AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 213 wordsVivek Singh Thakur, J
T his petition has been preferred on behalf of the petitioner, who is an accused in a case FIR No.178 of 2019 dated 30.07.2019, registered under Sections 419, 420 and 120-B read with Section 34 of Indian Penal Code (in short 'IPC'), in Police Station Sadar, District Bilaspur, H.P.
Status report stands filed, wherein details of fifteen criminal cases registered against the petitioner under Section 420 IPC have been given. It is further stated in report that FIR was registered in July 2019, however, petitioner was not traceable and, therefore, Investigating Officer had obtained non-bailable warrants from the Court of learned Judicial Magistrate, 1st Class, Bilaspur, but the same could not be obtained and executed because of COVID-19.
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 having jurisdiction to decide the same.
Accordingly, the application is dismissed as withdrawn, as prayed. Interim bail granted vide order dated 15.06.2020 also stands rejected.