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Judgment
5 paragraphs · 193 wordsJyotsna Rewal Dua, J
The petitioner prays for grant of regular bail in FIR No. 113/2019 dated 05.10.2019, registered under 20 of the Narcotic Drugs and Psychotropic Substances Act (the Act in short) at Police Station Patlikuhal, District Kullu, H.P. The allegations against the petitioner in the aforesaid FIR are in respect of his possessing 5 Kg of cannabis.
The respondent has filed the status report and also produced the record. In terms of the status report, only two witnesses remain to be examined and the case for the purpose is stated to be fixed before the learned Trial Court on 17. 07.2023. Learned Deputy Advocate General has assured that there will not be any laxity on the part of the prosecution in leading its remaining evidence before the learned Trial Court.
In view of the above, learned counsel for the petitioner sought permission to withdraw the present petition with liberty to file afresh at an appropriate stage in accordance with law, if need so arises. Accordingly, the present petition is dismissed as withdrawn with leave and liberty as aforesaid.
The pending miscellaneous application(s), if any, also stand disposed of.