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Himachal Pradesh High Court

Sahil Chaudhary vs State Of Himachal Pradesh on 17 April, 2018

Author: Sandeep Sharma

Bench: Sandeep Sharma

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                               Cr.MP(M) No. 326 of 2018
                                      Date of Decision No.17.4.2018
    _________________________________________________________________




                                                                                     .
    Sahil Chaudhary                                   ........ Petitioner





                                                    Versus





    State of Himachal Pradesh                         .....Respondent.
    _________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1





    For the petitioner:                    Mr. Goldy Kumar, Advocate.

    For the respondent:                    Mr. Dinesh Thakur, Additional Advocate
                                           General, with Mr. Vikrant Chandel,
                                           Deputy Advocate General.


    _________________________________________________________________
    Sandeep Sharma, Judge (oral):

Sequel to order, dated 27.3.2018, SHO Mehar Singh, Police Station, Dharamshala, District Kangra, H.P., has come present alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency.

2. At this stage, Mr. Goldy Kumar, learned counsel, representing the petitioner, on instructions, seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage.

Whether the reporters of the local papers may be allowed to see the judgment?

3. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as withdrawn, with liberty reserved to .

the petitioner to file afresh at appropriate stage, in accordance with law, if need so arises.

                                                  (Sandeep Sharma),
                                                       Judge
    17th April, 2018
         (shankar)




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