Nitin Sharma vs State Of H.P
2021 Latest Caselaw 1441 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CrMP.M No. 379 of 2021 Date of Decision: 26.02.2021.

.

Nitin Sharma ...Petitioner.

Versus

State of H.P. ...Respondent.

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1

For the petitioner r: Mr. Mandeep Chandel, Advocate.

For the respondent : Mr. Ram Lal Thakur, Assistant Advocate General, Mr. Rajat Chauhan, Law Officer.

Anoop Chitkara, Judge.

After arguing for sometime, Mr. Mandeep Chandel, Advocate learned counsel

for the petitioner seeks permission to withdraw the present petition with liberty

reserved to file afresh. Leave and liberty as sought is granted. Consequently, this

petition is dismissed as withdrawn.

Anoop Chitkara,

Judge.

February 26, 2021 (ps).

Whether reporters of Local Papers may be allowed to see the judgment?