Shivcharan Dass vs State Of Himachal Pradesh & Another
2023 Latest Caselaw 18835 HP

Himachal Pradesh High Court

Shivcharan Dass vs State Of Himachal Pradesh & Another on 4 December, 2023

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.899 of 2023 Decided on : 04.12.2023

.

Shivcharan Dass ...Petitioner

Versus

State of Himachal Pradesh & Another ...Respondents

Coram

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

For the petitioner : Mr. Kuldeep Singh Chandel & Ms. rt Mamta, Advocates.

For the respondent : Mr. Tejasvi Sharma, Additional Advocate General with Ms. Leena

Guleria, Deputy Advocate General, for respondent No.1.

None for respondent No.2.

Virender Singh, Judge (oral).

Learned counsel for the petitioner, on

instructions, seeks permission to withdraw the present

petition, with liberty reserved to file afresh. Permission

granted. The petition is accordingly dismissed as withdrawn.

Pending application(s), if any, shall also stand

disposed of.

( Virender Singh ) Judge December 04, 2023(ps)

Whether Reporters of local papers may be allowed to see the judgment? Yes.