Aman Kaur vs State Of Himachal Pradesh
2023 Latest Caselaw 5438 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     Cr.MP(M) No. 1071 of 2023
                                                     Decided on:      09.05.2023




                                                                       .

     Aman Kaur                                                     ....Petitioner.

                                           Versus





      State of Himachal Pradesh                                    ...Respondent.

     Coram

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





     Whether approved for reporting?1

     For the petitioner            :       Mr. Ajit Sharma, Advocate.
     For the respondent            :       Mr. B.N. Sharma, Additional
                    r                      Advocate General.

     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner has

submitted that he is under instructions to withdraw the

petition with liberty to avail remedy in accordance with law

at appropriate stage. Prayer being innocuous is allowed.

2. Accordingly, the instant petition is dismissed as

withdrawn with liberty, as prayed for.

                                                            (Satyen Vaidya)
     9th May, 2023                                               Judge
          (sushma)




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