Mahavir vs State Of Himachal Pradesh
2024 Latest Caselaw 17313 HP

Himachal Pradesh High Court

Mahavir vs State Of Himachal Pradesh on 13 November, 2024

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP(M) No. 2460 of 2024 Decided on : 13.11.2024

Mahavir ...Applicant

Versus

State of Himachal Pradesh ...Respondent

Coram The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?1

For the applicant : Mr. Manohar Lal Sharma, Advocate.

For the respondent : Mr. Tejasvi Sharma, Additional Advocate General assisted by HC Vijay No.45, I.O. Police Station, Nalagarh.

Virender Singh, Judge (Oral).

Learned counsel for the applicant, on instructions,

seeks permission to withdraw the present petition.

Permission granted. The petition is accordingly dismissed as

withdrawn.

( Virender Singh ) Judge November 13, 2024 ( ps )

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