Manish Kumar vs State Of Himachal Pradesh And ...
2022 Latest Caselaw 11853 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                               CrMMO No. 1253 of 2022
                                         Decided on: December 30, 2022
    ________________________________________________________




                                                                                .
    Manish Kumar                                       ...........Petitioner





                                      Versus
    State of Himachal Pradesh and another                ....Respondents
    ________________________________________________________
    Coram:





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.
    ________________________________________________________
    For the Petitioner          :    Mr. Kulwant Singh Gill, Advocate.





    For the Respondents                    :
                                  Mr. Narinder Guleria, Additional
                                  Advocate General with Mr. Sunny
                                  Datwalia,      Assistant   Advocate
                                  General, for respondent No.1.
                                  Nemo for respondent No.2

    ________________________________________________________
    Sandeep Sharma, Judge (oral):

After arguing for a while, learned counsel for the

petitioner seeks permission to withdraw the present petition with

liberty to file afresh, at an appropriate stage, if so required and

desired. Ordered accordingly.

(Sandeep Sharma) Judge

December 30, 2022 (vikrant)

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