Sanjeev Kumar vs State Of Himachal Pradesh & Ors
2024 Latest Caselaw 4912 HP

Himachal Pradesh High Court

Sanjeev Kumar vs State Of Himachal Pradesh & Ors on 1 May, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Decided on: 1.5.2024 Sanjeev Kumar .....Petitioner Versus

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State of Himachal Pradesh & ors. ....Respondents

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Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

The Hon'ble Mr. Justice Sushil Kukreja, Judge. Whether approved for reporting?1 No

For the petitioner: Mr. Mandeep Chandel, Advocate. For the respondents: Mr. Anup Rattan, A.G. with Mr.

Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. and Mr. Raj Negi, Dy.A.G. for the respondents- State.

____________________________________________________________________ Justice Tarlok Singh Chauhan (oral)

Learned counsel for the petitioner states that he is under

instructions not to press the instant petition. His statement is taken

on record.

2 In view of above, the petition is disposed of, as not

pressed, so also the pending application(s), if any.

(Tarlok Singh Chauhan)

Judge

(Sushil Kukreja) 1.5.2024 Judge (pankaj)

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