Harpreet Singh @ Happy vs State Of Himachal Pradesh
2023 Latest Caselaw 17968 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                  Cr.MP(M) No. 2604 of 2023




                                                                      .
                                  Date of Decision :November 10 , 2023





    Harpreet Singh @ Happy                                        ...Petitioner.
                                  Versus





    State of Himachal Pradesh                                     ...Respondent.

    Coram:
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1              No.
    For the petitioner          : Mr. Kulwant Singh Gill, Advocate.
    For the respondent          : Mr. Anup Rattan, Advocate General with
                     r            Mr. Rupinder Singh Thakur, Addl. AG and
                                  Mr. Rajat Chauhan, Law Officer.

                                 ASI Duni Chand, I/O Police                       Station
                                 Nalagarh, is present in person.


    Ajay Mohan Goel, Judge (Oral)

Status report filed, which is ordered to be taken on

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 Petition is permitted to be withdrawn, with liberty, as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

November 10 , 2023 (PK)

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