Sher Singh vs State Of Himachal Pradesh
2021 Latest Caselaw 1421 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                           Cr.MP(M) No. 378 of 2021
                                             Decided on: 26.2.2021




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    Sher Singh                                                                   ...........Petitioner
                                        Versus
     State of Himachal Pradesh                             ..........Respondent
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     Coram:
     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting? 1
     For the Petitioner          :    Mr. Ajit Sharma, Advocate.
    For the Respondent:               Mr.      Arvind   Sharma,    Additional





                                      Advocate General and Mr. Kunal
                                      Thakur, Deputy Advocate General.
    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

r Learned counsel representing the petitioner seeks

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

appropriate stage. Permission granted. Accordingly, present petition is

dismissed as withdrawn with liberty as prayed for.

    26th February, 2021                                              (Sandeep Sharma),




               manjit                                                     Judge

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