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Judgment
5 paragraphs · 228 wordsAnoop Chitkara, J
The petitioner, who is under arrest, on being arraigned as an accused in FIR No.111 of 2016, dated 14.10.2016, registered under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "NDPS Act"), in Police Station, Oat, District Mandi, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.
After arguing for a considerable time, Mr. Vinod Chauhan, learned counsel, on instructions received from his client, seeks permission to withdraw the present petition. Permission granted. Accordingly, the present petition is dismissed as withdrawn, reserving liberty to file an application for early closure of the trial. Further liberty is reserved to file appropriate application before the trial Court.
Before parting, this Court would like to clarify that this Court had earlier granted bail to co-accused, Jagdish Lal on the ground that the Superintendent of District Jail, Una, had filed an application wherein he had brought to the notice of this Court that Jagdish Lal was suffering from a very serious ailment. Learned counsel for the petitioner submits that he had instructions that the said Jagdish Lal died on the very next day of his releasing on the bail. This shows that his bail application was allowed given the peculiar facts and circumstances of the case and not on parity.
Dismissed.