Himachal Pradesh High Court
Vir Singh & Ors vs State Of Himachal Pradesh on 12 March, 2018
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MP (M) No.170 of 2018 Decided on: 12th March, 2018.
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Vir Singh & Ors. ...Petitioners.
Versus
State of Himachal Pradesh ...Respondent.
Coram
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1 For the petitioners : Mr. Y.P.S. Dhaulta, Advocate.
For the respondent : Mr. Ashwani Sharma with Mr. P.K. Bhatti, Additional Generals.
SI Mohinder Singh, Police Station, Amb, District Una, present in person.
Chander Bhusan Barowalia, Judge (oral).
Police report stands filed. It is stated that the case is now registered, under Section 302 of the Indian Penal Code, as one of the injured has died. Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present petition with liberty reserved to approach appropriate Court as and when required.
Accordingly, the present petition is dismissed as withdrawn with liberty to file the same afresh in appropriate Court, as and when required.
2. In view of the above, the petition is dismissed as withdrawn, so also the pending application (s), if any.
(Chander Bhusan Barowalia) th 12 March, 2018 Judge (CS) 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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