Aditya Mantri vs State Of Himachal Pradesh
2021 Latest Caselaw 3518 HP

    1




        IN THE HIGH COURT OF HIMACHAL PRADESH,
                      SHIMLA
                                  Cr.MP(M) No.1501 of 2021




                                                                             .
                                  Date of Decision: August 4, 2021





    Aditya Mantri
                                                          ...Petitioner.





                                  Versus
    State of Himachal Pradesh
                                                          ...Respondent.





    Coram:
    The Hon'ble Mr. Justice Anoop Chitkara, Judge.
    Whether approved for reporting?1No.

    For the petitioner      :    Mr. Ajit Sharma            and Mr.        Prashant       Sharma,
                                 Advocates.

    For the respondent     :     Mr. Nand Lal Thakur, Additional Advocate General,
                                 Mr. Kunal Thakur, Deputy Advocate General and
                                 Mr. Ram Lal Thakur, Assistant Advocate General,
                                 for the State.



                  THROUGH VIDEO CONFERENCE




    Anoop Chitkara, Judge (oral)

Status report stands filed and taken on record.

2. Mr. Ajit Sharma and Mr. Prashant Sharma, learned

counsel appearing for the petitioner submits that inadvertently they forgot to mention the crucial facts in this petition and now they want to file a fresh petition by placing on record those facts which may be necessary to decide the bail petition but may not be prejudicial to the accused at this stage.

Whether reporters of Local Papers may be allowed to see the judgment?

3. Given above, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file the same afresh. Permission granted. Liberty reserved. Accordingly,

.

present petition stands disposed of as withdrawn.

(Anoop Chitkara), Judge.

    August 4, 2021 (KS)



                       r         to