

Petitioner seeks regular bail in FIR No. 92 of 2019,

dated 22.08.20219, registered under Section 22 of Narcotic

Drugs and Psychotropic Substances Act, at police Station

Damtal, District Kangra, H.P.

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

2. Respondent has filed the status report and also

produced the record.

3. Learned Additional Advocate General submits that

out of 19 prosecution witnesses, 8 prosecution witnesses

have already been examined and one witness has been given

up. Learned Additional Advocate General further submits

that out of the remaining 10 prosecution witnesses to be

examined, one is material witness i.e. photographer, whereas

the remaining 9 prosecution witnesses are official witnesses.

He also states that 10 prosecution witnesses have been

summoned for 27th and 30th December, 2024 for recording

statements before the learned Trial Court.

4. In view of above, learned counsel for the petitioner

does not press this petition at this stage. The petition is

accordingly dismissed as not pressed.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge November 5, 2024 R.Atal