Himachal Pradesh High Court
Bunty Yadav vs State Of Himachal Pradesh on 24 June, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
ON THE 24th DAY OF JUNE, 2022
BEFORE
HON'BLE MR. JUSTICE SATYEN VAIDYA
CRIMINAL MISCELLANEOUS PETITION (MAIN) No. 1269/ 2022
BETWEEN:
BUNTY YADAV, S/O SH. AARAM SINGH, R/O
ISHWAR NIWAS COURT ROAD, ROHROO,
TEHSIL ROHROO, DISTRICT SHIMLA, H.P.
AGED ABOUT 26 YEARS.
........PETITIONER
( BY MR. MANDEEP CHANDEL, ADVOCATE )
AND
STATE OF HIMACHAL PRADESH.
.........RESPONDENT
(BY MR. P.K. BHATTI AND MR. BHARAT
BHUSHAN, ADDITIONAL ADVOCATE
GENERALS WITH MR. KUNAL THAKUR,
DEPUTY ADVOCATE GENERAL )
______________________________________________________________________
This petition coming on for orders this day, this
Court passed the following :-
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ORDER
Learned counsel for the petitioner seeks permission to .
withdraw the instant petition. Prayer allowed.
2. Consequently, the instant petition is dismissed as withdrawn.
3. All pending applications also stand disposed of.
(Satyen Vaidya) Judge 24th June, 2022 (sushma) ::: Downloaded on - 24/06/2022 20:04:39 :::CIS