Kam Raj vs State Of H.P
2023 Latest Caselaw 12042 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Cr.MP(M) No. 2062 of 2023




                                                                                         .
                                                  Decided on: 21st August, 2023





        Kam Raj                                                                      .......Applicant





                                                     Versus

        State of H.P.                                                                ...Respondent

        Coram




        The Hon'ble Mr. Justice Virender Singh, Judge.
        Whether approved for reporting?1

        For the applicant:                          Mr.   N.K.   Thakur,  Senior

                                                    Advocate with Ms. Ritu Singh
                                                    and Mr. Divya Raj Singh,
                                                    Advocates.
        For the respondent:                         Mr. Tejasvi Sharma, Addl. A.G,


                                                    with Ms. Leena Guleria, Dy.
                                                    A.G.
                                                    ASI Ramesh Chand, IO/PS,




                                                    Brow, District Kullu is also
                                                    present along-with record.





        Virender Singh, Judge (Oral)

Learned counsel for the applicant seeks

permission to withdraw the instant petition.

2. Accordingly, the petition is dismissed as

withdrawn.

        August 21, 2023                                                   ( Virender Singh )
             (naveen)                                                           Judge

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