Date Of Decision: 24.08.2024 vs State Of Hp
2024 Latest Caselaw 12305 HP

Himachal Pradesh High Court

Date Of Decision: 24.08.2024 vs State Of Hp on 24 August, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:7340

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Criminal Revision No.261 of 2020 Date of Decision: 24.08.2024

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_______________________________________________________

Jagwinder Singh Randhawa & Ors. .......Petitioners Versus State of HP ... Respondent _______________________________________________________

Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1.

For the Petitioners: Mr. N.S.Chandel, Senior Advocate, with Mr. Vinod Kumar Gupta, Advocate.

For the Respondent: Mr. Rajan Kahol, Mr. Vishal Panwar &

Mr. B.C.Verma, Additional Advocate

Generals with Mr. Ravi Chauhan, Deputy Advocate General, for the respondent-State.

_______________________________________________________

Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition with liberty to file

appropriate proceedings in appropriate court of law, if required and

desired. Ordered accordingly. Interim order, if any, is vacated. Record

be sent back forthwith.

(Sandeep Sharma), Judge August 24, 2024 (sunil)

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