Sonu vs State Of Himachal Pradesh
2024 Latest Caselaw 9506 HP

Himachal Pradesh High Court

Sonu vs State Of Himachal Pradesh on 12 July, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       Cr. MP (M) No. 1176 of 2024
                                                       Date of Decision: 12.07.2024




                                                                             .
    -----------------------------------------------------------------------------------------





    Sonu                                                                      ...Petitioner
                                            Versus
    State of Himachal Pradesh                                             ...Respondent





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




    For the Petitioner:                 Mr. Yashveer Singh Rathore, Advocate.

    For the Respondent:                      Mr. Rajan Kahol, Mr. Vishal Panwar
                                             and   Mr.   B.C.Verma,    Additional
                        r                    Advocate Generals.

                                             Constable Karam Singh present with
                                             record.
    -----------------------------------------------------------------------------------------
    Sandeep Sharma, J. (Oral)

Having carefully perused the status report filed on

behalf of the respondent-State, learned counsel representing the

bail petitioner, seeks permission to withdraw the present petition at

this stage with liberty to file afresh at appropriate stage, in

accordance with law, if required and desired.

2. Ordered accordingly.

(Sandeep Sharma) Judge July 12, 2024 (shankar)

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