Date Of Decision: 26.09.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 14579 HP

Himachal Pradesh High Court

Date Of Decision: 26.09.2024 vs State Of Himachal Pradesh on 26 September, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                                                       2024:HHC:9166




       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       Cr. MP (M) No. 1870 of 2024
                                                       Date of Decision: 26.09.2024




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    Suresh Kumar                                                              ...Petitioner
                                            Versus
    State of Himachal Pradesh                                             ...Respondent





    -----------------------------------------------------------------------------------------
    Coram:
    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1 .
    -----------------------------------------------------------------------------




    For the Petitioner:                 Mr. Mohit Jaitak, Advocate.

    For the Respondent:                      Mr. Rajan Kahol, Mr. Vishal Panwar
                                             and   Mr.   B.C.Verma,    Additional
                        r                    Advocate Generals, with Mr. Ravi

                                             Chauhan, Deputy Advocate General.
                                             SI Maan Singh present alongwith the
                                             record.


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    Sandeep Sharma, J. (Oral)

Having carefully perused the status report filed on

behalf of the respondent-State, learned counsel representing the

bail petitioner, seeks permission to withdraw the present petition at

this stage with liberty to file afresh at appropriate stage, in

accordance with law, if required and desired.

2. Ordered accordingly.

3. Learned Additional Advocate General undertakes to

ensure that on the next date of hearing, presence of the

complainant as well as her mother is caused before the Court

below, enabling it to record their statements, failing which, this

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

2024:HHC:9166

Court shall be constrained to consider the prayer, if any, made by

the petitioner for grant of bail.

.

                                                  (Sandeep Sharma)
                                                       Judge
    September 26,2024
    (shankar)





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