VIKAS VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 12.6.2019, SI Jai Dev Sharma, Police Station Sunni, District Shimla, H.P., has come present alongwith the record. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating agency.

(2.) Learned Deputy Advocate General, on the instructions of Investigating Officer, states that 11 witnesses have been already examined, whereas remaining witnesses are scheduled to be examined on 1st/ 2nd August, 2019 and 16th & 17th August, 2019.

(3.) In view of the aforesaid statement having been made by learned Deputy Advocate General, Mr. Satyen Vaidya, learned Senior Counsel representing the bail petitioner, seeks permission to withdraw the present petition at this stage with liberty to file afresh at appropriate stage, in accordance with law, if required and desired.