__________________________________________________ vs State Of H.P
2024 Latest Caselaw 15548 HP

Himachal Pradesh High Court

__________________________________________________ vs State Of H.P on 22 October, 2024

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                 Cr.MP(M) No. 2327 of 2024
                                 Date of Decision: 22.10.2024
        __________________________________________________
        Stanzeen Naurphel                          ...Petitioner...

                                            Versus
        State of H.P.                                                   .....Respondent...

        Coram
        Hon'ble Mr. Justice Bipin Chander Negi, Judge.
        Whether approved for reporting?1

        For the petitioner:                 Ms. Kiran Dhiman, Advocate.

        For the respondent:     Mr. R.K.Negi, Additional Advocate General.
    4._________________________________________________________
        Bipin Chander Negi, Judge (oral)

After arguing for some time learned counsel appearing for the

petitioner seeks permission to withdraw this petition with liberty to file

afresh.

2. Accepting, her prayer, petition is dismissed as withdrawn, at this

stage with liberty reserved in accordance with law.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

{{

(Bipin Chander Negi) Judge

October 22, 2024 (Nisha)

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