Date Of Decision: 12.09.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 13763 HP

Himachal Pradesh High Court

Date Of Decision: 12.09.2024 vs State Of Himachal Pradesh on 12 September, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                                                       2024:HHC:8438




       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       Cr. MP (M) No. 1866 of 2024
                                                       Date of Decision: 12.09.2024




                                                                             .
    -----------------------------------------------------------------------------------------





    Sulakhan Singh                                                            ...Petitioner
                                            Versus
    State of Himachal Pradesh                                             ...Respondent





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




    For the Petitioner:                 Mr. Shivanshu Attri, Advocate vice Mr.
                                        Vijender Katoch, Advocate.

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

                                             Advocate Generals, with Mr. Ravi
                                             Chauhan, Deputy Advocate General.
                                             ASI Sunit Kumar, police Station
                                             Dharamshala, present in person with


                                             record.

    -----------------------------------------------------------------------------------------
    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 12,2024 (shankar)

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