________________________________________________________ vs State Of Himachal Pradesh
2023 Latest Caselaw 18226 HP

Himachal Pradesh High Court

________________________________________________________ vs State Of Himachal Pradesh on 21 November, 2023

Author: Virender Singh

Bench: Virender Singh

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      Cr.MP(M) No. 2856 of 2023
                                         Decided on: 21.11.2023
    ________________________________________________________
    Pinku Kumar                               ........... Applicant




                                                                                 .
                             Versus





    State of Himachal Pradesh                      Respondent
    ________________________________________________________
    Coram:





    Hon'ble Mr. Justice Virender Singh, Judge.
    Whether approved for reporting? 1

    For the applicant                      :      Mr. Kulawant Singh, Advocate.




                                                   of
    For the respondent                     :      Mr. Tejasvi Sharma, Mr. Mohinder
                                                  Zharaick and Mr. H.S. Rawat, Addl.
                                                  AGs with Ms. Leena Guleria, Dy.
                       rt                         A.G., for the respondent-State.

    ________________________________________________________
    Virender Singh, Judge (oral)

Learned counsel appearing for the applicant seeks

permission to withdraw the instant bail application. Prayer allowed.

2. Accordingly, the bail application is dismissed as

withdrawn.

( Virender Singh ) Judge

November 21, 2023 tarun

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