Sandeep vs State Of Himachal Pradesh
2023 Latest Caselaw 17059 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No.2725/2023 Decided on: 20.10.2023

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    Sandeep                                      ......Petitioner





                              Versus
    State of Himachal Pradesh                    ...... Respondent

...........................................................................................

Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Raman Jamalta, Advocate.

For the respondent :

r to Mr. Pranay Pratap, Additional Advocate General with Mr. Sidharth Jalta, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that certain

grounds available to the petitioner have inadvertently not been taken

in the petition. He seeks permission to withdraw the present petition

with liberty to file afresh, in accordance with law. Prayer being

innocuous has not been opposed by learned Additional Advocate

General. Accordingly, the petition stands disposed of as withdrawn at

this stage with liberty as prayed for. Pending miscellaneous

application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 20th October, 2023 (rohit)

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