Himachal Pradesh High Court
Yashpal Singh Sandhu vs State Of H.P. & Others on 1 February, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
Cr.MMO No. 57 of 2019
Decided on : 1.2.2019
Yashpal Singh Sandhu .....Petitioner
Versus
State of H.P. & others ....Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioner:
r Mr. Abhimanyu Rathor, Advocate.
For the Respondents: Mr. Sudhir Bhatnagar, Addl. A.G. with
Mr. Kunal Thakur, Dy. A.G. and Mr.
Rajat Chauhan, Law Officer.
Sureshwar Thakur, J (oral)
The learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition. Permission granted.
Accordingly, the present petition is dismissed as withdrawn.
However, liberty reserved to the petitioner to move an appropriate application before the learned Magistrate concerned, and, if moved and if not already decided, the learned Magistrate concerned, shall render a prompt decision upon the same. Pending applications, if any, also stand disposed of.
1st February, 2017 (Sureshwar Thakur),
(kck) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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