DINESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petition filed under Section 439 read with Section 482 Cr.P.C. Learned Advocate appearing on behalf of the petitioner submitted that he does not press the petition at this stage and further submitted that specific direction be issued to learned trial Court for disposal of the case within a stipulated period. Learned Assistant Advocate General appearing on behalf of the respondent submitted that he has no objection if specific direction is issued to learned trial Court for disposal of the case in time bound manner. In view of the above stated facts petition filed under Section 439 read with Section 482 Cr.P.C. is dismissed as withdrawn with direction to learned trial Court to disposed of the case within two months. Petition disposed of. Pending applications if any also disposed of.