Bhojvir Singh Chauhan vs State Of Himachal Pradesh
2021 Latest Caselaw 3408 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .
                                             Cr.MP(M) No.1506 of 2021





                                             Decided on: 02.08.2021





      Bhojvir Singh Chauhan                                            ....Petitioner.
                     Versus
      State of Himachal Pradesh                                        ...Respondent.
      Coram




      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No
      For the petitioner : Mr. Sahil Malhotra, Advocate.

      For the respondent : Mr. Adarsh Sharma, Mr. Sumesh Raj,
                           Mr. Sanjeev Sood, Additional Advocates

                           General, with Mr. J.S. Guleria,
                           Mr. Kamal Kant Chandel, Deputy
                           Advocates General.


                           (Through Video Conferencing).

      Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General, on

instructions, informs the Court that there is only casual

complaint which has been lodged at the behest of in laws of

the petitioner (Tarun Chauhan) in Cr.MP(M) No.1505 of 2021

and no formal FIR has been registered.

Whether reporters of the local papers may be allowed to see the judgment?

2. In this view of the matter, learned counsel for the

.

petitioner submits that he may be permitted to withdraw this

petition.

3. As prayed for by learned counsel for the petitioner,

present petition is permitted to be withdrawn. Petition stands

disposed of accordingly.

(Ajay Mohan Goel) Judge

August 02, 2021

(Rishi)