Shashi Kumar vs State Of H.P
2021 Latest Caselaw 3385 HP

               IN      THE
                        HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  Cr.MP(M) No.1318 of 2021
                                                  Date of Decision: 02.08.2021
    _______________________________________________________________




                                                                                          .

    Shashi Kumar                                                                               .........Petitioner

                                                       Versus





    State of H.P.                                             ......Respondent
    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting1?
    For the petitioner          :    Mr. Aasheesh Patial, Advocate.





    For the respondent        :      Mr.Sudhir Bhatnagar and Mr. Desh Raj Thakur,
                                     Additional    Advocate      Generals    with
                                     Mr.Narinder Thakur, Deputy Advocate
                          r          General.

    Sandeep Sharma, J. (Oral)

After arguing for some time, learned counsel for

representing petitioner seeks permission to withdraw the present petition

with liberty to file afresh at appropriate stage, in accordance with law, if

required and desired.

2. Consequently, in view of the above, present petition is dismissed

as withdrawn with liberty as prayed for.

          2nd August, 2021                                                            (Sandeep Sharma),
                     (ravinder)                                                            Judge.

Whether reporters of the Local papers are allowed to see the judgment?