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Judgment
Deepak Kumar Agarwal, J
The applicants have filed this application under Section 482 of CrPC for restoration of Criminal Revision No.307 of 2010 which was disposed of by this Court vide order dated 9th of May, 2023 in absence of either applicants or their counsel.
It is contended by Shri Pathak that neither there is any contact made with applicants nor any message was received about listing of matter on the aforesaid date. Due to such mistake, counsel for the applicants could not appear before Court when aforesaid revision was decided. It is further submitted that applicants for commission of offence under Sections 323, 324 of IPC have already served near about one and half months jail sentence out of six months imprisonment awarded by trial Court. Therefore, it is prayed that aforesaid criminal revision may kindly be restored for its original number so that counsel for the applicant shall argue the matter further.
Heard the learned counsel for the applicants.
Considering the submissions advanced by learned counsel for the applicants, this petition deserves to be and is hereby allowed. Criminal Revision No.307 of 2010 is restored to its original number and office is directed to list the matter thereafter.
MCRC stands disposed of accordingly.