Sagar Verma & Chhangu vs State Of H.P on 6 July, 2023

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Himachal Pradesh High Court

Sagar Verma & Chhangu vs State Of H.P on 6 July, 2023

Bench: Vivek Singh Thakur

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                           Cr.MP(M) No.1387 of 2023
                           Date of decision: 06.07.2023

    Sagar Verma & Chhangu                                            ......petitioner




                                                                      .
                                  versus





    State of H.P.                                                    ......respondent





    Coram:
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting ?1 For the petitioner:

r to Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate.

For the respondent: Mr. Manoj Chauhan, Additional Advocate General.

Vivek Singh Thakur, Judge(Oral):

Status report stands filed.

2. It has been informed that on 3 rd July, 2023, matter was listed for recording of remaining evidence of prosecution, however, for want of presence of witnesses, namely, Dr. Anita Sharma, Dr. Rahul Sharma and Drugs Inspector Pankaj Sharma, the witness present in the Court, i.e. Investigating Officer ASI Ravinder Kumar could not be examined and now 1 Whether the reporters of Local Papers may be allowed to see the judgement?

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the case has been listed for recording of evidence of prosecution on 25.08.2023. Out of total 25 witnesses, 21 witnesses have already been examined and the trial is at the .

advanced stage.

3. In the aforesaid circumstances, learned counsel for the petitioner seeks permission to withdraw the petition with prayer that trial court be directed to conclude the trial in a time bound manner, as the petitioner is behind the bars since 2018 and also with liberty to file fresh bail application, if need so arises, henceforth.

4. Every accused has a right to file successive bail application and for that purpose, liberty of the Court is not required. Petitioner may file successive bail application, as permissible to him, under law.

5. With the aforesaid observation, present petition is dismissed, as withdrawn with direction to the trial court to conclude the trial, as expeditiously as possible, preferable on or before 30.09.2023.

6. Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of ::: Downloaded on - 06/07/2023 20:38:19 :::CIS 3 Himachal Pradesh, before the authorities concerned and the said authorities shall not insist for production of a certified copy, but if required, may verify it from website of the High Court.


                                               ( Vivek Singh Thakur )





                                                     Judge


    July 06, 2023
      (reena)


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