Citation : 2024 Latest Caselaw 14964 HP
Judgement Date : 14 October, 2024
2024:HHC:9681
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MP (M) No. 2175 of 2024
Date of Decision: 14.10.2024
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Sonu ...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. Yashveer Singh Rathore, Advocate.
For the Respondent: Mr. Vishal Panwar and Mr. B.C.Verma,
Additional Advocate Generals, with Mr.
Ravi Chauhan, Deputy Advocate
General.
HC Vikas Sharma, present alongwith
the record.
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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 14,2024 (shankar)
DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH,
VIKRANT Phone=5d2f851af76d452c04fe80af0eb04901baccf523a962 b5b328d35fb9075dbbb0, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=b9ba41101dabcec1188a4f694ff769b34a c01c5f3677265199bb13a3810dec17, CN=VIKRANT
CHANDEL CHANDEL Reason: I am approving this document Location:
Date: 2024-10-14 16:55:33 Whether reporters of the local papers may be allowed to see the judgment?
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