Himachal Pradesh High Court
Pushpinder Sharma vs State Of H.P on 27 February, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
Cr.MP(M) No. 194 of 2019
Decided on : 27.2.2019
Pushpinder Sharma .....Petitioner
Versus
State of H.P. ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioner: r Mr. Sudhir Thakur, Advocate.
For the respondent: Mr. Hemant Vaid & Desh Rah Thakur,
Addl. A.Gs. with Mr. Y.S. Thakur and
Mr. Vikrant Chandel, Dy. A.Gs.
Sureshwar Thakur, J (oral)
The learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition.
Permission granted. Accordingly, the instant petition is dismissed as withdrawn. However, liberty reserved to the petitioner to motion this Court at an appropriate stage. Also, the Investigating Officer is directed to ensure that the completest statement of the victim is recorded, within 24 hours.
(Sureshwar Thakur) Judge 27th February, 2019 (kck) 1 Whether reporters of the local papers may be allowed to see the judgment?
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