Date Of Decision: 15.11.2022 vs The State Of H.P
2022 Latest Caselaw 9359 HP

                                                  1
                IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                             Cr. MP(M) No.: 2405 of 2022

                         Date of Decision: 15.11.2022
__________________________________________________________
Amarjeet                                   ....Petitioner.




                                                                                                       .

                                                             Vs.
The State of H.P.                                                                         .....Respondent.





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1





For the petitioner:                                          Mr. P.S. Goverdhan, Advocate.

For the respondent:                                          M/s Sumesh Raj, Dinesh Thakur and
                                                             Sanjeev Sood,      Additional      Advocate
                                                             Generals, with Mr. Amit Kumar Dhumal,
                                     r                       Deputy Advocate General.

                                                             ASI Vijay Pal Singh, I.O., Women Police
                                                             Station Baddi, District Solan, is present in
                                                             person alongwith the case record.


Ajay Mohan Goel, Judge (Oral):

Heard for some time. The Court stands informed that the

stage of the trial is that the statements of prosecution witnesses are being

recorded. At this stage, Mr. P.S. Goverdhan, learned counsel for the

petitioner submits that he may be permitted to withdraw this petition, but with

liberty to the petitioner to approach the Court afresh subsequently, if so

advised. Ordered accordingly. Petition is permitted to be withdrawn, with

liberty, as prayed for.

(Ajay Mohan Goel) Judge November 15, 2022 (bhupender)

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