______________________________________________________________ vs State Of H.P
2023 Latest Caselaw 15711 HP

                                          1

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                          Cr. MP(M) No. 2351/2023




                                                                            .
                                           Decided on: 07.10.2023





        ______________________________________________________________
    Navdeep Kumar                                               ....Petitioner





                                       Versus

    State of H.P.                                               ...Respondent





    _




    Coram
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting?1

    For the petitioner            :           Mr. Jeevan Kumar, Advocate.

    For the respondent            :           Mr. B.N. Sharma, Additional
                                              Advocate General.



    Sushil Kukreja, Judge (oral)

Learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition,

with liberty to file the same afresh at an appropriate

stage.

2. Hence, the petition is dismissed, as

withdrawn, with liberty, as aforesaid.

                                                                ( Sushil Kukreja )
        October 07, 2023                                             Judge
            (raman)



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