Pan Chand vs State Of Himachal Pradesh
2023 Latest Caselaw 15591 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .

                                                      Cr.MP(M) No.1488 of 2023
                               Date of Decision: 06.10.2023
    ___________________________________________________





     Pan Chand
                                               ....Petitioner

                                      Versus





    State of Himachal Pradesh
                                           ...Respondent
    ___________________________________________________

    Coram

    Hon'ble Mr. Justice Sushil Kukreja, Judge

    Whether approved for reporting?1
    ________________________________________________



    For the petitioner            :             Mr. Rocky, Advocate vice
                                                Mr.Swaran     Singh    Jasrotia,
                                                Advocate.




    For the respondent :   Mr. Jitender Kumar Sharma,
                           Additional Advocate General.





    ________________________________________________

    Sushil Kukreja, Judge (Oral)

Learned vice counsel for the petitioner, under

instructions received from Mr. Swaran Singh Jasrotia,

Advocate, seeks permission of this Court to withdraw the

present petition with liberty to file afresh at appropriate stage.

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

2. In view of the submission made by learned vice

.

counsel for the petitioner, the present petition is dismissed as

withdrawn with liberty, as aforesaid.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

    October 06, 2023
          (VH)
                       r             to       ( Sushil Kukreja )
                                                      Judge