Himachal Pradesh High Court
Kra Basile vs State Of Himachal Pradesh on 14 October, 2019
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MP (M) No. 1827 of 2019
Decided on: October 14, 2019
______________________________________________________________
.
Kra Basile
....Petitioner
Versus
State of Himachal Pradesh
...Respondent
_
Coram
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Yashveer Singh Rathore, Mr.
Prashant Sharma and Mr. Ajit
Sharma, Advocates.
For the respondent : Mr. Shiv Pal Manhans and Mr.
P.K. Bhatti,, Addl. AGs with Mr.
Raju Ram Rahi and Mr. Gaurav
Sharma, Dy. AGs.
S.I. Surjeet Singh, P.S. Dhalli,
District Shimla, H.P.
Chander Bhusan Barowalia, Judge (oral)
When the matter was taken up today, it is stated that seven prosecution witnesses have already been examined, whereas ten witnesses are yet to be examined and the case is now listed for recording the statements of prosecution witnesses on 21st October, 2019. On this, learned counsel for the petitioner states at this stage, he may be permitted to withdraw the present petition, with liberty to file the same afresh, as and when required, however, he states that as the petitioner is behind the Bars from last one year 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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before 31st December, 2019.
2. In view of the above, the petition is dismissed, as withdrawn, with liberty, as prayed for. However, taking into consideration the recovered contraband and the fact that the petitioner is behind the Bars from last one year and four month, it is expected that learned trial Court will try to dispose of the matter as expeditiously as possible and preferably within four months from today. The petition so also, pending miscellaneous application(s), if any, stands disposed of.
(Chander Bhusan Barowalia)
October 14, 2019 Judge
(raman)
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