Citation : 2024 Latest Caselaw 15931 HP
Judgement Date : 28 October, 2024
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MP (M) No. 2290 of 2024
Date of Decision: 28.10.2024
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Jitender Kumar ...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. Ajay Kochhar, Senior Advocate with
Mr. Gaurav Kochhar, Advocate.
For the Respondent: Mr. Rajan Kahol, Mr. Vishal Panwar
and Mr. B.C.Verma, Additional
Advocate Generals, with Mr. Ravi
Chauhan, Deputy Advocate General.
HC Sunil Kumar present in person
alongwith the record.
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Sandeep Sharma, J. (Oral)
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 28,2024 (shankar)
Whether reporters of the local papers may be allowed to see the judgment?
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