Bhag Singh vs State Of H.P
2024 Latest Caselaw 17895 HP

Himachal Pradesh High Court

Bhag Singh vs State Of H.P on 21 November, 2024

Author: Virender Singh

Bench: Virender Singh

                             ( 2024:HHC:11902-DB )
     IN THE HIGH COURT OF HIMACHAL PRADESH
                     SHIMLA
                       Cr.MP(M) No. of 2605 of 2024
                       Date of Decision: 21.11.2024
Bhag Singh                                                        ...Applicant

                                        Versus

State of H.P.                                               .....Respondent
Coram:
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the Applicant              :        Ms. Deeksha Thakur, Advocate.
For the Respondent              :       Mr. Tejasvi Sharma, Mr. H.S.
                                        Rawat    and     Mr.   Mohinder
                                        Zharaick, Additional Advocates
                                        General with Mr. Rohit Sharma,
                                        Deputy Advocate General, for
                                        the respondent/State.

Virender Singh, Judge (Oral)

Learned counsel for the petitioner, under

instructions, submits that she wants to withdraw the present

petition with liberty to approach the appropriate Court of law.

Permission granted.

2. Consequently, the present petition is dismissed as

withdrawn, with the liberty afore-mentioned, so also the

pending application(s), if any.

(Virender Singh) Judge November 21, 2024 (subhash)

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