Sadarpur vs Pradesh
2021 Latest Caselaw 4801 HP

       IN      THE      HIGH      COURT OF         HIMACHAL            PRADESH,
                                        SHIMLA
                   ON THE 29th DAY OF SEPTEMBER, 2021




                                                                      .
                                        BEFORE





                 HON'BLE MR. JUSTICE AJAY MOHAN GOEL

              CRIMINAL MISC. PETITION (MAIN) No.1714 of 2021





    Between:
    DHARAM CHAND DOGRA SON
    OF LATE SHRI DUNI CHAND,
    RESIDENT      OF   VILLAGE





    SADARPUR,     POST   OFFICE
    TANDA, TEHSIL NAGROTA
    BAGWAN, DISTRICT KANGRA,
    H.P., AGED 65 YEARS.
                       r                                            ....PETITIONER.

    (BY SHRI VINAY SHARMA, ADVOCATE)

    AND
    STATE    OF              HIMACHAL


    PRADESH.

                                                                 ....RESPONDENT.




    (BY SHRI ADARSH SHARMA, SHRI SUMESH RAJ AND SHRI





    SANJEEV SOOD, ADDITIONAL ADVOCATES GENERAL, WITH
    MR. KAMAL KANT CHANDEL, DEPUTY ADVOCATE GENERAL,
    FOR THE RESPONDENT





    SI JAYANT KUMAR GAUTAM, POLICE STATION KANGRA,
    DISTRICT KANGRA, H.P., PRESENT IN PERSON.)
    Whether approved for reporting?1
            This petition coming on for orders this day, the Court passed the following:




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                                      2


                               JUDGMENT

After making his submissions for some time, learned

counsel for the petitioner prays that he may be permitted to

.

withdraw this petition, however, with liberty that in case there is any

change in the circumstances, he may approach the learned Sessions

Court, if so advised.

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 Petition is permitted to be withdrawn, with liberty, as

prayed for. Petition stands disposed of accordingly.

    September 29, 2021
        (rishi)
                    r          to                  (Ajay Mohan Goel)
                                                          Judge