Mehar Singh vs State Of H.P
2024 Latest Caselaw 12687 HP

Himachal Pradesh High Court

Mehar Singh vs State Of H.P on 30 August, 2024

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            Cr. MMO No. 752 of 2024
                                            Date of Decision : 30.8.2024




                                                                      .

Mehar Singh                                                         ....Petitioner
                                        Versus





State of H.P.                                                       ....Respondent


Coram





Hon'ble Mr Justice Rakesh Kainthla, Judge.
Whether approved for reporting? No.

    For the petitioner           :   Ms. Sanjeev Kumar Suri, Advocate.

    For the respondent           :   Ms. Ayushi Negi, Deputy                 Advocate

                                     General, for respondent/State.



Rakesh Kainthla, Judge (Oral)

After arguing the matter for sometime, learned counsel for

the petitioner submits that he wants to withdraw the present petition and

wants to file an appropriate application before the authorized officer in

terms of order passed by this Court in Harshit Dua Vs. State of H.P.,

2024:HHC:5486.

In view of the judgment of Harshit Dua (supra), the petitioner

is permitted to withdraw the instant petition and to file an application

before authorized officer, who shall decide the application expeditiously.

The pending miscellaneous application(s), if any, also stand(s) disposed

of.

(Rakesh Kainthla) Judge 30th August, 2024 (Chander)