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Judgment
7 paragraphs · 159 wordsSanjay Kumar Dwivedi, J
This petition has been filed for restoration of W.P.(Cr) No. 1126 of 2023 to its original file which was dismissed for non-compliance of the order dated 18.07.2024.
Learned counsel for the petitioner submits that the peremptory order was passed and the petitioner has gone to Uttar Pradesh as his one of the relative has passed away and in view of that the defects have not been removed.
The learned counsel for the respondent State has got no serious objection if the said petition is restored to its original file.
In paragraph no.6 of the petition, averment is made that there was bereavement in the family of the petitioner and in view of that, sufficient cause has been made out for restoration of the said writ petition to its original file.
As such, W.P.(Cr.) No.1126 of 2023 is hereby restored to its original file.
This petition is accordingly disposed of.