____________________________________________________ vs State Of Himachal Pradesh
2024 Latest Caselaw 16837 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of Himachal Pradesh on 11 November, 2024

Author: Virender Singh

Bench: Virender Singh

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                              Cr.MP(M) No. 2337 of 2024
                                 Decided on: 11.11.2024
____________________________________________________
Jishan                                 ........... applicant
                       Versus

State of Himachal Pradesh                 ..........respondent
____________________________________________________
Coram:
Hon'ble Mr. Justice Virender Singh, Judge
Whether approved for reporting? 1

For the applicant                      :      Mr. Pankaj Mehta, Advocate, vice
                                              Mr. K.S. Gill, Advocate.
For the respondent                     :      Mr. Tejasvi Sharma, Mr. Mohinder
                                              Zharaick and Mr. H.S. Rawat, Addl.
                                              A.Gs with Ms. Ranjana Patial, Dy.
                                              A.G.
____________________________________________________
Virender Singh, Judge (oral)

Learned counsel for the applicant, on instructions,

seeks permission to withdraw the present application. Permission

granted. The application is accordingly dismissed as withdrawn.

(Virender Singh) Judge

November 11, 2024 tarun

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