Date Of Decision : 9.8.2023 vs State Of H.P
2023 Latest Caselaw 11367 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                              Cr.MP(M) No. 1931 of 2023
                              Date of decision : 9.8.2023.
    RAkesh Kumar                                      ...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. Vijender Katoch, Advocate.

    For the respondent        :     Mr. Rahul Thakur, DAG.

    Satyen Vaidya, Judge (Oral)

After arguing for some time, learned counsel for the

petitioner seeks permission of this Court to withdraw the

present petition with liberty to file afresh at appropriate stage.

Prayer being innocuous is allowed. The petitioner is permitted

to withdraw the present petition, reserving liberty as aforesaid.

(Satyen Vaidya) Judge

9th August, 2023 (kck)

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