Himachal Pradesh High Court
Shaul Borov vs State Of Himachal Pradesh on 5 October, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Cr.M.P(M) No.1390 of 2020
.
Date of Decision: October 5, 2020
Shaul Borov ...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: Ms.Sheetal Vyas, Advocate, through Video
Conferencing.
For the Respondent: Mr. Desh Raj Thakur, Additional Advocate
General, through Video Conferencing.
Vivek Singh Thakur, J (oral)
Status report stands filed, wherein it is stated that challan has been presented in the Court and next date of hearing in the case is 21.11.2020 in the Court of learned Additional Sessions Judge, Kullu.
2. At this stage, under instructions, learned counsel for the petitioner seeks permission to withdraw this application with liberty to file afresh and also with a request to expedite the hearing as petitioner is behind the Bars.
3. 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.
1Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 05/10/2020 20:18:50 :::HCHP 2
4. Accordingly, the application is dismissed as withdrawn with a direction to the trial Court to expedite the trial particularly keeping in view the fact that petitioner is a Foreign National and because of delay in trial, he may face consequential problems with .
respect to his stay.
(Vivek Singh Thakur), Judge.
October 5, 2020
(Purohit)
r to
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