Decided On: 15.3.202 vs State Of Himachal Pradesh
2021 Latest Caselaw 2079 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                   .
                                           Cr.MP(M) No. 370 of 2021





                                             Decided on: 15.3.2021
    __________________________________________________________________
    Amar Singh                                                                   ...........Petitioner
                                                    Versus





     State of Himachal Pradesh                                 ..........Respondent
        __________________________________________________________________
     Coram:
     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting? 1





     For the Petitioner          :    Mr. H.K. S. Thakur, and Mr. Munish
                                      Datwalia, Advocates.
    For the Respondent:               Mr. Sudhir Bhatnagar and Mr. Arvind
                                      Sharma, Additional Advocates General
                                      and Ms. Svaneel Jaswal, Deputy
                             r        Advocate General with ASI Dev Dutt,

                                      I/O. P.S. Jhanjehli, District Mandi, H.P.
    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition with liberty to file afresh at

appropriate stage. Permission granted. Accordingly, present petition is

dismissed as withdrawn with liberty as prayed for.

    15th March, 2021                                               (Sandeep Sharma),
               manjit                                                    Judge

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