Sandeep vs State Of Himachal Pradesh
2023 Latest Caselaw 15935 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                             Cr. MP (M) No. 1866 of 2023
                                                        Date of Decision: 10.10.2023




                                                                             .
     -----------------------------------------------------------------------------------------





     Sandeep                                                                   ...Petitioner
                                             Versus
     State of Himachal Pradesh                                             ...Respondent





     -----------------------------------------------------------------------------------------
     Coram:
     The Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting?1
     -----------------------------------------------------------------------------





     For the Petitioner:                 Mr. Anirudh Sharma, Advocate.
     For the Respondent:                      Mr. Rajan Kahol, Mr. Vishal Panwar
                                              and   Mr.   B.C.Verma,    Additional
                                              Advocate Generals with Mr. Ravi
                        r                     Chauhan and Ms. Sunaina, Deputy
                                              Advocate Generals.

     -----------------------------------------------------------------------------------------
     Sandeep Sharma, J. (Oral)

Respondent-State has filed status report and HC Sunil

Kumar has come present alongwith the record. After having perused the

status report, learned counsel representing the bail petitioner, seeks

permission to withdraw the present petition at this stage with liberty to

file afresh at appropriate stage, in accordance with law, if required and

desired.

2. Accordingly, in view of the aforesaid prayer having been

made by learned counsel representing the petitioner, the present petition

is dismissed as withdrawn with liberty, as prayed for.

(Sandeep Sharma) Judge October 10,2023 (shankar)

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