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Judgment
6 paragraphs · 127 wordsManoj Kumar Garg, J
The instant application has been filed for recalling the order dated 18.07.2023 passed by this Court in S.B. Criminal Misc. Petition No.4662/2019.
Learned counsel for the petitioner submits that a wrong factual report has been submitted by learned Public Prosecutor wherein it was mentioned that the final report has been filed but no final report has been submitted Police in this case. In these circumstances, the application may be allowed.
For the reasons and grounds mentioned in the application, the misc. application is allowed.
The order dated 18.07.2023 passed by this Court in S.B. Criminal Misc. Petition No.4662/2019 is hereby recalled and the criminal misc. petition is restored in its original number, i.e., CRLMP No. 4662/2019.
List the matter on 26.09.2023, as prayed.