Brij Lal vs State Of H.P
2026 Latest Caselaw 919 HP

Himachal Pradesh High Court

Brij Lal vs State Of H.P on 18 February, 2026

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No. 218 of 2026 Date of Decision: 18.02.2026

.

Brij Lal                                                   ....Petitioner
                                   Versus
State of H.P.                                              ....Respondent





Coram

Hon'ble Mr Justice Romesh Verma, Vacation Judge. Whether approved for reporting.

of For the petitioner : Mr. R.S. Chandel, Advocate.

For   the       respondent/ :   Mr. Sumit Sharma,                      Deputy
State                           Advocate General.
                    rt

Romesh Verma, Judge(Oral)

Notice. Mr. Sumit Sharma, learned Deputy Advocate

General, appears and waives service of notice on beahlf of the

respondent.

2. After arguing for sometime learned counsel for the

petitioner seeks permission to withdraw the instant petition with

liberty to file afresh before the competent Court of law. Prayer

being innocuous is allowed. Accordingly, the instant petition is

dismissed as withdrawn with liberty as prayed for.

(Romesh Verma) Vacation Judge 18th February, 2026.

(Shamsh Tabrez)