Anil Kumar vs State Of Himachal Pradesh
2024 Latest Caselaw 9831 HP

Himachal Pradesh High Court

Anil Kumar vs State Of Himachal Pradesh on 18 July, 2024

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP (M) No.1501 of 2024

.

Decided on : 18.07.2024

Anil Kumar ...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. Kulwant Singh Gill, Advocate.

For the respondent : Mr. Pratyush Sharma, Additional Advocate General.

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dismissed as withdrawn.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 July 18, 2024(ps)

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