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Himachal Pradesh High Court

Rohit Budhathoki vs State Of H.P on 27 February, 2023

Author: Satyen Vaidya

Bench: Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                               .

                                             Cr.MP(M) No. 426 of 2023
                                             Decided on: 27.2.2023





    Rohit Budhathoki                                                 .....Petitioner.





                                     Versus

    State of H.P.                                           .....Respondent.


    Coram
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.


    Whether approved for reporting?1




    For the petitioner               :       Ms. Kanta Thakur, Advocate.





    For the respondent               :       Mr. Varun Chandel, Additional
                                             Advocate General.





                                             ASI Bhom Prakash, I/O Police
                                             Station, Sadar Solan present in
                                             person.


           Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner submits that she may be permitted to withdraw the instant petition with liberty to 1 Whether the reporters of the local papers may be allowed to see the Judgment?

file afresh, at appropriate stage. Prayer being innocuous is allowed.

.

2. Accordingly, the instant petition is dismissed as withdrawn with liberty, as prayed for.

                                             ( Satyen Vaidya )




                                                   Judge
    February 27, 2023
          (vs)          r









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