Sahil Sharma vs State Of H.P
2023 Latest Caselaw 556 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No.2638 of 2022 Date of Decision: 9th January, 2023

.

Sahil Sharma .....Petitioner.

Versus

State of H.P .....Respondent.

Coram

The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the petitioner : Mr. Adarsh K. Vashista, Advocate.

For the respondent :

r to Mr. B.C. Verma and Mr. Rajan Kahol, Addl. Advocates General.

ASI Pardhan Singh, Women Police Station, Dharamshala.

Sandeep Sharma, Judge (oral).

Pursuant to order dated 03.01.2023, respondent-State has filed

status report and ASI Pardhan Singh, Women Police Station Dharamshala,

has come present alongwith the records.

2. After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty to file

afresh.

3. In view of above, petition is dismissed as withdrawn with liberty

to file afresh. Pending applications, if any, stand disposed of.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

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