Raju Singh vs State Of Himachal Pradesh
2023 Latest Caselaw 13239 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      Cr.MP(M) No. 1969 of 2023
                                                      Decided on: 08.09.2023




                                                                                .
    Raju Singh                                                                   ....Petitioner.





                   Versus





    State of Himachal Pradesh                                                 ...Respondent.
    Coram
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    For the petitioner    :   Mr. Kulwant Singh Gill, Advocate.

    For the respondent              :        Ms. Sharmila Patial, Additional Advocate
                                             General with Mr. Sidharth Jalta, Deputy
                                             Advocate General.


    Ajay Mohan Goel, Judge (Oral)

After making his submissions for some time, learned

Counsel for the petitioner, under instructions, submits that he

may be permitted to withdraw this petition. The petition is

accordingly permitted to be withdrawn.

(Ajay Mohan Goel) Judge September 08, 2023

(narender)

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