Ravi & Another vs State Of Himachal Pradesh & ...
2021 Latest Caselaw 2154 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                        Cr.MMO No.286 of 2020
                                        Decided on: 16.03.2021




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    __________________________________________________________________





    Ravi & another                                                           .....Petitioner.
                                  Versus





    State of Himachal Pradesh & Another              ......Respondents.
    __________________________________________________________________
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    1 Whether       approved for reporting? No
    ______________________________________________________
    For the petitioner:                Mr. Abhinav Purohit, Advocate.
    For the respondent:                Mr. Sumesh Raj, Mr. Dinesh Thakur,
                        r              Mr. Sanjeev Sood, Additional Advocates

                                       General, with Ms. Divya Sood, Mr. K.K.
                                       Chaudhary, Deputy Advocates General.


    Ajay Mohan Goel, Judge (oral)

Learned counsel for the petitioner submits that he has

instructions to withdraw the petition, but liberty be reserved to the

petitioner to approach the Court afresh, subsequently, if so

advised.

2. Petition is permitted to be withdrawn, with liberty, as

prayed for. Petition stands disposed of accordingly.

(Ajay Mohan Goel) Judge March 16, 2021 (Rishi)

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