Decided On: 1St October vs State Of H.P
2024 Latest Caselaw 14776 HP

Himachal Pradesh High Court

Decided On: 1St October vs State Of H.P on 1 October, 2024

Author: Virender Singh

Bench: Virender Singh

                                                                                               2024:HHC:9421




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                   Cr.MP(M) No. 2077 of 2024
                                                   Decided on: 1st October, 2024


        Sandeep Sharma                                                               .......Applicant

                                                     Versus

        State of H.P.                                                                ...Respondent

        Coram
        The Hon'ble Mr. Justice Virender Singh, Judge.
        Whether approved for reporting?1

        For the applicant:                          Mr.   Kulwant                     Singh        Gill,
                                                    Advocate.
        For the respondent:                         Mr. H.S. Rawat, Addl. A.G.

        Virender Singh, Judge (Oral)

Learned counsel for the applicant seeks

permission of this Court to withdraw the instant petition.

2. Accordingly, the petition is dismissed as

withdrawn.

        October 1, 2024                                                   ( Virender Singh )
                  (mamta)                                                       Judge

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