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Judgment
7 paragraphs · 85 wordsVivek Singh Thakur, J
1.
Status report stands filed.
2.
At this stage, learned counsel for the petitioner, under instructions, seeks permission to withdraw this petition with liberty to file afresh and he prays
accordingly.
3.
In my opinion, accused has right to file successive bail application, as permissible under law, either before the High Court or the Sessions Court
having jurisdiction to decide the same. Therefore, no liberty for filing fresh bail application is necessary.
4.
Accordingly, petition is dismissed as withdrawn, as prayed.