Date Of Decision: 16.11.2023 vs State Of Hp
2023 Latest Caselaw 18039 HP

                                            1

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                      Cr.MP(M) No.2886 of 2023





                               Date of Decision: 16.11.2023
    ___________________________________________________
     Hasim





                                               ....Petitioner

                                       Versus





    State of HP
                                           ...Respondent
    ___________________________________________________
    Coram


    Hon'ble Mr. Justice Sushil Kukreja, Judge

    Whether approved for reporting?1
    ________________________________________________


    For the petitioner            :             Mr. Manoj Pathak,Advocate.
    For the respondent :         Mr. Raj Kumar Negi, Additional
                                 Advocate General.




    ________________________________________________
    Sushil Kukreja, Judge (Oral)

Learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition with

liberty reserved to the petitioner to approach the trial Court for

filing fresh bail application.

2. In view of the submission made by learned counsel

for the petitioner, the present petition is dismissed as

withdrawn with liberty reserved to the petitioner to file fresh bail

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

application before the trial Court, who shall dispose of the

.

same strictly in accordance with law.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

                                               ( Sushil Kukreja )




    November 16, 2023                                 Judge
          (VH)