Kapil Rajta vs State Of Himachal Pradesh
2022 Latest Caselaw 11473 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Cr.M.P. (M) No. 2366 of 2022




                                                                                          .
                                                            Date of decision: 23.12.2022





    Kapil Rajta.                                                                        ...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.


    For the Respondent:
                                 r           Mr.Ajay


                                             Mr.Hemant
                                             General.
                                                        Kochhar,    Senior


                                                                    Vaid,
                                                                             Advocate,
                                             alongwith Mr.Vivek Sharma, Advocate.

                                                                                 Additional          Advocate


                         Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner, under instructions,

seeks permission to withdraw this petition with liberty to approach trial

Court.

2. Petitioner being an accused, under law, has right to file

successive bail applications in competent Court of law including this

Court as well as trial Court and for that purpose no liberty is required

and in case such application is preferred by the petitioner, the same

has to be decided by the concerned Court in accordance with law.

3. With the aforesaid observation, petition is dismissed as

withdrawn, as prayed.

                                                                         (Vivek Singh Thakur),
         rd
    23 December, 2022                                                            Judge.
              (Keshav)

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