Naresh vs State Of Himachal Pradesh
2021 Latest Caselaw 2501 HP

                        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                   .

                                           Cr.MP(M) No. 634 of 2021
                                             Decided on: 30.3.2021
    __________________________________________________________________





    Naresh                                                                       ...........Petitioner
                                                    Versus
    State of Himachal Pradesh                            ..........Respondent
       __________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

     For the Petitioner                       :   Mr. Kulwant Singh Gill, Advocate.
    For the Respondent                    :       Mr. Kunal Thakur and Ms. Svaneel
                                                  Jaswal, Deputy Advocates General.

    __________________________________________________________________

    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner, on instructions,

seeks permission of this Court to withdraw the present petition, with liberty

to file afresh at appropriate stage. Consequently, in view of the above,

present petition is dismissed as withdrawn with liberty as prayed for.

    30th March, 2021                                                 (Sandeep Sharma),
               manjit                                                     Judge

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