Lovkush Chauhan vs State Of Himachal Pradesh
2023 Latest Caselaw 1999 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Cr.M.P. (M) No. 2896 of 2022




                                                                                          .
                                                            Date of decision: 7.3.2023





    Lovkush Chauhan.                                                                    ...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                  to
                                             Mr.Yashveer Singh Rathore, Advocate.

                                             Mr.Manoj
                                             General.
                                                                Chauhan,           Additional        Advocate

                        Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner, under instructions,

seeks permission to withdraw this petition with liberty to avail

appropriate remedy, if advised and desired so.

2. Petitioner/accused has right to file successive bail

application in accordance with law either with this Court or before the

Trial Court or any other Court competent to adjudicate the same and

for that purpose no liberty of the Court is necessary.

3. With the aforesaid observation, petition is dismissed as

withdrawn, as prayed.

                                                                         (Vivek Singh Thakur),
     th
    7 March, 2023                                                              Judge.
            (Keshav)

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