Priyanshu vs State Of Himachal Pradesh
2021 Latest Caselaw 586 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Cr.MP(M) No. 2260 of 2020
                                             Decided on:   08.01.2021




                                                                           .

    Priyanshu                                                          ....Petitioner.
                   Versus





    State of Himachal Pradesh                                          ...Respondent.
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No





    For the petitioner : Mr. Anirudh Sharma, Advocate.
    For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur
                         and Mr. Sanjeev Sood, Additional
                      r  Advocates General, with Ms.     Divya
                         Sood, Deputy Advocate General.

                                    (Through Video Conferencing).

    Ajay Mohan Goel, Judge (Oral)

Having argued for some time, learned counsel for

the petitioner submits that he may be permitted to withdraw

this petition, however, with liberty to approach the Court

afresh, if so advised.

2. In view of the above, petition is disposed of, with

liberty as prayed for.

(Ajay Mohan Goel) Judge January 08, 2021 (Rishi)

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