Sanain vs State Of H.P
2022 Latest Caselaw 3353 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                        ON THE 12th DAY OF MAY, 2022
                                 BEFORE

               HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA




                                                                                                       .
                 CRIMINAL MISC. PETITION (MAIN) NO.940 OF 2022





                Between:-

                 NARENDER SINGH SON OF SH. GIAN SINGH, R/O VILLAGE





                 SANAIN, P.O. SAROG, TEHSIL THEOG, DISTRICT SHIMLA,
                 DISTRICT SHIMLA, H.P. AGED ABOUT 42 YEARS.

                                                     ...PETITIONER
                 (BY MR. RAVINDER SINGH CHANDEL, ADVOCATE)





                 AND

                 STATE OF H.P.
                                      r                                                         ...RESPONDENT

                 (BY MR. SHIV PAL MANHANS, ADDL. AG WITH MR.
                 BHUPINDER THAKUR, DY. ADVOCATE GENERAL)

                 (HC SUDESH KUMAR NO.28, P.S. THEOG, DISTRICT
                 SHIMLA, ALONGWITH THE RECORDS)
                 1
                     WHETHER APPROVED FOR REPORTING?


                This petition coming on for orders this day, Hon'ble Mr. Justice
    Chander Bhusan Barowalia, passed the following :

                                                            ORDER

Police report stands filed.

2. Learned counsel appearing on behalf of the petitioner

states that he is under instructions not to press the instant petition.

His statement is taken on record. Consequently, the instant petition is

dismissed, as not pressed, so also the pending application(s), if any.

( Chander Bhusan Barowalia ) Judge

12th May, 2022 (CS)

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