Yogesh Kumar vs State Of Himachal Pradesh And Another
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Himachal Pradesh High Court

Yogesh Kumar vs State Of Himachal Pradesh And Another on 14 January, 2025

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP(M) No.2673 of 2024 Date of Decision : 14.01.2025

Yogesh Kumar ...... Petitioner

Versus

State of Himachal Pradesh and another ......Respondents

Coram:

The Hon'ble Mr. Justice Bipin Chander Negi, Vacation Judge Whether approved for reporting?1

For the petitioner : Mr. Sunny Rawat, Advocate.

For the respondents : Mr. B.N. Sharma, Additional Advocate General.

Bipin Chander Negi, Vacation Judge (oral)

Learned counsel for the petitioner, under instructions,

seeks permission to withdraw the present petition.

2. Permission granted. Accordingly, present petition is

dismissed as withdrawn, so also, pending miscellaneous application(s),

if any.

(Bipin Chander Negi) January 14, 2025 (KS) Vacation Judge

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