Biru vs State Of Himachal Pradesh
2023 Latest Caselaw 1422 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Cr.MP(M) No. 393 of 2023
                                   Date of decision :22.2.2023.




                                                                        .
    Biru





                                                                    ...Petitioner.
                          Versus
    State of Himachal Pradesh                                       ...Respondent.





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1




    For the petitioner             :       Mr. Rakesh Chaudhary, Advocate.

    For the respondent :                   Mr. B. C. Verma & Mr. Rakesh
                      r                    Dhaulta, Addl. A.Gs.

                                           S.I Nand Lal P.S Patlikuhal,
                                           District Kullu, H.P present                         in
                                           Person.


    Satyen Vaidya, Judge (Oral):

Status report stands filed.

Learned counsel for the petitioner has sought

permission to withdraw the petition with liberty to file afresh

at appropriate stage. Prayer being innocuous is allowed.

Petition is dismissed as withdrawn with liberty, as prayed.

2. Accordingly, the present petition stands disposed of,

so also the pending applications, if any.

(Satyen Vaidya) 22nd February, 2023 Vacation Judge (gaurav)

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