Vijay Tikka Ram Giri vs State Of Himachal Pradesh
2023 Latest Caselaw 14707 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.2397 of 2023

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Decided on : 26.09.2023

Vijay Tikka Ram Giri ...Petitioner

Versus

State of Himachal Pradesh ...Respondent Coram

The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1

For the petitioner : Mr. T.K. Verma, Advocate.

For the respondent : Mr. Tejasvi Sharma, Additional Advocate General with Ms. Leena Guleria, Deputy Advocate General.

ASI Suresh Kumar, I.O. Police Station West, Shimla, H.P., is present along with record.

Virender Singh, Judge (oral).

Learned counsel for the petitioner, on

instructions, seeks permission to withdraw the present

petition. Permission granted. The petition is accordingly

dismissed as withdrawn.

( Virender Singh ) Judge September 26, 2023(ps)

Whether Reporters of local papers may be allowed to see the judgment? Yes.