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Judgment
4 paragraphs · 138 wordsVivek Singh Thakur, J
Learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file afresh with further prayer to direct the Trial Court to conclude the trial in time bound manner.
So far as filing of fresh petition is concerned, being accused, petitioner has right to file successive bail applications before any competent Court of law including Special Judge, having jurisdiction to adjudicate the same and for that purpose no liberty of the Court is necessary.
With aforesaid observations, present petition is dismissed as withdrawn, as prayed with direction to Trial Court to conclude the trial as expeditiously as possible, preferably within three months, as per its seniority amongst the similar pending trials, subject to the provisions of High Court of Himachal Pradesh Case Flow Management (Subordinate Courts) Rules, 2005.