Himachal Pradesh High Court
Ritik Roshan vs The State Of Himachal Pradesh on 15 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 15th DAY OF SEPTEMBER, 2022
BEFORE
.
HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
CRIMINAL MISC. PETITION (MAIN) No. 1733 OF 2022
Between:-
RITIK ROSHAN, SON OF SH. ASHOK KUMAR,
AGED ABOUT 23 YEARS,
RESIDENT OF VILLAGE AND, POST OFFICE
CHAGAON, SUB TEHSIL TAPRI,
DISTRICT KINNAUR,H.P THROUGH HIS MOTHER ...PETITIONER
CUM NEXT FRIEND SMT DHARMBHAGTI, WIFE OF
SH. ASHOK KUMAR, RESIDENT OF VILLAGE AND
POST OFFICE CHAGAON, SUB TEHSIL TAPRI,
DISTRICT KINNAUR, H.P.
(BY SH. DALIP K SHARMA, ADVOCATE.)
AND
THE STATE OF HIMACHAL PRADESH ...RESPONDENT
(BY MR.HEMANT VAID, ADDITIONAL
ADVOCATE GENERAL.)
Whether approved for reporting?
This petition coming on for orders this day, the Court passed
the following:
ORDER
Status report stands filed.
2. At this stage, learned counsel for the petitioner, seeks permission to withdraw this petition with liberty to avail appropriate remedy, if advised and desired so.
3. In my considered 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 Sessions Judge having jurisdiction to decide the same..
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Accordingly, the application is dismissed as withdrawn.
(Vivek Singh Thakur), .
th 15 September, 2022 Judge.
(gaurav)
r to
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