Ansh Bhandral vs State Of Himachal Pradesh
2024 Latest Caselaw 13908 HP

Himachal Pradesh High Court

Ansh Bhandral vs State Of Himachal Pradesh on 16 September, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:8577

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) Nos.2086 and 2087 of 2024 Date of Decision: 16.09.2024

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1. Cr.MP(M) No.2086 of 2024 Ansh Bhandral .......Petitioner Versus

State of Himachal Pradesh .....Respondent

2. Cr.MP(M) No.2087 of 2024 Raghab Singh .......Petitioner Versus

State of Himachal Pradesh .....Respondent Coram:

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

For the petitioner(s): Mr. Naresh Kaul, Advocate.

For the Respondent(s): Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for respondents-State.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioners seek

permission to withdraw the present petitions with liberty to file

appropriate proceedings in appropriate court of law, if required and

desired. Ordered accordingly.

(Sandeep Sharma), Judge September 16, 2024 (sunil)

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