Sumit @ Shanky vs State Of Himachal Pradesh
2024 Latest Caselaw 17576 HP

Himachal Pradesh High Court

Sumit @ Shanky vs State Of Himachal Pradesh on 18 November, 2024

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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     Cr. MP(M) No.2552 of 2024
                                     Date of Decision : 18.11.2024

 Sumit @ Shanky
                                                            ...... Petitioner
                      Versus
 State of Himachal Pradesh
                                                            ......Respondent
 Coram:

 The Hon'ble Mr. Justice Bipin Chander Negi, Judge

 Whether approved for reporting?1


 For the petitioner     :    Mr. Prajjwal Gupta, Advocate.

 For the Respondent :        Mr. Raj Kumar Negi, Additional Advocate
                             General.


 Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner, under instructions, seeks

permission to withdraw the present petition.

2. Permission granted.

3. Accordingly, present petition is dismissed as withdrawn.

                                                   ( Bipin Chander Negi)
 November, 18 2024 (KS)                                    Judge

Whether reporters of Local Papers may be allowed to see the judgment?