Dinesh Kumar vs State Of Himachal Pradesh
2023 Latest Caselaw 17969 HP

                                                1


              IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                    Cr.M.P(M) No.1920 of 2023
                                    Date of Decision: November 10, 2023




                                                                           .
    Dinesh Kumar                                                            ...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.Karan Singh, Advocate, vice Mr.Manoj





                                    Pathak, Advocate.
    For the Respondent:             Mr.Varun        Chandel,       Additional         Advocate
                         r          General.

    Vivek Singh Thakur, J (oral)

As directed by Mr.Manoj Pathak, learned original

counsel, Mr.Karan Singh, learned counsel, appearing for the

petitioner, under instructions, 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 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Accordingly, the application is dismissed as withdrawn.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.

November 10, 2023 (Purohit)

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