Paramjit Alias Pamma vs State Of H.P
2021 Latest Caselaw 1326 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                           Cr.MP(M) No. 366 of 2021
                                           Decided on 25.02.2021
    _____________________________________________________________




                                                                                  .
    Paramjit alias Pamma                                  .......Petitioner





                                      Versus
    State of H.P.                                        .....Respondent
    ______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting? 1

    For the petitioner                   :      Ms. Sheetal Vyas, Advocate.





    For the respondent            M/s    :
                                         Sumesh Raj, Sanjeev Sood and
                                  Dinesh   Thakur, Additional Advocate
                                  Generals with Ms. Divya Sood, Deputy
                                  Advocate General.

    ______________________________________________________________

    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner seeks permission

to withdraw the present petition with liberty to file afresh at appropriate

stage, if so required and desired.

2. Consequently, in view of the above, present petition is

dismissed as withdrawn, with liberty as prayed for.

    25th February, 2021                                                   (Sandeep Sharma)
     ( reena)/Sushma                                                           Judge

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