______________________________________________________________ vs State Of H.P
2023 Latest Caselaw 16134 HP

                                          1

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                          Cr. MP(M) No. 2218/2023




                                                                            .
                                           Decided on: 11.10.2023





        ______________________________________________________________
    Kuldeep Singh                                               ....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. Atul Kumar, Advocate, vice
                            r                 Mr. Shriyek Sharda, Advocate.

    For the respondent            :           Mr. Raj Kumar Negi, Additional
                                              Advocate General.


    Sushil Kukreja, Judge (oral)

At this stage, learned vice counsel for the

petitioner, under instructions received from Mr. Shriyek

Sharda, Advocate, seeks permission of this Court to

withdraw the present petition.

2. Hence, the petition is dismissed, as

withdrawn.

3. Interim order dated 31.08.2023 stands

vacated.

                                                                ( Sushil Kukreja )
        October 11, 2023                                             Judge
            (raman)


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