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Judgment
Manoj Kumar Garg, J
The instant application has been filed for recalling the order dated 21.08.2023 passed by this Court in S.B. Criminal Misc. Petition No.4706/2023.
Learned counsel for the petitioner submits that on 21.08.2023, challan of the case has not been presented before the trial Court. In these circumstances, the order dated 21.08.2023 be recalled and the instant misc. application may be allowed.
For the reasons and grounds mentioned in the application, the misc. application is allowed.
The order dated 21.08.2023 passed by this Court in S.B. Criminal Misc. Petition No.4706/2023 is hereby recalled and the criminal misc. petition is restored in its original number, i.e., CRLMP No.4706/2023.
Learned Public Prosecutor is directed to call for the case diary.
List the matter on 26.09.2023, as prayed.