Daleep Singh vs State Of Himachal Pradesh

Ajay Mohan Goel, J

An earlier petition, i.e. Cr.M.P.(M) No. 938 of 2021, titled as Sh. Daleep Singh vs. State of Himachal Pradesh filed by the present petitioner for

grant of anticipatory bail in FIR No. 91/2021, dated 13.04.2021, registered at Police Station Sadar Mandi, District Mandi, H.P. stood disposed of by

this Court vide order dated 28.05.2021 in the following terms:-

“Status report has been filed, which is order to be taken on record.

Prima facie, this Court is not convinced that any case for grant of interim bail is made out. At this stage, learned Counsel for the petitioner submits

that he may be permitted to withdraw the petition. Dismissed as withdrawn.â€​

Yet a fresh petition has been filed by the petitioner again praying for anticipatory bail without appreciating that the earlier petition was not dismissed

as withdrawn with liberty to file fresh but was dismissed as such on the insistence of learned Counsel for the petitioner as the Court was not inclined

to grant interim bail.

At this stage, learned Counsel for the petitioner, on instructions, submits that the petitioner may be simply permitted to withdraw this petition. The

petition is accordingly dismissed as withdrawn.