Sidhant Thakur vs State Of Himachal Pradesh
2021 Latest Caselaw 1736 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                   .
                                   Cr.MP(M) No. 220 of 2021





                           Date of decision: March 05, 2021.





    Sidhant Thakur                              ......Petitioner.
                             Versus
    State of Himachal Pradesh                   .....Respondent.



    Coram

    Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1

    For the petitioner       :     Mr. Piyush Rathore and Mr. Nitin Rana,
                                   Advocates.

    For the respondent       :     Mr. Anil Jaswal, Addl. AG with Mr.Amit


                                   Dhumal, Dy. AG and Mr. Manoj Bagga,
                                   Asstt. AG.




    Jyotsna Rewal Dua, Judge (Oral)

Learned Counsel for the petitioner seeks permission

to withdraw this petition with liberty to file afresh at an

appropriate stage, in accordance with law. The prayer being

innocuous is not opposed. Accordingly, the present petition is

dismissed as withdrawn with leave and liberty as prayed for.

Jyotsna Rewal Dua Judge.

March 05, 2021 (vs)

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