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Himachal Pradesh High Court

Sh.Bhagmal vs State Of H.P on 3 July, 2023

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                           Cr.MP(M) No.767 of 2023
                           Date of decision: 03.07.2023

    Sh.Bhagmal                                                        ......petitioner




                                                                       .
                                   versus





    State of H.P.                                                     ......respondent





    Coram:
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting ?1 For the petitioner:

r to Mr. Abhishek, Advocate vice Mr. Pamod Singh Thakur, Advocate. For the respondent: Mr. Rajesh Mandhotra, Additional Advocate General.

Vivek Singh Thakur, Judge(Oral):

Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present petition with liberty to file afresh.

2. Every accused has a right to file successive bail application and for that purpose, liberty of the Court is not required. Petitioner may file successive bail application, as permissible to him, under law.

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

3. With the aforesaid observation, present petition is dismissed as withdrawn with direction to the trial court to conclude the trial, as expeditiously as possible, preferable on or .

before 16.08.2023.

Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned and the said authorities shall not insist for production of a certified copy, but if required, may verify it from website of the High Court.

( Vivek Singh Thakur ) Judge July 03, 2023 (reena) ::: Downloaded on - 04/07/2023 20:34:52 :::CIS