Amar Singh C/O Smt. Kali Devi vs And
2021 Latest Caselaw 5213 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 12th DAY OF NOVEMBER, 2021
                                  BEFORE
              HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
               CRIMINAL MISC. PETITION (MAIN) NO.2040 OF 2021




                                                                                                       .
               Between:-





               AMAR SINGH C/O SMT. KALI DEVI, AGED 45 YEARS,
               RESIDENT OF VILLAGE MADHURWAN, P.O. THALTUKHOD,
               SUB TEHSIL TIKKAN, TEHSIL PADHAR, DISTRICT MANDI,





               HIMACHAL PRADESH.
                                                   ...PETITIONER

                 (BY MR. GOLDY KUMAR, ADVOCATE VICE MR. LOVNEESH
                 SINGH THAKUR, ADVOCATE)





                 AND
                 STATE OF HIMACHAL PRADESH.

                                                                                                ...RESPONDENT

                 (BY MR. ARVIND SHARMA, MR. P.K. BHATTI, MR. BHARAT
                 BHUSHAN, ADDITIONAL ADVOCATES GENERAL AND MR.

                 MANOJ BAGGA, ASSISTANT ADVOCATE GENERAL)
                 (ASI MOHINDER SINGH, POLICE STATION PADHAR, DISTRICT
                 MANDI)
                 1
                     WHETHER APPROVED FOR REPORTING?


                         This petition coming on for orders this day, the Court passed
                 the following :

                                                                    ORDER

Police report stands filed. Learned vice counsel appearing

on behalf of the petitioner, under instructions, seeks permission to

withdraw the present petition with liberty reserved to approach

appropriate Court as and when required. Accordingly, the present

petition is dismissed as withdrawn with liberty to file the same afresh in

the appropriate Court, as and when required.

2. In view of the above, the petition is dismissed as withdrawn,

so also the pending application(s), if any.

( Chander Bhusan Barowalia ) Judge

12th November, 2021 (CS)

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