Himachal Pradesh High Court
Anil Kumar @ Nilu vs State Of H.P on 13 June, 2018
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr.MP(M) No. 687 of 2018.
Decided on: 13th June, 2018.
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Anil Kumar @ Nilu .........Petitioner.
Versus State of H.P. .....Respondent. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1No. For the Petitioner : Mr. Digvijay Singh, Advocate. For the Respondent : Mr. Vikas Rathore & Mr. Narinder Guleria, Addl. A.Gs.
with Mr. R.P. Singh & Mr. Kunal Thakur, Dy. A.Gs. for the respondent.
Dharam Chand Chaudhary, J. (oral).
In the changed circumstances, pleaded in this application, appropriate application should have been filed in the trial Court itself as it is for learned trial Court, seized of the matter, to have applied its mind viz-a-viz, the record of the case and pass appropriate orders. Learned counsel, therefore, seeks permission to withdraw this application with 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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Leave and liberty as sought is granted. The application is dismissed as withdrawn.
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(Dharam Chand Chaudhary)
June 13, 2018 (ps) Judge.
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