Deep Chand vs State Of Himachal Pradesh
2021 Latest Caselaw 3547 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                        Cr.MP(M) No.1349 of 2021
                                        Decided on: 04.08.2021
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                                                                          .
    Deep Chand                                         ......Petitioner.





                                  Versus
    State of Himachal Pradesh                         ......Respondent.
    __________________________________________________________________
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    1 Whether       approved for reporting? No
    ______________________________________________________
    For the petitioner:                Kanwar Virender Singh, 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.
                        r              (Through Video Conferencing)

    Ajay Mohan Goel, Judge (oral)

Status report filed, which is perused and ordered to be

taken on record.

2. Learned counsel for the petitioner submits that he has

instructions to withdraw the petition, but liberty be reserved to the

petitioner to approach the Court afresh, subsequently, if so

advised.

3. Petition is permitted to be withdrawn, with liberty, as

prayed for. Petition stands disposed of accordingly.

(Ajay Mohan Goel) Judge August 04, 2021 (Rishi)

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