Date Of Decision: 06.08.202 vs State Of Himachal Pradesh
2021 Latest Caselaw 3738 HP

                                   1



               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                           Cr. MP(M) No. 1428 of 2021




                                                                                   .

                              Date of Decision: 06.08.2021
______________________________________________________________________
Harikesh Chaudhary                                    ....Petitioner.





                                           Vs.
State of Himachal Pradesh                                                    .....Respondent.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the petitioner:                        Mr. Rahul Singh Verma, Advocate.


For the respondents:                       Mr. Sumesh Raj, Adarsh Sharma &
                                           Sanjeev Sood, Additional Advocate
                                           Generals, with M/s J. S. Guleria &
                                           Kamal      Kant Chandel, Deputy


                                           Advocate   Generals.
                                           Through Video Conferencing

Ajay Mohan Goel, Judge (Oral):

After making his submissions for some time, learned

counsel for the petitioner submits that he may be permitted to withdraw

this petition, with liberty to the petitioner to file a fresh petition after

some time, if so advised. Dismissed as withdrawn, with liberty as prayed

for.

(Ajay Mohan Goel) Judge August 06, 2021 (bhupender)

1Whether the reporters of the local papers may be allowed to see the Judgment?