Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Himachal Pradesh High Court

Mayank Verma vs State Of Himachal Pradesh on 6 September, 2023

Author: Virender Singh

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No.2259 of 2023 .

Decided on : 06.09.2023 Mayank Verma ...petitioner Versus State of Himachal Pradesh ...Respondent of Coram The Hon'ble Mr. Justice Virender Singh, Judge.

rt Whether approved for reporting?1 For the petitioner : Mr. Onkar Jairath, Advocate.

For the respondent : Mr. Tejasvi Sharma, Additional Advocate General.

Inspector Mamta, SHO, Police Station East, Shimla, is present along with record.

Virender Singh, Judge (oral).

Learned counsel for the petitioner, on instructions, seeks permission to withdraw the present petition. Permission granted. The petition is accordingly dismissed as withdrawn.

( Virender Singh ) Judge September 06, 2023(ps) 1 Whether Reporters of local papers may be allowed to see the judgment? Yes.

::: Downloaded on - 06/09/2023 22:00:44 :::CIS