Date Of Decision : 27.12.2022 vs State Of H.P
2022 Latest Caselaw 11626 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                              Cr.MP(M) No. 2760 of 2022
                              Date of decision : 27.12.2022.
    Jai Prakash                                  ...Petitioner.




                                                               .
                              Versus





    State of H.P.                                               ...Respondent

    Coram:





    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1





    For the petitioner        :     Mr. T. K. Verma, Advocate.

    For the respondent        :     Mr. Desh Raj Thakur, Addl. A.G.

    Satyen Vaidya, Judge (Oral)

After arguing for a while, learned counsel for the

petitioner seeks permission of this Court to withdraw the

petition with liberty to file afresh. Prayer being innocuous is

allowed, reserving liberty as aforesaid.

(Satyen Vaidya) Judge

26th December, 2022 (kck)

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