Samridhi Bedi vs State Of Himachal Pradesh

Ajay Mohan Goel, J

Notice. Mr. Dinesh Thakur, learned Additional Advocate General, accepts notice on behalf of the respondent-State.

By way of this petition filed under Section 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 81/2020, dated 23.06.2020, registered under Sections 21,22,29, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act at Police Station Indora, Police Post Damtal, H.P.

Alongwith this bail petition, the petitioner has appended order dated 20.07.2020, passed by the Court of learned Special Judge-II, Kangra at Dharamshala, H.P., which reads as under:

“...Reply/status report filed through e-mail. Copy supplied. During course of arguments, ld. Counsel for the bail petitioner Sh. S.S. Rana, Advocate vide his separate statement stated that he does not want to pursue the present application at this stage and he wants to withdraw the same. In view of the statement of ld. Counsel for bail petitioner, the present bail application is dismissed as withdrawn. Ld. Counsel for the petitioner is directed to file hard copy of the application, thereafter file after its due completion be consigned to the record room.”

As earlier bail petition stood withdrawn by the petitioner which was filed in the Court of learned Special Judge-II, Kangra at Dharamshala, the course open for the petitioner, in case she was advised to file a fresh petition, was to have had approached the same Court and not by way of approaching this Court.

At this stage, learned counsel for the petitioner submits that she may be permitted to withdraw this petition, with liberty to the petitioner to approach the Court of learned Special Judge-II, Kangra at Dharamshala, H.P. by way of fresh petition, if so advised.

Petition is permitted to be withdrawn, with liberty as prayed for.

Copy dasti.