Daulat Ram vs Coram
2021 Latest Caselaw 80 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        Cr.MP(M) No. 1877 of 2020
                                        Date of Decision 2nd January,2021





    ________________________________________________________

    Daulat Ram                                                           ....Petitioner

                                                   Versus

    State of H.P.

    Coram
                          r                to                            ....Respondent

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.
        Whether approved for reporting?1
    ______________________________________________________________
    For the Petitioner:                         Shri  Yashveer Singh     Rathore,


                                                Advocate vice Mr.Sohan Singh
                                                Rathore, Advocate, through Video
                                                Conferencing.




    For the Respondent:                         Mr. Raju Ram Rahi, Deputy
                                                Advocate General through Video





                                                Conferencing.

                                                ASI Dhyan Singh, P.S. Nerwa is





                                                present in person.
    __________________________________________________________________
    Vivek Singh Thakur, J.(Oral)

Present petition has been filed under Section 439

Cr.P.C. seeking bail in case FIR No. 41 of 2019 dated 04.07.2019

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

registered at Police Station Nerwa, District Shimla under

Sections 341, 376, 506 IPC and 4 of Prevention of Children from

.

Sexual Offences Act (in short' POCO Act').

2. Status report stands filed. At this stage, learned vice

counsel appearing for the petitioner, under instructions of

learned original counsel, seeks permission to withdraw this

petition with liberty to file fresh.

3 In my opinion, no liberty for filing fresh bail

application on behalf of petitioner is required, as accused has

right to file successive bail application either before this Court or

in the Sessions Court.

4 Petition is dismissed as withdrawn, as prayed. Any

pending miscellaneous application(s), if any, also stands

disposed of as such.

    January 02,2021                                   (Vivek Singh Thakur)
     (ms)                                                    Judge