Mahboob vs State Of Himachal Pradesh
2023 Latest Caselaw 19084 HP

Himachal Pradesh High Court

Mahboob vs State Of Himachal Pradesh on 8 December, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    Cr.MP(M) No. 2846 of 2023
                                                    Decided on: 08.12.2023




                                                                              .
    Mahboob                                                                       ....Petitioner.





                 Versus





    State of Himachal Pradesh                                                    ...Respondent.
    Coram
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.




                                                   of
    Whether approved for reporting?1
    For the petitioner    :   Mr. Rajinder Singh Chandel, Advocate.

    For the respondent   rt       :        Mr.   Pushpender               Jaswal,        Additional
                                           Advocate General.

                                           ASI Satish Kumar, IO PS Dalhousie,

                                           District Chamba, present with case record.

    Ajay Mohan Goel, Judge (Oral)

Status report has been filed, which is perused and

ordered to be taken on record.

After making his submissions for some time, Mr.

Rajinder Singh Chandel, learned Counsel for the petitioner

submits that he has instructions to withdraw this petition but

liberty may be reserved to the petitioner to approach the Court

again later on if need so arises. The petition is accordingly

permitted to be withdrawn, with liberty as prayed for.

(Ajay Mohan Goel) Judge December 08, 2023 (narender)

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