Vijay Kumar vs State Of Himachal Pradesh
2023 Latest Caselaw 19825 HP

Himachal Pradesh High Court

Vijay Kumar vs State Of Himachal Pradesh on 26 December, 2023

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.3196 of 2023

.

Decided on : 26.12.2023

Vijay Kumar ...Petitioner

Versus

State of Himachal Pradesh ...Respondent

of Coram The Hon'ble Mr. Justice Virender Singh, Judge.

rt Whether approved for reporting?1

For the petitioner : Mr. Anirudh Sharma, Advocate.

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

Guleria, Deputy Advocate General.

Virender Singh, Judge (oral).

Learned counsel for the petitioner, on

instructions, seeks permission to withdraw the present

petition. Permission granted. The petition is accordingly

dismissed as withdrawn.

( Virender Singh ) Judge December 26, 2023(ps)

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