Sagar Verma @ Chhangu S/O vs State Of Himachal Pradesh on 6 December, 2021

[Cites 0, Cited by 7]

Himachal Pradesh High Court

Sagar Verma @ Chhangu S/O vs State Of Himachal Pradesh on 6 December, 2021

Bench: Vivek Singh Thakur

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                   ON THE 6TH DAY OF DECEMBER, 2021
                                  BEFORE




                                                               .
               HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





           CRIMINAL MISC. PETITION (MAIN) No. 2166 OF 2021
BETWEEN:-





     SAGAR VERMA @ CHHANGU S/O
     SH.AVTAR SINGH R/O MANGOLPURI,
     Q-BLOCK 11/4, KATRAN MARKET,





     POLICE    STATION   MANGOLPURI,
     DEHIL-83 THROUGH HIS BROTHER IN
     LAW VINAY KHANNA S/O SH.
     ROAHSN     LAL    R/O   Q-9/2526,
     MANGOLPURI DSLHI.                                            ...PETITIONER


     (BY SH. MANOJ PATHAK, ADVOCATE.)

     AND


     STATE OF HIMACHAL PRADESH                                 ...RESPONDENT
     (BY SH. DINESH THAKUR, ADDITIONAL
     ADVOCATE GENERAL.)




     (HC SURENDER KUMAR NO. 86, I.O. POLICE
     STATION KOT KEHLOOR, DISTRICT BILASPUR, H.P.





     PRESENT ALONGWITH RECORD.)

     Whether approved for reporting?





               This petition coming on for orders this day, the Court
passed the following:
                            ORDER

Status report stands filed. At this stage learned counsel for the petitioner, seeks permission to withdraw this petition with liberty to file afresh.

2. In my considered opinion accused has right to file successive bail applications and for that purpose no liberty is necessary.

3. Learned counsel for the petitioner submits that directions may kindly be issued to trial Court to expedite the trial.

::: Downloaded on - 31/01/2022 23:23:35 :::CIS 2 Cr.M.P. (M) No. 2166 of 2021

4. Learned Additional Advocate General, submits that case is at advance stage of recording evidence and out of 20 witnesses, 8 .

witnesses have been examined and now case has been fixed for record evidence of prosecution on 19.1.2022.

5. Accordingly, the application is dismissed as withdrawn with direction to learned trial Court to conclude the trial and decide the same expeditiously as possible, subject to the provisions of High Court of Himachal Pradesh Case Flow Management (Subordinate Courts) Rules, 2005 and also keeping in view seniority and pendency of other similarly situated cases.

(Vivek Singh Thakur), th 6 December, 2021 Judge.

(Keshav) ::: Downloaded on - 31/01/2022 23:23:35 :::CIS

Unlock Advanced Research with PRISMAI

Himachal Pradesh High Court