Pritam Singh vs State Of H.P
2021 Latest Caselaw 2400 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        Cr.MP(M) No. 356 of 2021
                                        Date of Decision 22nd March, 2021





    ________________________________________________________

    Pritam Singh                                                         ...Petitioner
                                                   Versus





    State of H.P.                                                        ....Respondent

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

        Whether approved for reporting?1
    ______________________________________________________________
    For the Petitioner:                         Shri  Bhupinder              Singh        Ahuja,
                                                Advocate.



    For the Respondent:                         Mr   Gaurav    Sharma,                  Deputy
                                                Advocate General.




                                                PSI Rinku IO PS Bhuntar, District
                                                Kullu is present in person.





    __________________________________________________________________
    Vivek Singh Thakur, J.(Oral)

Status report has been filed wherein it is stated that

trial is at the stage of evidence and for that purpose, case has

been fixed for 23rd March, 2021 for recording the statements of

witnesses.

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

2. At this stage, learned counsel for the petitioner seeks

.

permission to withdraw this application with liberty to file afresh

after recording the statements of material witnesses. He has also

requested to expedite the hearing in trial.

3. In my considered opinion, for filing successive bail

application, at any stage, as permissible under law, does not

require any permission from Court and petitioner may file such

application in the Competent Court including this Court without

permission of Court.

4. So far as the request of learned counsel for petitioner

to expedite the trial is concerned, it would suffice to say that trial

shall not be lingered on unnecessarily and shall be completed by

managing the trial in terms of H.P. High Court of Himachal

Pradesh Case Flow Management (Subordinate Courts), Rules,

2005.

Accordingly, the petition is dismissed as withdrawn,

as prayed.

    March, 22, 2021                                (Vivek Singh Thakur)
    (ms)                                                  Judge