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Judgment
Manoj Kumar Garg, J
An application for recalling of the order dated 07.02.2023 passed by this Court in S.B. Criminal Misc. Petition No.8422/2022 has been filed by the counsel for the petitioner.
Learned counsel for the petitioner submits that the learned Public Prosecutor submits that chargesheet has been filed in this matter and on the basis the statement of Public Prosecutor the S.B. Criminal Misc. Petition NO.8422/2022 has dismissed as having become infructuous, whereas the counsel has challenged the FIR, chargesheet and entire proceedings in the aforesaid petition, therefore, the order dated 07.02.2023 may be recalled and the petition may be restored.
For the reasons mentioned in the application, the application is hereby allowed.
The order dated 07.02.2023 passed by this Court in S.B. Criminal Misc. Petition NO.8422/2022 is hereby recalled and Office is directed to restore the S.B. Criminal Misc. Petition No.8422/2022 to its original number.
Office to proceed further.