Hasib Khan vs State Of Himachal Pradesh
2021 Latest Caselaw 1033 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

Cr.MP(M) No. 288 of 2021

Date of decision: February 09, 2021.

Hasib Khan ......Petitioner.

Versus State of Himachal Pradesh .....Respondent.

Coram

Ms. Justice Jyotsna Rewal Dua, Vacation Judge.

Whether approved for reporting? 1

For the petitioner : Mr. Kush Sharma, Advocate.

For the respondent : Mr. Hemant Vaid, Mr. Arvind Sharma,

Addl. AGs with Mr. R.R. Rahi, Dy. AG.

(Through Video Conferencing).

Jyotsna Rewal Dua, Vacation Judge (Oral)

Status report perused.

2. Heard. Learned Counsel for the petitioner seeks

permission to withdraw this bail petition. The prayer being

innocuous is not opposed and is allowed. Accordingly, the

petition is dismissed as withdrawn.

Jyotsna Rewal Dua Vacation Judge

February 09, 2021 ( vs)

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