Mustakim vs State Of Himachal Pradesh
2023 Latest Caselaw 1001 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MP(M) No. 78 of 2023 Decided on: 13.01.2023

Mustakim ....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: Mr. Deepak Kaushal, Senior Advocate, with Mr. Abhishek Verma, Advocate. For the respondent/State: Mr. R.P. Singh, Deputy Advocate General.

______________________________________________________________________ Vivek Singh Thakur, Judge. (oral).

At this stage, under instructions, learned counsel for the

petitioner seeks permission to withdraw this application with liberty to

file afresh.

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

bail applications, as permissible under law, and therefore, no liberty

from the Court is necessary for filing such bail application, either in

this Court or in the Court of Special Judge, having jurisdiction to

decide the same.

3. Accordingly, the application is dismissed as withdrawn, as

prayed.

                                                                 ( Vivek Singh Thakur )
    13   th
              January, 2023                                                     Judge
         (virender)

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