Paras Ram vs State Of H.P
2021 Latest Caselaw 1342 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                       Cr. Revision No. 446 of 2019

                                                       Date of decision: 25.2.2021




                                                                                   .

    Paras Ram.                                                                     ...Petitioner.
                                               Versus
    State of H.P.                                                                ...Respondent.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1





    For the Petitioner:                   Mr.Ajay Kumar Dhiman, Advocate.

    For the Respondent:                   Mr.Raksh Pal Singh, Deputy Advocate
                               r          General.

                         Vivek Singh Thakur, Judge (oral)

Learned counsel for the petitioner submits that he has

instructions to withdraw this Cr. Revision Petition. There is no

objection on behalf of respondent-State for withdrawing the petition.

2. In view of above, Criminal Revision Petition is dismissed

as withdrawn, as prayed, along with pending application(s), if any.

                                                                   (Vivek Singh Thakur),
    25th February, 2021                                                  Judge.
              (Keshav)

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