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Judgment
8 paragraphs · 142 wordsAjay Mohan Goel, J
Status report filed, which is perused and ordered to be taken on record.
When this case was taken up for consideration, on a query made to the learned counsel for the petitioner, this Court stands informed that though the
petitioner has earlier filed a bail petition before learned Sessions Judge, Mandi, H.P., however, the same was withdrawn.
In these circumstances, this Court is of the view that the petitioner will be well advised to approach the learned Sessions Court, Mandi, H.P., afresh
for grant of regular bail. In the event of any such petition being filed by the petitioner before learned Sessions Court, the same shall be decided by the
said Court without being influenced by the factum of withdrawal of previous bail petition filed by the petitioner. Petition stands disposed of in above
terms.