Anil Kumar @ Sonu vs State Of H.P
2021 Latest Caselaw 641 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No.88 of 2021.

.

Date of Decision : January 20, 2021.

Anil Kumar @ Sonu ...Petitioner.

Versus

State of H.P. ...Respondent. Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Bhupender Ahuja, Advocate.

For the respondents : Mr. Bhupender Thakur & Mr. Gaurav

Sharma, Dy. A.Gs. with Mr. Rajat Chauhan, Law Officer.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge (oral).

After arguing for considerable time, learned counsel for

the petitioner seeks time to withdraw the present petition with liberty

reserved to file afresh. Leave and liberty as sought is granted. The

petition is accordingly dismissed as withdrawn.

(Anoop Chitkara), Vacation Judge January 20, 2021 (ps)

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