Samridhi Bedi vs State Of Himachal Pradesh
2021 Latest Caselaw 1438 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                   .
                                   Cr.MP(M) No. 273 of 2021





                           Date of decision: February 26, 2021.





    Samridhi Bedi                               ......Petitioner.
                             Versus
    State of Himachal Pradesh                   .....Respondent.



    Coram

    Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1

    For the petitioner       :     Mr. Vinod Thakur, Advocate.

    For the respondent       :     Mr. Amit Dhumal, Dy. AG.



    Jyotsna Rewal Dua, Judge (Oral)

After arguing the matter for considerable period of

time, learned Counsel for the petitioner seeks permission to

withdraw this petition. Accordingly, this petition is dismissed as

withdrawn.

Jyotsna Rewal Dua Judge.

February 26, 2021 (vs)

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