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Surender Kumar vs State Of H.P
2023 Latest Caselaw 15657 HP

Citation : 2023 Latest Caselaw 15657 HP
Judgement Date : 7 October, 2023

Himachal Pradesh High Court
Surender Kumar vs State Of H.P on 7 October, 2023
Bench: Tarlok Singh Chauhan, Ranjan Sharma
             IN THE HIGH COURT OF HIMACHAL PRADESH
                            AT SHIMLA

                                      Cr. Appeal No.663 of 2019
                                      Decided on: 07th October, 2023




                                                                          .
    _________________________________________________________





    Surender Kumar
                                                     ....Appellant





                                              Versus

    State of H.P.
                                                                             ....Respondent





    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    Hon'ble Mr. Justice Ranjan Sharma, Judge

    1 Whether approved for reporting? No

    For the appellant                    :     Ms. Shradha Karol, Advocate.

    For the respondent                   :     Mr. I.N. Mehta & Mr. Yashwardhan
                                               Chauhan,       Senior     Additional


                                               Advocates General, Ms. Sharmila
                                               Patial, Additional Advocate General
                                               with Mr. J.S. Guleria, Deputy




                                               Advocate General.

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the appellant has placed on

record communication dated 18.08.2023, received from the

office of the Superintendent Jail, Model, Central Jail,

Nahan, H.P. enclosing therewith a letter written by

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

appellant-Surender Kumar to Legal-Aid-Counsel requesting

for withdrawal of the appeal. Both the communications are

taken on record.

.

2. Since the appellant is not interested to proceed

with the instant appeal, the same is dismissed as not

pressed.

3. Pending miscellaneous application(s), if any,

also stands disposed of.

(Tarlok Singh Chauhan) Judge

(Ranjan Sharma) Judge

October 7, 2023

(Shivender)

 
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