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Himachal Pradesh High Court

Karam Chand vs State Of Himachal Pradesh ... on 23 December, 2015

Author: P.S. Rana

Bench: P.S. Rana

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Cr.MP(M) No. 1839 of 2015

                                             Date of order: 23.12.2015




                                                                         .

Karam Chand, S/o Sh. Nand Lal                                .....Petitioner.





                              Vs.

State of Himachal Pradesh                                    ....Non­petitioner.




                                                of
Coram
The Hon'ble Mr. Justice P.S. Rana,Judge
Whether approved for reporting?1 Yes.
                         rt
For the petitioner:                  Mr. Dinesh Thakur, Advocate vice Mr.
                                     N.S. Chandel, Advocate.

For the non­petitioner:              Mr. M.L. Chauhan and Mr. Rupinder
                                     Singh Thakur, Addl. A.Gs.

P.S. Rana, J. (Oral):

Petition filed under Section 439 of Code of Criminal Procedure for grant of bail in FIR No. 192 of 2015 dated 02.08.2015 registered in Police Station Kullu, H.P. under Sections 302, 498A I.P.C.

read with Section 34 I.P.C. Learned Advocate appearing on behalf of the petitioner submitted that he does not want to continue present petition. In view of the above stated facts, present petition is dismissed as withdrawn. Petition is disposed of.

(P.S. Rana) Judge December 23, 2015 (bhupender) 1Whether the reporters of the local papers may be allowed to see the Judgment? Yes.