Tara Singh vs State Of Himachal Pradesh
2021 Latest Caselaw 803 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No. 184 of 2021

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Date of Decision : February 3, 2021

Tara Singh ...Petitioner.

Versus

State of Himachal Pradesh ...Respondent.

Coram:

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

Whether approved for reporting?1 For the petitioner For the respondent r to No. : Mr. Sative Chauhan, Advocate. : Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Anil Jaswal, Addl. AG & Mr. Vikrant Chandel,

Dy. AG.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Anoop Chitkara, Vacation Judge. (Oral)

After making submissions for considerable time,

learned Counsel for the petitioner wants to withdraw the petition

because he wants to draw attention of this Court to certain

recovery memos and statements which he could not place on

record at this time. Prayer is innocuous and not opposed,

therefore, the petition is dismissed as withdrawn with liberty to

file a fresh petition, as prayed for.

(Anoop Chitkara), Vacation Judge.

February 3 , 2021 (PK)

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

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