SHIV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Vikas Chandel, learned vice counsel for the petitioners, under instructions, seeks permission to withdraw the present petition at this stage, with liberty to file afresh at appropriate stage.

(2.) Consequently, in view of the aforesaid request, the present petition is dismissed as withdrawn with liberty reserved to the petitioners to approach appropriate court of law at appropriate stage, in accordance with law.

(3.) Mr. M.L. Chauhan, learned Additional Advocate General, stated at the Bar that only one prosecution witness remains to be examined, which is fixed for 17.8.2017. Since the petitioners are in custody for past more than one year, this Court hopes and trust that case at hand shall be decided by the Court below expeditiously, preferably within a period of two months from today. Registry to make available copy of this order to the court below for necessary compliance.