Sanjay @ Sonu vs State Of Himachal Pradesh
2023 Latest Caselaw 5175 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .

                                             Cr.MP(M) No.2763 of 2022
                                             Decided on: 04.05.2023





    Sanjay @ Sonu                                             ....Petitioner.

                      Versus
    State of Himachal Pradesh                                 ...Respondent.





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1

    For the petitioner        :     Mr. Manoj Pathak, Advocate.

    For the respondent :            M/s Tejasvi Sharma, Baldev Negi,
                                    Pushpender Jaswal, Additional Advocate
                                    Generals, with Mr. Gautam Sood, Deputy
                                    Advocate General.



    Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that he has

instruction to withdraw the petition, but liberty be reserved to the

petitioner to approach the Court afresh, subsequently, if so advised.

2. Petition is permitted to be withdrawn, with liberty, as

prayed for. Petition stands disposed of accordingly.

(Ajay Mohan Goel) Judge May 04, 2023 (Rishi)

Whether reporters of the local papers may be allowed to see the judgment?