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Judgment
Manoj Kumar Garg, J
The instant misc. application has been filed for correction/modification in the order passed by this Court vide order dated 04.11.2023 in S.B. Criminal Misc. Petition No.2249/2022.
Learned counsel for the petitioner submits that on 04.11.2023 a wrong factual report has been submitted by learned Public Prosecutor. But today learned Public Prosecutor has submitted a correct factual report informing that Police is going to submit a final report in this case. The correct factual report dated 03.11.2023 is hereby taken on record.
Since, the correct factual report has been filed by learned Public Prosecutor, therefore, the misc. application is dismissed as having become infructuous.