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Judgment
5 paragraphs · 173 wordsVivek Singh Thakur, J
Status report stands filed, wherein it is stated that challan has been presented in the Court and next date of hearing in the case is 21.11.2020 in the Court of learned Additional Sessions Judge, Kullu.
At this stage, under instructions, learned counsel for the petitioner seeks permission to withdraw this application with liberty to file afresh and also with a request to expedite the hearing as petitioner is behind the Bars.
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/Sessions Judge having jurisdiction to decide the same.
Accordingly, the application is dismissed as withdrawn with a direction to the trial Court to expedite the trial particularly keeping in view the fact that petitioner is a Foreign National and because of delay in trial, he may face consequential problems with respect to his stay.