Mithun vs State Of H.P
2021 Latest Caselaw 770 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Cr.MP(M) No. 212 of 2021 Decided on: 29.01.2021 __________________________________________________________________

.

    Mithun                                           ....Petitioner





                            Versus
    State of H.P.                                    ......Respondent

__________________________________________________________________

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Judge. 1 Whether approved for reporting? ______________________________________________________ For the petitioner: M/s. Maan Singh Chandel, SS

Chandel, Advocates.

For the respondent/State: Mr. Ajay Vaidya, Sr. Additional Advocate General with Mr. Sudhir Bhatnagar, Additional Advocate r General and M/s Seema Sharma, Narinder Singh Thakur & Mr. Kamal

Kant, Deputy Advocates General and Manoj Bagga, Assistant Advocate General.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge. (oral)

After arguing the case for some time, learned counsel

for the petitioner submits that he wants to withdraw the present

petition, so that he can file a fresh petition. Permission granted.

2. In view of above, the present petition is dismissed as

withdrawn with liberty reserved to the petitioner to file a fresh

petition, if so advised.

(Anoop Chitkara) Vacation Judge

29th January, 2021 (tarun)

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