Pawan Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 2432 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH
                          SHIMLA
                                  Cr.M.P(M) No. 189 of 2021
                                                  Decided on : 22.3.2021




                                                                                .

    Pawan Kumar                                                                .....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. Anirudh Sharma, 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 Consequently, the petition is dismissed as withdrawn.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. No

costs.

22.3.2021 (kalpana) (Sureshwar Thakur), Judge.

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