_________________________________________________________________ vs State Of Himachal Pradesh
2021 Latest Caselaw 702 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                 Cr.M.P.(M) No.50 of 2021




                                                                          .
                                 Date of Decision 28.01.2021





_________________________________________________________________
Rakesh Kumar @ Monu                               ....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. N.S. Chandel, Sr. Advocate with
                          r           Mr. Vinod Gupta, Advocate.

For the respondent:                  Mr. Sudhir Bhatnagar, Addl. Advocate
                                     General with Ms. Seema Sharma and Mr.
                                     Narender   Thakur    Deputy    Advocate
                                     Generals and Mr. Manoj Bagga, Assistant


                                     Advocate General, for the respondent-
                                     State.

                                     Through Video Conferencing




Anoop Chitkara, Judge (Oral):

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 Addl. 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 Hence, the petition is dismissed as withdrawn with liberty reserved to the petitioner to file fresh, in case he so desires.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 28, 2021 (Atal/Parihar)

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