Sanma Rani vs State Of Himachal Pradesh on 4 November, 2022

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Himachal Pradesh High Court

Sanma Rani vs State Of Himachal Pradesh on 4 November, 2022

Bench: Jyotsna Rewal Dua

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                    ON THE 4th DAY OF NOVEMBER, 2022
                                   BEFORE
                HON'BLE MS. JUSTICE JYOTSNA REWAL DUA




                                                               .

                     CRIMINAL MISC. PETITION (MAIN)
                            No.2221 of 2022
           Between:-





           SANMA RANI,
           W/O LATE SH. SURJEET SINGH,
           R/O VILLAGE AMRAN,
           PO TIPPARI, TEHSIL DADASIBA,
           DISTRICT KANGRA, H.P. AGE 31 YEARS.





                                                             .....PETITIONER

           (BY MR. UMESH KANWAR AND
           MR. DINESH K. THAKUR, ADVOCATES)

            AND

            STATE OF HIMACHAL PRADESH

                                                           .....RESPONDENT


           (BY MR. RAM LAL THAKUR,
           ASSISTANT AVOCATE GENERAL

           SI SURJEET SINGH, ICPP DADASIBA,




           POLICE STATION DEHRA, DISTRICT KANGRA,
           H.P. PRESENT WITH RECORD)





         _________________________________________________________________
                  This petition coming on for order this day, the

    Court passed the following:





                             ORDER

Status report has been filed. Record has also been produced.

2. The petitioner is facing charges of murdering her own husband in FIR No. 81 of 2020, dated 03.07.2020, ::: Downloaded on - 04/11/2022 20:32:37 :::CIS 2 registered under Section 302 of Indian Penal Code, at Police Station Dehra, District Kangra, H.P.

3. Record shows that the trial in the case has stared .

and statements of four witnesses have been recorded. These statements have been appended with the status report.

4. Learned counsel for the petitioner, after arguing the matter for some time, prayed for withdrawing the petition at this stage with liberty to file afresh at an appropriate stage, in accordance with law, if need so arises. Prayer is not opposed. Accordingly, the present petition is dismissed as withdrawn with leave and liberty as aforesaid. Pending miscellaneous application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge November 4, 2022 R.Atal ::: Downloaded on - 04/11/2022 20:32:37 :::CIS

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Himachal Pradesh High Court