Decided On: 30.06.2023 vs State Of H.P
2023 Latest Caselaw 8781 HP

                                                 1

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                             Cr. MP(M) No. 1399 of 2023




                                                                                    .

                                              Decided on: 30.06.2023
        _________________________________________________
        Praveen
                                                                          ......Petitioner





                                             Versus
         State of H.P.                         ...Respondent
             _________________________________________________
        Coram





        Hon'ble Mr. Justice Satyen Vaidya, Judge
                                             1
        Whether approved for reporting?
        ________________________________________________
        For the petitioner           :               Mr. Mohar Singh, Advocate.

        For the respondent               :           Ms. Sharmila Patial, Additional

                                                     Advocate General.
        ________________________________________________
        Satyen Vaidya, Judge (Oral)

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the present petition at this

stage, with liberty to file afresh at appropriate stage with better

particulars. Prayer being innocuous is allowed. Petitioner is

permitted to withdraw the petition with liberty, as prayed.

2. Accordingly, the petition is dismissed as withdrawn,

so also pending application(s), if any.

                                                                    (Satyen Vaidya )
             th
        30 June, 2023                                                    Judge
                  (himani)



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