Tirath Thapa vs State Of H.P
2021 Latest Caselaw 1347 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       Cr.M.P. (M) No. 272 of 2021
                                                    Date of decision: 25.2.2021




                                                                                   .

    Tirath Thapa.                                                     ...Petitioner.
                                               Versus
    State of H.P.                                                   ...Respondent.





    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1




    For the Petitioner:                   Mr.Manik Sethi, Advocate, vice Mr.Manoj
                               r          Pathak, Advocate.

    For the Respondent:                   Mr.R.P. Singh, Deputy Advocate General.

                                          Inspector Laiq Ram, SHO Police Station
                                          Jubbal, present in person along with
                                          record.



                       Vivek Singh Thakur, Judge (oral)

Status report stands filed. At this stage learned vice

counsel for the petitioner, under instructions of original counsel, seeks

permission to withdraw this petition with liberty to file afresh.

2. In my opinion, accused has right to file successive bail

application, as permissible under law, either before the High Court or

the Special Judge having jurisdiction to decide the same. Therefore,

no liberty for filing fresh bail application is necessary.

In view of above, as prayed, this petition is dismissed as

withdrawn.

                                                                   (Vivek Singh Thakur),
    25th February, 2021                                                    Judge.
            (Keshav)

Whether the reporters of the local papers may be allowed to see the Judgment? Yes