Sukhdev @ Nanku vs State Of Himachal Pradesh
2021 Latest Caselaw 3737 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .

                         Cr.MP(M) No.    : 1397 of 2019
                         Date of Decision: 06.08.2021
__________________________________________________________





Sukhdev @ Nanku
                                              ....... petitioner

                                                Vs.





State of Himachal Pradesh                    .....Respondent
___________________________________________________________
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge


Whether approved for reporting?1
For the petitioner:                       Mr. Gobind Korla, Advocate, for the
                                          petitioner.


For the respondent:                       Mr. Hemanshu                  Misra        Additional
                                          Advocate General.




                                           (Through Video Conferencing)





Satyen Vaidya, Judge (Oral)

After hearing for some time, learned counsel appearing

for the petitioner states that he is under instructions to withdraw

the petition at this stage with liberty to file the same afresh.

Allowed.

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

2. Accordingly, the instant petition is dismissed as

withdrawn with liberty as prayed for. Pending application(s), if any,

.

also stands disposed of.

(Satyen Vaidya) Judge 06th August, 2020

(tarun)