David Lahoria vs State Of Himachal Pradesh
2021 Latest Caselaw 2899 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                    Cr.MP(M) No.897 of 2021
                                    Date of Decision: June 4, 2021




                                                                          .

    David Lahoria                                                      ...Petitioner.

                                    Versus
    State of Himachal Pradesh                                         ...Respondent.





    Coram:
    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1NO





    For the petitioner:     Mr. Sahil Malhotra, Advocate.
    For the respondent: Mr. Nand Lal Thakur, Additional Advocate General and
                        Mr. Ram Lal Thakur, Assistant Advocate General, for the

                        State.

                            THROUGH VIDEO CONFERENCE

        FIR No. Dated            Police Station       Sections
        445   of 21.12.2020      Balh,       District 21, 25 & 29 of the ND&PS Act.


        2020                     Mandi, H.P.

    Anoop Chitkara, Judge (oral)

Learned counsel for the petitioner, under instructions, submits that the purpose

for which the present petition was filed is already defeated because the wedding

stands solemnized. Given above, he seeks permission to withdraw the present

petition with liberty to file fresh petition. Permission granted. Liberty reserved.

Accordingly, the petition is dismissed as withdrawn.

Anoop Chitkara, Judge.

June 4, 2021 (ks).

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