Ranjeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh 4 Jun 2020 Criminal Miscellaneous Petition (M) No. 604 Of 2020 (2020) 06 SHI CK 0004
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous Petition (M) No. 604 Of 2020

Hon'ble Bench

Sandeep Sharma, J

Advocates

Ashok Chaudhary, Sudhir Bhatnagar

Final Decision

Dismissed

Judgement Text

Translate:

Sandeep Sharma, J

1. Having carefully perused the status report, Mr. Ashok Chaudhary, learned counsel representing the bail petitioner, seeks permission to withdraw the

present petition at this stage with liberty to file afresh at appropriate stage, in accordance with law, if required and desired.

2. Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as

withdrawn with liberty reserved to the petitioner to file afresh at appropriate stage, if required and desired.

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