Rajinder Singh vs State Of H.P
2025 Latest Caselaw 305 HP

Himachal Pradesh High Court

Rajinder Singh vs State Of H.P on 1 May, 2025

Author: Virender Singh

Bench: Virender Singh

                                ( 2025:HHC:11933 )



     IN THE HIGH COURT OF HIMACHAL PRADESH
                     SHIMLA

                                        Cr.MP(M) No.741 of 2025
                                        Date of Decision: 01.05.2025
Rajinder Singh                                                    ...Applicant

                                        Versus

State of H.P.                                               .....Respondent
Coram:
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the Applicant              :        Mr. Lakshay Parihar, Advocate.
For the Respondent              :       Mr. H.S. Rawat, Additional
                                        Advocate General,  with Mr.
                                        Rohit Sharma and Ms. Ranjna
                                        Patial,   Deputy  Advocates
                                        General.


Virender Singh, Judge (Oral)

Learned counsel for the applicant, under

instructions, submits that he wants to withdraw the present

application. Permission granted.

2. Consequently, the present application is dismissed,

as withdrawn.

(Virender Singh) Judge May 01, 2025 (subhash)

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