Okechuku Matahew vs State Of Himachal Pradesh
2021 Latest Caselaw 1063 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

Cr.MP(M) No. 303 of 2021

Date of decision: February 11, 2021.

Okechuku Matahew ......Petitioner.

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

Coram

Ms. Justice Jyotsna Rewal Dua, Vacation Judge.

Whether approved for reporting?1

For the petitioner : Mr. Rajiv Rai, Advocate.

For the respondent : Mr. Hemant Vaid, Addl. AG

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

(Through Video Conferencing).

Jyotsna Rewal Dua, Vacation Judge (Oral)

In view of the order passed in Cr.MP No. 160 of 2021

[Cr.MP(M) No. 1326 of 2020], learned Counsel for the petitioner

seeks permission to withdraw this bail petition with liberty to file

afresh. Prayer not opposed. The petition is dismissed as

withdrawn with leave and liberty as prayed for.

Jyotsna Rewal Dua Vacation Judge

February 11, 2021 (vs)

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