Balbir Singh vs State Of Himachal Pradesh
2021 Latest Caselaw 88 HP

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                      IN THE HIGH COURT OF HIMACHAL PRADESH
                                      SHIMLA

                                         Cr.M.P(M) No.2158 of 2020




                                                                                .
                                         Date of Decision: January 2, 2021





    Balbir Singh                                                                    ...Petitioner.

                                                  Versus





    State of Himachal Pradesh                                                       ..Respondent.

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





    For the Petitioner:    Ms.Sheetal Vyas, Advocate, through Video
                           Conferencing.
        For the Respondent:              M/s Sumesh Raj Dogra, Dinesh Thakur,
                                         Additional Advocate General and Ms.Divya
                              r          Sood, Deputy Advocate General, through

                                         Video Conferencing.


    Vivek Singh Thakur, J (oral)

Status report stands filed.

2. At this stage, under instructions, learned counsel for

the petitioner seeks permission to withdraw this application with

liberty to file afresh.

3. In my opinion, an accused has a right to file successive

bail applications, as permissible under law, and no liberty of this

Court is necessary for filing such bail application either in this Court

or in the Court of Special Judge/Sessions Judge having jurisdiction to

decide the same.

Accordingly, the application is dismissed as withdrawn.

(Vivek Singh Thakur), Judge.

January 2, 2021 (Purohit)

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