Dharminder Singh vs State Of Himachal Pradesh
2021 Latest Caselaw 350 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              Cr.MP(M) No. 2140 of 2020




                                                                            .
                                              Decided on: 06.01.2021





    Dharminder Singh                                                    ....Petitioner.
                       Versus





    State of Himachal Pradesh                      ...Respondent.
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    For the petitioner :    M/s H.S. Rana and Amrinder Singh Rana,
                            Advocates.
    For the respondent :             Mr. Sumesh Raj, Mr. Dinesh Thakur and
                                     Mr. Sanjeev Sood, Additional Advocates

                                     General, with Ms. Divya Sood, Deputy

                                     Advocate General.
                                     (Through Video Conferencing).

    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that he has

instructions to withdraw this petition, as the petitioner intends to

approach the Court of learned Sessions Judge, afresh.

2. Petition is dismissed as withdrawn, with liberty, as prayed

for.

(Ajay Mohan Goel) Judge January 06, 2021 (Rishi)

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