Par vs Pradesh
2021 Latest Caselaw 4523 HP

         IN      THE      HIGH      COURT OF         HIMACHAL            PRADESH,
                                          SHIMLA
                     ON THE 14th DAY OF SEPTEMBER, 2021




                                                                        .
                                          BEFORE





                   HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                CRIMINAL MISC. PETITION (MAIN) No.1722 of 2021





    Between:
    MANOJ, AGED ABOUT 30
    YEARS, SON OF SHRI JAI
    BHAGWAN, RESIDENT OF 8/4
    NEW NETAJI NAGAR, LINE





    PAR,   NIZAMPUR    ROAD,
    BAHADURGARH,    JHAJJAR,
    HARYANA-124507.      r                                            ....PETITIONER.

    (BY SHRI VIJENDER KATOCH, ADVOCATE)

    AND
    THE STATE OF HIMACHAL


    PRADESH.

                                                                 ....RESPONDENTS.




    (BY MR. ADARSH SHARMA, MR. SUMESH RAJ, MR. SANJEEV





    SOOD, ADDITIONAL ADVOCATES GENERAL, FOR THE
    RESPONDENTS)
    Whether approved for reporting?1 No





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

                                       JUDGMENT

Status report filed, which is perused and ordered to be

taken on record.

2. At this stage, learned counsel for the petitioner submits

that he has instructions to withdraw the petition, but liberty be

reserved to the petitioner to approach the Court afresh,

subsequently, if so advised.

3. Petition is permitted to be withdrawn, with liberty, as

.

prayed for. Petition stands disposed of accordingly.

    September 14, 2021                                   (Ajay Mohan Goel)
         (rishi)                                                Judge




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