ARUN SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) Order Learned Advocate appearing on behalf of petitioner submitted that cancellation report already stood filed in Trial Court and therefore he does not want to continue the present petition. In view of above stated facts present petition is dismissed as withdrawn. Record of learned Trial Court along with certified copy of this order be sent back forthwith. Cr.MMO No. 124 of 2015 is disposed of. All pending miscellaneous application(s) if any also stands disposed of.