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Judgment
5 paragraphs · 165 wordsAnoop Chitkara
The petitioner, who is under arrest, on being arraigned as an accused in FIR No.180 of 2018, dated 25.12.2018, registered under Sections 21-61-85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "NDPS Act"), in Police Station, Majra, District Sirmour, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.
Status report stands filed. I have heard Mr. Manoj Pathak, learned counsel, for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General, for the State.
Mr. Manoj Pathak, learned counsel for the petitioner, after arguing for a considerable time, seeks permission to withdraw the present petition, with liberty to file afresh at the later stage and with further liberty to file an appropriate application for expediting the trial itself. The State cannot have any objection to such prayer, which is innocuous. Permission granted.
Accordingly, the present petition is disposed of as withdrawn, reserving liberty as aforesaid.