Sandeep vs State Of H.P
2023 Latest Caselaw 5197 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Cr.MP(M) No. 772 of 2023.

Decided on : 4th May, 2023.

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    Sandeep                                                                 ...Petitioner.
                                         Versus





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

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Ms. Kanta Thakur, Advocate.

For the respondent: Mr. Rajkumar Negi, Addl. A.G.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner seeks

permission of this Court to withdraw the instant petition at

this stage with liberty to file at appropriate stage. Prayer

being innocuous is allowed. Accordingly, the petition is

dismissed as withdrawn with liberty as prayed for.

(Satyen Vaidya) Judge 4th May, 2023.

(jai)

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