Decided On: September 25 vs State Of Hp
2023 Latest Caselaw 14592 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                          CrMP(M) No. 2213 of 2023
                                    Decided on: September 25, 2023
    ________________________________________________________
    Dharmender Kumar                              ........... Petitioner




                                                                                .
                                   Versus





    State of HP                                     .... Respondent
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Anubhav Chopra, Advocate.

    For the respondent                     :
                                  Mr. Rajan Kahol, Mr. Vishal Panwar





                                  and Mr. B.C. Verma, Additional
                                  Advocates General with Mr. Ravi
                                  Chauhan, Deputy Advocate General.
                                  ASI Pawan Kumar, Investigating
                                  Officer Police Station Padhar, District

                                  Mandi, Himachal Pradesh

    ________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel for the petitioner seeks permission to withdraw

the present petition, with liberty to file afresh, at an appropriate stage, if

so required and desired. Ordered accordingly.

(Sandeep Sharma) Judge

September 25, 2023 Vikrant

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