Date Of Decision: 05.09.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 13167 HP

Himachal Pradesh High Court

Date Of Decision: 05.09.2024 vs State Of Himachal Pradesh on 5 September, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                                                       2024:HHC:7962




       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       Cr. MP (M) No. 1807 of 2024
                                                       Date of Decision: 05.09.2024




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    Pappy alias Papi                                                          ...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. Tarun Brakta, Advocate.

    For the Respondent:                      Mr. Rajan Kahol, Mr. Vishal Panwar
                                             and   Mr.   B.C.Verma,    Additional
                        r                    Advocate Generals, with Mr. Ravi

                                             Chauhan, Deputy Advocate General.
                                             ASI Jagdish Chand present in person
                                             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 September 5,2024 (shankar)

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