Date Of Decision: 14.10.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 14965 HP

Himachal Pradesh High Court

Date Of Decision: 14.10.2024 vs State Of Himachal Pradesh on 14 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                                                2024:HHC:9685




   IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                   Cr. MP (M) No. 2007 of 2024
                                                   Date of Decision: 14.10.2024
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Ses Ram                                                                   ...Petitioner
                                        Versus
State of Himachal Pradesh                                             ...Respondent
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Coram:
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1 .
-----------------------------------------------------------------------------
For the Petitioner:                 Mr. Bhupinder Singh Ahuja, Advocate.

For the Respondent:                      Mr. Vishal Panwar and Mr. B.C.Verma,
                                         Additional Advocate Generals, with Mr.
                                         Ravi Chauhan, Deputy Advocate
                                         General.
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Sandeep Sharma, J. (Oral)

Respondent-State has filed status report and SI

Dheeraj Sain has come present alongwith the record.

2. Careful perusal of the record reveals that six

prosecution witnesses, out of 16 prosecution witnesses, stand

examined and for recording the statements of remaining witnesses,

case was fixed on 30.09.2024.

3. Faced with aforesaid situation, learned counsel

representing the petitioner seeks permission to withdraw the

present petition, with liberty to file afresh at appropriate stage, if

required and desired.

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

2 2024:HHC:9685

4. Having taken note of the fact that bail petitioner is

behind the bars for more than 1 ½ years, coupled with the fact that

six prosecution witnesses already stand examined, this Court

hopes and trusts that learned Court below would make all out

efforts to conclude the trial expeditiously, preferably on or before

31st December 2024, failing which, this Court shall be constrained

to consider the prayer, if any, of the petitioner for grant of bail, if

applied subsequently. Otherwise also, it has been already made

aware to all Courts on the administrative side that jail appeals as

well as cases of under trials are required to be heard and decided

on priority basis.

(Sandeep Sharma) Judge October 14, 2024 (shankar)

VIKRANT HIMACHAL PRADESH, OU=JUDICIARY, Phone=5d2f851af76d452c04fe80af0eb04 901baccf523a962b5b328d35fb9075dbbb 0, PostalCode=171001, S=Himachal

CHANDE Pradesh, SERIALNUMBER=b9ba41101dabcec118 8a4f694ff769b34ac01c5f3677265199bb1 3a3810dec17, CN=VIKRANT CHANDEL

L Reason: I am approving this document Location:

Date: 2024-10-14 16:53:31 Foxit Reader Version: 9.0.0