Himachal Pradesh High Court
Sandeep Kaushal vs State Of Himachal Pradesh on 6 January, 2021
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MP(M) No. 2141 of 2020
.
Decided on: 06.01.2021
Sandeep Kaushal ....Petitioner.
Versus
State of Himachal Pradesh ...Respondent.
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner : M/s H.S. Rana and Amrinder Singh Rana,
Advocates.
For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur and
Mr. Sanjeev Sood, Additional Advocates
General, with Ms. Divya Sood, Deputy
Advocate General.
(Through Video Conferencing).
Ajay Mohan Goel, Judge (Oral)
Learned counsel for the petitioner submits that he has instructions to withdraw this petition, as the petitioner intends to approach the Court of learned Sessions Judge, afresh.
2. Petition is dismissed as withdrawn, with liberty, as prayed for.
(Ajay Mohan Goel) Judge January 06, 2021 (Rishi) 1 Whether reporters of the local papers may be allowed to see the judgment?
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