Decided On: 22.11.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 17972 HP

Himachal Pradesh High Court

Decided On: 22.11.2024 vs State Of Himachal Pradesh on 22 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                        2024:HHC:12251

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                Cr.MP(M) No.2477 of 2024
                                                Decided on: 22.11.2024
Sh. Gulshan Kumar                                         ....Petitioner.
            Versus
State of Himachal Pradesh                                .... Respondent.

Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner :           Ms. Kanta Thakur, Advocate.
For the Respondent:            Mr. Pushpinder Jaswal, Additional Advocat
                               General.
                               ASI Vinod Kumar, Women Police Station, Baddi,
                               present in person.

Ajay Mohan Goel, Judge (Oral)

Status report filed, which is ordered to be taken on

record.

2. Having heard learned counsel for the parties and taking

into consideration the antecedents of the petitioner, as the Court was

not willing to grant the bail, learned counsel for the petitioner, at this

stage, prays that the petition be allowed to be withdrawn.

3. The petition is dismissed as withdrawn, as prayed for.

(Ajay Mohan Goel) Judge November 22, 2024 (Rishi)

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