Decided On: 16.3.202 vs State Of Himachal Pradesh
2021 Latest Caselaw 2147 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                   .
                                           Cr.MP(M) No.225 of 2021





                                             Decided on: 16.3.2021
    __________________________________________________________________
    Pyare 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. Vinod Chauhan, Advocate.
    For the Respondent:               Mr. Sudhir Bhatnagar and Mr. Arvind
                                      Sharma, Additional Advocates General
                                      with Mr. Kunal Thakur, Deputy Advocate
                                      General, for the State with HC Jai Singh,
                             r        I.O. PP Jari, PS. Kullu, District Kullu, H.P.

    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner, on

instructions, 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present petition is dismissed as withdrawn with liberty as prayed for.

    16th March, 2021                                               (Sandeep Sharma),
               manjit                                                    Judge

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