Chuni Lal vs State Of Himachal Pradesh
2021 Latest Caselaw 2243 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                         CrMP(M) No. 190 of 2021
                                      Decided on: March 17, 2021




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    _______________________________________________________________





    Chuni Lal                                     ...........Petitioner
                                   Versus
    State of Himachal Pradesh                        ....Respondent
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr. Maan Singh, Advocate.





    For the Respondent                     :      Mr. Sudhir Bhatnagar and Mr.
                                                  Arvind   Sharma,    Additional
                                                  Advocates General with Mr.
                                                  Kunal Thakur, Deputy Advocate
                        r                         General.

    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned Counsel appearing for the petitioner seeks

permission to withdraw the present petition at this stage, with

liberty to file afresh at an appropriate stage. Ordered accordingly.

(Sandeep Sharma) Judge

March 17, 2021 (vikrant)

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