Bunty vs State Of Himachal Pradesh
2021 Latest Caselaw 1608 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              Cr.MP(M) No.377 of 2021




                                                                            .
                                              Decided on: 03.03.2021





    Bunty                                                               ....Petitioner.
                      Versus





    State of Himachal Pradesh                                           ...Respondent.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.




    Whether approved for reporting?1
    For the petitioner :    Mr. H.S. Rangra, Advocate.
    For the respondent :             Mr. Sumesh Raj, Mr. Dinesh Thakur
                       r             and Mr. Sanjeev Sood, Additional
                                     Advocates General, with Ms. Divya Sood,

                                     Deputy Advocate General.
                                     ASI Pyare Lal, I/O P.S. Gohar, Distt. Mandi,
                                     H.P., present in person.


    Ajay Mohan Goel, Judge (Oral)

Status report filed, which is perused and ordered to be

taken on record.

2. After making his submissions for some time, learned

Counsel for the petitioner prays for and is permitted to withdraw this

petition. Petition is dismissed as withdrawn, as prayed for.

.

(Ajay Mohan Goel) Judge March 03,2021 (Rishi)

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