Kesar Singh vs State Of H.P
2024 Latest Caselaw 14031 HP

Himachal Pradesh High Court

Kesar Singh vs State Of H.P on 17 September, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           Cr.MP(M) No. 2095 of 2024
                                              Date of Decision: 17.09.2024
    Kesar Singh                                                                  ... petitioner
                                           Versus




                                                                                   .
    State of H.P                                                             ....Respondent





    Coram
    Hon'ble Mr. Justice Rakesh Kainthla, Judge.
    Whether approved for reporting?1





    For the petitioners     :     Mr. Kamal Kant, Advocate.

    For the respondents               :         Mr. Lokender Kutlehria, Additional
                                                Advocate General.

    Rakesh Kainthla, Judge (oral)

After arguing the matter for some time, learned

counsel of the petitioner seeks permission to withdraw the

present petition. Permission granted.

2. In view of the above, the present petition is

dismissed as withdrawn, so also the pending miscellaneous

application(s), if any.

(Rakesh Kainthla)

Judge 17th September, 2024 (saurav pathania)

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