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Judgment
5 paragraphs · 116 wordsVivek Singh Thakur, J
Present petition has been filed under Section 439 Cr.P.C. seeking bail in case FIR No. 74 of 2020 dated 16.04.2020 registered at Police Station Sadar Solan under Sections 21 of ND&PS Act.
Status report stands filed. At this stage, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file fresh.
3 In my opinion, no liberty for filing fresh bail application on behalf of petitioner is required, as accused has right to file successive bail application either before this Court or in the Sessions Court.
4 Petition is dismissed as withdrawn, as prayed. Any pending miscellaneous application(s), if any, also stands disposed of as such.