Decided On : 05.02.2026 vs State Of Himachal Pradesh
2026 Latest Caselaw 681 HP

Himachal Pradesh High Court

Decided On : 05.02.2026 vs State Of Himachal Pradesh on 5 February, 2026

                                                                                    2026:HHC:3460


     IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                         Cr.M.P.(M) No.121 of 2026
                                         Decided on : 05.02.2026
    __________________________________________________________________




                                                                            .
    Shubham Bhatti                                       ...Petitioner





                                                 Versus

    State of Himachal Pradesh                           ...Respondent





    ___________________________________________________________________
    Coram
    Hon'ble Mr. Justice Jiya Lal Bhardwaj, Vacation Judge




                                                 of
    Whether approved for reporting? 1

    For the petitioner:                       Dr. Sahil Malhotra, Advocate.
    For the respondent:
                           rt                 Mr. Anish Banshtu, Deputy Advocate
                                              General, for the respondent-State.

                                              ASI Jai Ram I/O P.S. Kunihar Distt.
                                              Solan, H.P., present in person.
    Jiya Lal Bhardwaj, Judge (Oral)

Status report stands filed. The same is taken on

record.

2. Learned counsel for the petitioner submits that he

does not wish to press this petition at this stage. Accordingly,

the petition is dismissed as not pressed. However, liberty is

reserved to the petitioner to move a bail application at an

appropriate stage.

    5th February, 2026                                          ( Jiya Lal Bhardwaj )
               (ankit)                                             Vacation Judge

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