___________________________________________________________ vs State Of Himachal Pradesh
2025 Latest Caselaw 4030 HP

Himachal Pradesh High Court

___________________________________________________________ vs State Of Himachal Pradesh on 10 February, 2025

          IN THE HIGH COURT OF HIMACHAL PRADESH
                        AT SHIMLA
                                                     Cr.MP(M) No.224 of 2025

                                                        Decided on: 10.02.2025
___________________________________________________________
Mast Ram Bragta                             .......Petitioner
                                           Versus
State of Himachal Pradesh                                            ......Respondent

Coram
Hon'ble Mr. Justice Ranjan Sharma, Judge
1 Whether approved for reporting?                   No.

For the petitioner:                   Mr. Ashwani Chawla, Advocate with
                                      Mr. Rajiv Chauhan, Advocate.

For the respondent:                   Mr. Mohinder Zharaick, Additional
                                      Advocate General.

Ranjan Sharma, Judge (Oral)

After hearing Mr. Ashwani Chawla, Learned

Counsel for the petitioner for some time, he, prays

for permission to withdraw the instant bail petition

with liberty to file a fresh petition, if so desired.

[Statement taken on Record].

2. The prayer being innocuous, is not opposed by

Learned State Counsel also.

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

3. In view of the above, the instant petition is

permitted to be withdrawn with liberty as aforesaid.

In aforesaid terms, the instant petition and

pending applications, if any, shall stand disposed of.

(Ranjan Sharma) Vacation Judge February 10, 2025 (tm)