Dev Raj vs State Of H.P. & Others
2021 Latest Caselaw 1854 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH,
                           SHIMLA
                                         Cr.MMO No.277 of 2020
                                         Decided on: 08.03.2021




                                                                          .
    Dev Raj                                            ......petitioner





                                 Versus
    State of H.P. & others                            ...... respondents
    .......................................................................................





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1

    For the petitioner :                     Ms. Shilpa Sood, Advocate.

    For the respondents:
                          r              to  Mr. R.P. Singh, Dy. A.G. for the
                                             respondents No.1 and 2.

                                             Mr. Dheeraj K. Vashisth, Advocate for

                                             respondent No.3.

    Vivek Singh Thakur, J (Oral)

Learned counsel for the petitioner, under instructions of

the petitioner, seeks permission to withdraw the instant petition.

Accepting her prayer, petition is dismissed as withdrawn alongwith

pending applications, if any.

(Vivek Singh Thakur) Judge 08.03.2021 (Tarun)

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