Vinod Kumar @ Bunty vs State Of Himachal Pradesh

Chander Bhusan Barowalia, J

After arguing the matter for some time, when it was informed by the learned Additional Advocate General that out of twenty prosecution

witnesses, two witnesses have already been examined by the learned Trial Court, and now the case is listed for remaining prosecution witnesses on

8th September, 2021, the learned counsel for the petitioner states that he may be allowed to withdraw the instant petition with liberty to approach the

appropriate Court after examination of the eye-witnesses. He further states that taking into consideration the age of the petitioner, the learned Trial

Court may be directed to expedite the trial.

In view of the submissions made by the learned counsel for the petitioner, the instant petition is dismissed as withdrawn with liberty to approach the

appropriate Court, as prayed for, and the learned Trial Court is directed to expedite the trial considering the age of the petitioner.

In view of the above, the petition is dismissed as withdrawn. Pending miscellaneous applicatio(s) shall also stand(s) disposed of.