Lokender Thakur vs State Of Himachal Pradesh
2024 Latest Caselaw 14770 HP

Himachal Pradesh High Court

Lokender Thakur vs State Of Himachal Pradesh on 1 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       Cr. MP (M) No. 1826 of 2024
                                                       Date of Decision: 01.10.2024




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    Lokender Thakur                                                           ...Petitioner
                                            Versus
    State of Himachal Pradesh                                             ...Respondent





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    Coram:
    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1 .
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    For the Petitioner:                 Mr. Hitender Verma, Advocate vice. Mr.
                                        Prashant Sharma, Advocate.

    For the Respondent:                      Mr. Rajan Kahol, Mr. Vishal Panwar
                        r                    and   Mr.   B.C.Verma,    Additional

                                             Advocate Generals, with Mr. Ravi
                                             Chauhan, Deputy Advocate General.
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    Sandeep Sharma, J. (Oral)

Having carefully perused the status report filed on

behalf of the respondent-State, learned counsel representing the

bail petitioner, seeks permission to withdraw the present petition at

this stage with liberty to file afresh at appropriate stage, in

accordance with law, if required and desired.

2. Ordered accordingly.

(Sandeep Sharma) Judge October 01,2024 (shankar)

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