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Himachal Pradesh High Court

Purshotam Dass vs State Of H.P on 9 January, 2018

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MP(M) No.03 of 2018.

Decided on: 9th January, 2018.

_________________________________________________ .

         Purshotam Dass                              ...Petitioner.





                             Versus
         State of H.P.                               ...Respondent.
           Coram

The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Ajay Kumar, Advocate with Mr. R.L. Verma, Advocate.

For the respondent : Mr. Virender Kumar Verma, Addl. AG and Mr. Pushpinder Jaswal, Dy. AG with Mr. Rajat Chauhan, Law Officer.

ASI Ramesh Chand, Police Station Nalagarh, r District Solan, present in person.

Chander Bhusan Barowalia, Judge (oral).

Police report stands filed.

2. When the matter was being heard, it is brought to the notice of this Court that only few prosecution witnesses are required to be examined before the learned Trial Court. Learned counsel appearing on behalf of the petitioner has argued that the petitioner is behind the bars, since three years and he is suffering without being adjudicated upon to be guilty. They have further argued that to meet the ends of justice, the trial in the present case, is required to be expedited by directing the learned Trial Court to decide the matter, in a time bound manner and at this stage, he may be allowed to withdraw the present petition.

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

3. Taking into consideration the request, as made by the learned counsel appearing on behalf of the petitioner and after considering the fact that only 2-3 witnesses including Investigating .

Officer, are required to be examined, this Court deems it proper to direct the learned Trial Court to decide the matter, at the earliest possible. Accordingly, the present petition is dismissed as withdrawn. As the petitioner is behind the bars since long, it is expected that the learned Trial Court will try to dispose of the trial at the earliest possible.

4. The petition, as also pending application (s), if any, shall stand (s) disposed of.

Copy dasti.

(Chander Bhusan Barowalia) th 9 January, 2018 Judge (CS) ::: Downloaded on - 10/01/2018 23:07:33 :::HCHP