Himachal Pradesh High Court
Roshan Lal Bhardwaj vs State Of Himachal Pradesh on 15 March, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Cr.M.P(M) No. 332 of 2019
Decided on : 15.3.2019
.
Roshan Lal Bhardwaj
.....Petitioner.
Versus
State of Himachal Pradesh ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Vikas Sharma, Advocate.
For the respondent: Mr. Hemant Vaid, Addl. A.G. with
Mr. Y.S. Thakur and Mr.Vikrant
Chandel, Dy. AGs.
Sureshwar Thakur, J (oral)
Since, the learned Addl. A.G. submits that the trial arising out of FIR No. 209 of 2016, of, 21.12.2016, is listed for arguments before the learned trial Court, on 18.3.2019, thereupon the learned counsel for the petitioner prays for and is permitted to withdraw the instant petition. Permission granted. Consequently, the petition is dismissed as withdrawn.
2. It is made clear that in future all the Special Courts/Sessions Courts concerned, who deal with an application under Section 439 of Cr. P.C., in respect of the offences, constituted, under the Narcotic Drugs and 1 Whether reporters of the local papers may be allowed to see the judgment?
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Psychotropic Substance, Act, shall bear in mind, the, verdict .
recorded by this Court, upon Cr. M.P.(M) No. 138 of 2019, and, pass orders, in accordance with law. No costs.
15.3.2019
(kalpana)
(Sureshwar Thakur),
Judge
r to
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