Decided On: 09.03.202 vs Narcotics Control Bureau
2021 Latest Caselaw 1941 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                        Cr.MP(M) No. 340 of 2021
                                                        Decided on: 09.03.2021
    Sanjay Patidar                                                                 ....Petitioner




                                                                                   .
                                                 Versus





    Narcotics Control Bureau                                                       ...Respondent

    Coram





    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1 No.
    For the petitioner:                          Mr. Anirudh Sharma and Mr. Pavinder,
                                                 Advocates.





    For the respondent/State:     Mr. Ashwani Pathak, Sr. Advocate, with
                                  Mr. Sandeep Sharma, Advocate.
    ______________________________________________________________________
    Chander Bhusan Barowalia, Judge.                           (oral)

Learned counsel for the petitioner seeks permission of this

Court to withdraw the instant petition with liberty to file afresh as and

when required. Permission granted. The petition is dismissed as

withdrawn with liberty as prayed for.

                                                     (Chander Bhusan Barowalia)





    9th March, 2021                                                     Judge
         (virender)

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