Himachal Pradesh High Court
Skyc Anthony @ Bro @ Brabo vs State Of Himachal Pradesh on 24 September, 2020
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
Cr.MP(M) No. 1710 of 2020
Date of Decision: September 24 , 2020
SKYC Anthony @ BRO @ Brabo ...Petitioner
Versus
State of Himachal Pradesh ...Respondent.
Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Mohan Singh, Advocate, for the petitioner.
For the respondent : Mr. Ashok Sharma, Advocate General with Mr.
Nand Lal Thakur, Addl.AG, Mr. Ram Lal
Thakur, Asstt.AG. & Mr. Rajat Chauhan, Law
Officer, for the respondent/State.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE
Anoop Chitkara, Judge (oral)
The petitioner, who is under arrest, on being arraigned as an accused, in FIR Number 47 of 2019, dated 30.08.2019, registered under Sections 20 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 14 of the Foreigners Act, in Police Station, Kasauli, District Solan, Himachal Pradesh, disclosing non-bailable offenses, has come up before this Court under Section 439 CrPC, seeking regular bail.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 25/09/2020 20:18:35 :::HCHP 22. Heard for considerable time.
3. In the present petition there is no reference about the previous .
criminal history of the petitioner. On this, learned Counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a fresh petition. Liberty granted. Petition is accordingly dismissed as withdrawn. Pending application(s), if any, also stand disposed of accordingly.
(Anoop Chitkara), Judge.
September 24 , 2020 (PK) ::: Downloaded on - 25/09/2020 20:18:35 :::HCHP