Kewal Ram Saizal vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 9189 HP

                                              1



         IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA
                                            Cr.MMO No.692 of 2023




                                                                          .
                                            Date of Decision: July 7, 2023





    Kewal Ram Saizal                                                  ....Petitioner





                                            Versus


    State of Himachal Pradesh & Others                            .....Respondents

    Coram:


    The Hon'ble Mr. Justice Sushil Kukreja, Judge.

    Whether approved for reporting?1

    For the Petitioner             :        Mr.       Jyotirmay      Bhatt
                                            Advocate.
    For Respondents :                       Mr. B.N. Sharma, Mr. Raj
    No. 1 to 3                              Kumar Negi, and Mr. Jitender


                                            Sharma, Additional Advocates
                                            General.
    For respondent No.4 :                   Mr. Ajay Kumar Dhiman,




                                            Advocate.





    Sushil Kukreja, Judge (Oral)

Learned counsel for the petitioner seeks

permission of this Court to withdraw the petition with liberty to

file fresh on the same cause of action.

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

In view of the submission made by learned

counsel for the petitioner, the present petition is dismissed as

withdrawn with liberty, as aforesaid.

.

Pending miscellaneous application(s), if any,

shall also stand disposed of.

(Sushil Kukreja), Judge.

July 7, 2023

(subhash)