Date Of Decision: 15.10.2024 vs Sate Of Hp & Anr
2024 Latest Caselaw 15078 HP

Himachal Pradesh High Court

Date Of Decision: 15.10.2024 vs Sate Of Hp & Anr on 15 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:9752

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.1193 of 2023 Date of Decision: 15.10.2024 _______________________________________________________ Surjeet Singh & Ors.

.......Petitioners Versus Sate of HP & Anr.

... Respondents Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Ajay Thakur, Advocate, vice Mr. Sunny Modgil, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C. Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for respondent No. 1-State.

Mr. Prashant Sharma, Advocate, for respondent No. 2.

SI Sunil Kumar, PS Amb, District Una, H.P. present in person.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Though, in terms of order dated 25.09.2024, respondent-

State has filed status report and SI Sunil Kumar, PS Amb, District

Una, H.P. has come present in Court, but before case at hand could

be heard and decided on its own merit, learned counsel for the

petitioner, on instructions, seeks permission to withdraw the present

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

2024:HHC:9752

petition at this stage with liberty to file afresh at appropriate stage, if

so required and desired. Ordered accordingly.

(Sandeep Sharma), Judge October 15, 2024 (sunil)