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Judgment
6 paragraphs · 93 wordsVivek Singh Thakur, J
1.
Fresh status report has been filed by State.
2.
At this stage, under instructions, learned counsel for the petitioner seeks permission to withdraw this application with liberty to file afresh.
3.
In my opinion, an accused has a right to file successive bail applications, as permissible under law, and therefore, no liberty from the Court is
necessary for filing such bail application either in this Court or in the Court of Special Judge having jurisdiction to decide the same.
Accordingly, the application is dismissed as withdrawn, as prayed.