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Judgment
5 paragraphs · 142 wordsVivek Singh Thakur, J
Learned Deputy Advocate General has placed on record communication received from Superintendent Jail, Model Central Jail, Nahan, alongwith certificate issued by the Medical Officer, Model Central Jail, Nahan, H.P., wherein it is stated that petitioner is under regular treatment from Dr.Y.S. Parmar, Government Medical College and Hospital, Nahan, and he is currently doing well and is under regular treatment.
At this stage, under instructions, learned counsel for the petitioner seeks permission to withdraw this application with liberty to file afresh.
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Accordingly, the application is dismissed as withdrawn.