Date Of Decision 27.01.202 vs State Of Himachal Pradesh
2021 Latest Caselaw 674 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                          .
                                 Cr.M.P.(M) No.14 of 2021





                                 Date of Decision 27.01.2021
_________________________________________________________________
Kuldeep Singh                                     ....Petitioner





                                          Vs.
State of Himachal Pradesh                                              ....Respondent

Coram:




The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?1

For the petitioner:                   Mr. Vivek Singh Attri, Advocate.

For the respondent:                  Ms. Seema Sharma, Deputy Advocate
                                     General with Mr. Shreyak Sharda,
                                     Assistant Advocate General and Mr. Manoj
                                     Bagga, Assistant Advocate General, for the


                                     respondents- State.

                                     Through Video Conferencing




Anoop Chitkara, Judge (Oral):

Status report is taken on record. After arguing for considerable time, learned counsel for the petitioner, on

instructions, seeks permission to withdraw the present petition. Prayer not opposed by the learned Deputy Advocate General. Hence, the petition is dismissed as withdrawn with liberty reserved to the petitioner to file fresh, in case he so desires.

(Anoop Chitkara) Vacation Judge January 27, 2021 (Uttam/Parihar)

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