Deepak Kumar Tyagi vs Of
2023 Latest Caselaw 18895 HP

Himachal Pradesh High Court

Deepak Kumar Tyagi vs Of on 5 December, 2023

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP (M) Nos.359, 330, 335 & 362 of 2023

.

Decided on : 05.12.2023

1. Cr.MP(M) No.359 of 2023

Deepak Kumar Tyagi ...Petitioner

Versus

of State of Himachal Pradesh ...Respondent

2. Cr.MP(M) No.330 of 2023

Deepak Kumar Tyagi rt ...Petitioner

Versus

State of Himachal Pradesh ...Respondent

3. Cr.MP(M) No.335 of 2023

Sanjay Kumar Tyagi ...Petitioner

Versus

State of Himachal Pradesh ...Respondent

Sanjay Kumar Tyagi ...Petitioner

Versus

State of Himachal Pradesh ...Respondent

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

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

For the petitioner(s) : Mr. Karan Singh, Advocate vice Mr. Manoj Pathak, Advocate.

.

For the respondent : Mr. Tejasvi Sharma, Additional

Advocate General with Ms. Leena Guleria, Deputy Advocate General, for the respondent­State.

Mr. V.S. Chauhan, Senior Advocate with Mr. O.P. Negi, Advocate for the complainants.

of Virender Singh, Judge (oral).

rt Learned counsel for the petitioners, on

instructions, seeks permission to withdraw the present

petitions. Permission granted. The petitions are

accordingly dismissed as withdrawn.

( Virender Singh ) Judge

December 05, 2023(ps)