Susheel Thakur Alias Ravi Kumar vs State Of H.P
2022 Latest Caselaw 10301 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .

                                                     Cr.MP(M) No.2611of 2022
                                                     Decided on: 02.12.2022

    Susheel Thakur alias Ravi Kumar                           ....Petitioner.





                      Versus
    State of H.P.                                            .... Respondent.





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioner
                          r          :       Mr. Surender Verma, Advocate.

    For the Respondent                :      M/s Sumesh Raj, Dinesh Thakur,
                                             Additional Advocates General.


    Ajay Mohan Goel, Judge (Oral)

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.

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 Petition is permitted to be withdrawn, with liberty, as

prayed for. Petition stands disposed of accordingly.

(Ajay Mohan Goel) Judge December 02, 2022 (Rishi)

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