Date Of Decision: 20.09.2024 vs State Of Hp
2024 Latest Caselaw 14257 HP

Himachal Pradesh High Court

Date Of Decision: 20.09.2024 vs State Of Hp on 20 September, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:8897

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP (M) No. 1968 of 2024 Date of Decision: 20.09.2024 _______________________________________________________

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    Sonu Kumar                                         .......Petitioner





                                   Versus
    State of HP                                        ... Respondent
    Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioners : Ms. Meera Devi, Advocate.

For the Respondent : Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General.

r IO/ HC Amarjeet Singh No. 48, PS

Baddi, District Solan, HP present in person.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Respondent/ State has filed status report in terms of

order dated 05.09.2024 and HC Amarjeet Singh has come present

with the record.

2. Having perused status report, learned counsel for the

petitioner seeks permission to withdraw the present petition with

liberty to file appropriate proceeding at appropriate stage, if so

required and desired. Ordered accordingly.

(Sandeep Sharma), Judge September 20, 2024 (sunil)

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