Rakesh Kumar vs State Of Himachal Pradesh
2024 Latest Caselaw 14926 HP

Himachal Pradesh High Court

Rakesh Kumar vs State Of Himachal Pradesh on 4 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                             1



IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                Cr. Appeal No. 515 of 2024 & Cr.M.P.(M)
                                No.2193 of 2024


                                Date of Decision: October 4, 2024

Rakesh Kumar                                                             ...Appellant.

                                         Versus

State of Himachal Pradesh                                             ..Respondent.

Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
The Hon'ble Mr. Justice Ranjan Sharma, Judge.
Whether approved for reporting?1
For the Appellant:     Mr.Vijay Kumar, Advocate, vice Mr.Sanjeev
                       Kumar Suri, Advocate.
For the Respondent:            Mr.Navlesh         Verma,       Additional          Advocate
                               General.
Vivek Singh Thakur, J (Oral)

Cr.M.P.(M) No.2193 of 2024

For the reasons stated in the application, delay in

filing the appeal is condoned. Appeal be registered.

2. Application stands disposed of.

3. Notice. Mr.Navlesh Verma, learned Additional

Advocate General, appears, waives and accepts service of notice

on behalf of the appellant.

4. At this stage, learned Additional Advocate General,

has placed on record communication dated 04.10.2024 received

from the Deputy Superintendent Jail, Model Central Jail, Nahan,

Whether reporters of the local papers may be allowed to see the judgment?

H.P., intimating regarding status of detention of the appellant,

who is a life convict.

5. It has been communicated in the aforesaid letter as

under:-

"In compliance to the telephonic direction received on 04/10/2024 in this regard, I have the honour to submit that the life convict Rakesh Kumar S/o Gurmukh Singh R/o House No.136/13, Paddal, Muhalla, Mandi, District Mandi, H.P. was lodged in this jail in case FIR No.38/2000, U/s 302 IPC, PS Sadar Mandi, District Mandi, H.P. to undergo imprisonment for life and he has been released from this jail as premature case on 13/08/2024, as per the orders of the H.P. Govt. vide letter No. Home-C(E)0(03)/30/2024 (209122) dated 12/08/2024 received through the Director General of Prisons & Correctional Services HP Shimla-9, letter no.4-52/2001 Jails-V-5351-52 dated 13/08/2024."

6. Learned counsel for the appellant submits that

present appeal was prepared and submitted in the Registry on

24.07.2024 and the appellant-Rakesh Kumar has been released

thereafter on 13.08.2024.

7. In view of subsequent development, learned counsel

for the appellant, under instructions, does not want to press this

appeal and the same is dismissed being not pressed, so also

pending application(s), if any.

(Vivek Singh Thakur), Judge.

(Ranjan Sharma), Judge.

October 4, 2024 (Purohit)

SUBHASH CHAND DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=3418061207364d8c002725dfc58ff116f678c3d39289db29b992cce875905119, PostalCode= 171001, S=Himachal Pradesh, SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10edc4e6cd2ed5d4a8c30134c1b, CN=SUBHASH CHAND DHIMAN Reason: I am the author of this document

DHIMAN Location:

Date: 2024.10.05 11:53:12+05'30' Foxit PDF Reader Version: 2024.3.0