________________________________________________________ vs State Of Himachal Pradesh
2021 Latest Caselaw 797 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr. MP (M) No. 246 of 2021

.

Decided on: 2nd February, 2021

________________________________________________________ Rajesh Khachi ....Petitioner

Versus

State of Himachal Pradesh ....Respondent ________________________________________________________ Coram

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. 1 Whether approved for reporting? ________________________________________________________ For the petitioner: Mr. Manoj Pathak, Advocate. For the respondent:

r Mr. Anil Jaswal and Mr. Somesh Raj,

Addl. AGs with Ms. Svaneel Jaswal, Dy. AG.

Through Video Conferencing

Anoop Chitkara, Vacation Judge (oral)

The learned counsel for the petitioner seeks

permission to withdraw the instant petition. Permission

granted. Accordingly, the instant petition is dismissed, as

withdrawn. Pending application(s), if any, stand(s),

disposed of.

(Anoop Chitkara) Vacation Judge 2nd February, 2021 (sanjeev/raman)

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