Pushp Raj vs State Of Himachal Pradesh
2021 Latest Caselaw 2425 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH
                          SHIMLA
                                  Cr.M.P(M) No.410 of 2021
                                                           Decided on : 22.3.2021




                                                                                .

    Pushp Raj                                                         .....Petitioner.
                                         Versus





    State of Himachal Pradesh                                               ....Respondent.

    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





    Whether approved for reporting?1

    For the petitioner:                           Mr. Yashveer Singh Rathore, Advocate

    For the respondent:                           Mr. Hemant Vaid, Addl. A.G.


    Sureshwar Thakur, J (oral)

The learned counsel for the petitioner prays for,

and, is permitted to withdraw the instant petition. Permission

granted. Consequently, the petition is dismissed as withdrawn.

Also, the pending application(s), if any, are also disposed of.

However, the learned trial Court is directed to, within two

months, conclude the trial.

22.3.2021 (kalpana) (Sureshwar Thakur), Judge.

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