Himachal Pradesh High Court
Sushil Kumar vs State Of Himachal Pradesh on 14 December, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Cr.M.P(M) No. 1627 of 2018
Decided on : 14.12.2018
.
Sushil Kumar .....Petitioner.
Versus
State of Himachal Pradesh ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Mohan Sharma, Advocate.
For the respondent: Mr. Hemant Vaid Additional
Advocate General with Mr. Yudhvir
Singh Thakur, Dy. AG, for the
respondent-State.
Sureshwar Thakur, J (oral)
The learned counsel for the petitioner prays for and is permitted to withdraw the instant petition. Permission granted. The petition is dismissed as withdrawn. However, the liberty is reserved to the bail-applicant to re-motion this Court, at an appropriate stage.
14.12.2018 (kalpana) (Sureshwar Thakur), Judge 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/12/2018 22:56:54 :::HCHP