Himachal Pradesh High Court
Sewak Ram @ Sanjeev vs State Of Himachal Pradesh on 22 July, 2020
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MP (M) No. 1154 of 2020
Decided on: 22nd July, 2020
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______________________________________________________________
Sewak Ram @ Sanjeev
....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. Sudhir Thakur, Sr. Advocate
with Mr. Karun Negi, Advocate.
For the respondent : Mr. S.C. Sharma and Mr. P.K.
Bhatti, Addl. AGs.
Chander Bhusan Barowalia, Judge (oral)
Police report stands filed. Learned Senior Counsel appearing on behalf of the petitioner states that at this stage he will not press the instant petition, however, he prays that since the petitioner is behind the Bars for more than six months, learned trial Court may be directed to dispose of the matter expeditiously.
2. In view of the above, the petition is dismissed, as withdrawn. However, taking into consideration the request made by learned Senior Counsel for the petitioner and the fact that the petitioner is behind the Bars for more than six 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 22/07/2020 20:22:14 :::HCHP 2months, it is expected that learned trial Court will try to dispose of the matter at the earliest possible.
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(Chander Bhusan Barowalia)
July 22, 2020 Judge
(raman/CS)
r to
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